- (1.) Leave granted.
(2.) Heard learned counsel for the appellants.
(3.) The High Court has directed the appellant-Corporation to consider the case of respondent for suitable employment under the compassionate Appointment Scheme without reference to Sweepers post and the ban on fresh recruitment. The appellant Corporation is challenging the direction on the ground that it was neither legal nor proper for the High Court to give such a direction in view of the facts and circumstances of the case. The reasoning for the High Court for giving the aforesaid direction is as under:- "that apart, the imposition of ban does not mean that the vacancy has not existed at all. The ban could only be against filling up of the vacancy. In the case of compassionate appointments, such a ban cannot be pressed into service to defeat the claim of the appellant. ";