GENERAL MANAGER UTTARANCHAL JAL SANSTHAN Vs. LAXMI DEVI
LAWS(SC)-2009-5-167
SUPREME COURT OF INDIA
Decided on May 15,2009

GENERAL MANAGER,UTTARANCHAL JAL SANSTHAN Appellant
VERSUS
LAXMI DEVI,KISHORE CHANDRA PANDEY Respondents

JUDGEMENT

- (1.) Leave granted.
(2.) Whether dependent of a deceased who was not a permanent or temporary employee would be entitled to appointment on compassionate ground is the question involved in these appeals.
(3.) Before, however, adverting to the said legal issue, we may notice the factual matrix involved in both the maters.;


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