- (1.) Leave granted.
(2.) Heard both sides.
(3.) The respondent had applied for appointment on compassionate grounds. He claimed that he was the adopted son of a deceased employee Bansrajia Devi who had died on 6/9/1989. Learned Single Judge of the Highcourt dismissed the petition of the respondent. However, in letters patent appeal, the High court has granted relief to the respondent.;