RITU Vs. DAKSHIN HARYANA BIJLI VITRAN NIGAM LIMITED & OTHERS
LAWS(P&H)-2008-4-203
HIGH COURT OF PUNJAB AND HARYANA
Decided on April 10,2008

RITU Appellant
VERSUS
Dakshin Haryana Bijli Vitran Nigam Limited And Others Respondents

JUDGEMENT

- (1.) The petitioner is aggrieved against the communication dated 13.4.2007, Annexure P-9, whereby the claim of the petitioner for appointment on compassionate ground has been declined.
(2.) The father of the petitioner, Shri Krishan Kumar, working as Assistant Line Man with the respondents, died on 15.2.2002. The mother of the petitioner namely Angoori Devi earlier died on 5.12.1995. The petitioner and her younger sister Pooja are the surviving heirs of their parents.
(3.) The grand father of the petitioner, as guardian of the petitioner, sought appointment of the petitioner on compassionate ground vide application dated 8.9.2003. At the time, the petitioner was minor. The petitioner qualified her matriculation examination in the year 2006 and immediately thereafter, she sought appointment on compassionate ground on 11.7.2006. However, the same was declined by the respondents on 13.4.2007 as the request of the petitioner was stated to be hopelessly time barred.;


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