REGENT COMPUTRONICS PVT. LTD.

ESTERN COALFIELD LTD Appellant

V/S

ANIL BADYAKAR Respondents

Referred Judgements :-

UNION OF INDIA V. BHAGWAN SINGH [REFERRED TO]
UMESH KUMAR NAGPAL ANIL MALIK VS. STATE OF HARYANA [REFERRED TO]
JAGDISH PRASAD VS. STATE OF BIHAR [REFERRED TO]
MANAGING DIRECTOR MMTC LIMITED NEW DELHI VS. PRAMODA DEI ALIAS NAYAK [REFERRED TO]
HARYANA STATE ELECTRICITY BOARD VS. NARESH TANWAR [REFERRED TO]
S MOHAN VS. GOVERNMENT OF T N [REFERRED TO]
STATE OF UTTAR PRADESH VS. PARASNATH [REFERRED TO]
DIRECTOR OF EDUCATION SECONDARY VS. PUSHPENDRA KUMAR [REFERRED TO]
SANJAY KUMAR VS. STATE OF BIHAR [REFERRED TO]
HARYANA STATE ELECTRICITY BOARD VS. KRISHNA DEVI [REFERRED TO]
PUNJAB NATIONAL BANK VS. ASHWINI KUMAR TANEJA [REFERRED TO]
NATIONAL HYDROELECTRIC POWER CORPN VS. NANAK CHAND [REFERRED TO]
STATE OF JAMMU AND KASHMIR VS. SAJAD AHMED MIR [REFERRED TO]

JUDGEMENT

(1.) Leave granted.

(2.) Challenge in this appeal is to the judgment of a Division Bench of High Court of Calcutta rejecting the appeals filed by the appellant and thereby confirming the order passed by learned Single Judge in Writ Petition No. 16515 of 1994 dated 14.8.2003.

(3.) The issue that would arise for our consideration is, whether or not in the facts and circumstances of the case, the appointment made in respect of respondent, who is the son-in-law of the deceased after 12 years, would negates the very object of compassionate appointment.

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ESTERN COALFIELD LTD Vs. ANIL BADYAKAR

Referred Judgements :-

JUDGEMENT

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