JUDGEMENT
Harish Tandon, J. -
(1.) Vakalatnama filed today on behalf of the State respondents is kept with the record.
(2.) Principal grievance of the writ petitioner in this writ petition is non consideration of his application seeking appointment on compassionate ground.
(3.) The father of the petitioner died on 1st September 1981 and the mother of the petitioner filed an application on 26th October 1982. Admittedly, at the time of death of the father of the petitioner, the petitioner was a minor and also did not have the requisite qualification to be appointed as primary teacher.;
Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.