PHOOLA DEVI W/O LATE SHRI BINDA RAM Vs. UNION OF INDIA

JUDGEMENT

(1.) HEARD the learned Counsel for the parties.

(2.) This is a case where the applicant claims compassionate appointment on account of the death of her husband, who was electrocuted and was paid compensation as well.

(3.) ON the other hand, learned Counsel for respondents vehemently opposed the contentions and stated that the claim of the applicant has been processed four times but due to the points / marks given to applicant which were less than the points given to others and also for want of vacancies, the case of the applicant could not be considered.