JUDGEMENT
-
(1.) Leave granted.
(2.) Heard learned counsel for the parties.
(3.) The respondent sought compassionate appointment on account of the death of his father on 17.05.2004, who was working with the appellants. On the date the application was submitted, the policy for compassionate appointment dated 21.11.2002, is stated to have been in force.;
Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.