Patherya, J. - (1.) This appeal has been filed from the order dated 4th July, 2014 passed by the Court below in W.P.10164(W) of 2014. By the said order, the Court below directed the university authorities to give employment to the petitioner no.2 in die-in-harness category within six weeks from the date of communication of the order, provided vacancy existed. Liberty was given to the petitioners' counsel to communicate the order to the university authorities and the university authorities were to act on basis thereof. The appellant university was aggrieved by the order dated 4th July, 2014.
(2.) By order dated 26th September, 2014, the impugned order dated 4th July, 2014 was stayed till disposal of the appeal.
(3.) Counsel for the appellant university submits that the Court below did not consider the Affidavit-in-Opposition filed and did not appreciate the contention of the appellants. The Court below did not consider that W.P.23226(W) of 2013 was filed by Sabitri Sardar, the widow of Gopal Sardar, who was an employee of the university in his capacity as security of the university. He died in January, 2010. Therefore, his legal heirs and representatives would be entitled to appointment in the die-in-harness category on the ground of compassionate appointment. Sabitri, the widow, gave a 'no objection' in favour of his son, Samir Sardar and, therefore, Sabitri sought for appointment in the die-in-harness category. Coupled with No Objection Certificate, an order was passed in W.P.23226(W) of 2013, on 26th September, 2013.;