TRASA AIND Vs. UNION OF INDIA
LAWS(JHAR)-2010-1-260
HIGH COURT OF JHARKHAND
Decided on January 11,2010

TRASA AIND Appellant
VERSUS
UNION OF INDIA Respondents

JUDGEMENT

- (1.) This writ petition has been filed claiming appointment on compassionate ground.
(2.) It is submitted by Mr. Awanish Ranjan Mishra, learned counsel appearing for the petitioner that the said claim has been wrongly rejected.
(3.) It appears that the Postal department has rejected the petitioner's claim on the following grounds:- "1. There is nil vacancy under compassionate quota of 5%. 2. There is no visible liability before the deceased family.";


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