SHRAVAN KUMAR Vs. UNION OF INDIA
LAWS(ALL)-2014-8-145
HIGH COURT OF ALLAHABAD
Decided on August 29,2014

SHRAVAN KUMAR Appellant
VERSUS
UNION OF INDIA Respondents

JUDGEMENT

- (1.) Heard counsel for the parties and perused the record.
(2.) Against rejection of his claim for compassionate appointment, petitioner-Shravan Kumar has filed this petition with prayer to quash the impugned order dated 11.11.2008 passed by respondent no. 2 as well as the order dated 11.5.2011 passed by the Central Administrative Tribunal appended as annexure no. 9 and 11 respectively to the writ petition. It is further prayed that a writ in the nature of mandamus may be issued commanding the respondents to appoint the petitioner on a suitable post.
(3.) It is stated that father of the petitioner -late Shiv Shanker died in harness on 19.7.2003 while working as Gangman in North Central Railway.;


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.