B SHUBHA Vs. GENERAL MANAGER

JUDGEMENT

(1.) PETITIONER claims to be daughter of one Sadasiva who was working as group-C employee in the respondent No.1 " Bharat Sanchar Nigam Limited, who unfortunately died while still in service as on 18.10.1999.

(2.) IT appears at that time the petitioner had indicated that she had no objection for giving appointment to her brother. The employer it appears had considered the case of the petitioner"s brother for appointment on compassionate basis, but had turned down the request of the petitioner"s brother as it was of the view that the petitioner was employed in a private company etc.

(3.) IT is thereafter the present impugned order dated 21.10.2006 [copy at Annexure"F] is passed which is questioned in this writ petition.