RAJBALA LEGAL HEIR AND WIDOW OF DAYA NAND Vs. UNION OF INDIA

JUDGEMENT

(1.) APPLICANT, widow of Late Shri Daya Nand, who died on 11.11.1998 in harness, leaving behind applicant & 4 minor children ( 3 daughters, aged 12, 7 & 5 years & a son aged 1 year & the fifth child born in January, 1999), in this application seeks compassionate appointment against any Group 'D' post with consequential benefits.

(2.) This is the second round of litigation. Earlier she had filed OA No. 3056/2004, which had been disposed of vide order dated 18.07.2005 with following observation and direction:

(3.) MA No. 1994/2005 had been filed by respondents seeking clarification of aforesaid order, which was disposed of vide order dated 21.11.2005, observing that: