UNION OF INDIA Vs. PHOOL CHAND PAL
LAWS(ALL)-2011-5-180
HIGH COURT OF ALLAHABAD
Decided on May 12,2011

UNION OF INDIA Appellant
VERSUS
PHOOL CHAND PAL Respondents

JUDGEMENT

- (1.) Heard Sri R.B. Singhal, learned Asstt. Solicitor General of India who appeared for the Petitioner and Sri L.M. Singh learned Advocate for the Respondents.
(2.) This writ petition is directed against the judgment of the Central Administrative Tribunal dated 10.12.2010 passed in O.A. No. 1468 of 2010 filed by Respondent No. 1.
(3.) By the impugned decision the applicant has been directed to be placed at serial No. 1 in the wait listed candidates for giving compassionate appointment and that is to be considered in the next meeting.;


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