J. MAHENDRA Vs. THE GENERAL MANAGER (ELECTRICAL)

JUDGEMENT

(1.) The legality and correctness of the order passed by the learned Single Judge in Writ Petition No.4409/2007 dt.21.3.2007 is called in question in this appeal.

(2.) On an earlier occasion, a Coordinate Bench of this court dismissed the Appeal on 28th September 2010 stating that the appellant being the son of the second wife of deceased Government employee, he is not entitled for an appointment on compassionate grounds. The Judgment of Coordinate Bench was taken up by the appellant before the Hon. Supreme Court in Civil Appeal No.9160/2013. The Hon. Apex Court by its order dt.17th October 2013 set aside the decision of the Coordinate Bench of this court and remitted the matter to this court for fresh consideration in the light of the Judgment delivered by the Hon. Supreme Court in VIDHYADHARI AND OTHERS VS. SUKHRANA BAI AND OTHERS, 2008 2 SCC 238. In view of the specific direction issued by the Hon. Apex court, we have reheard this matter.

(3.) We have heard the learned counsel for the parties.