YASHWANTH S. R. Vs. MANAGING DIRECTOR AND CEO

JUDGEMENT

(1.) In this petition petitioner seeks the following reliefs:

(2.) Heard learned counsel for the petitioner and perused the material on record.

(3.) In addition to reiterating the various contentions urged in the petition and referring to the material on record, learned counsel for the petitioner invited my attention to the endorsements dtd. 13/9/2017 and 26/2/2018 issued by the first respondent rejecting the application for compassionate appointment sought for by the petitioner which was assailed by the petitioner before this Court in WP No.3509/2019. The said writ petition was disposed of vide final order dtd. 25/1/2021, whereby this Court set aside the said endorsements and directed the respondents to reconsider the application for compassionate appointment sought for by the petitioner by issuing certain directions.