HODIL SINGH Vs. GOVT OF NCT OF DELHI

JUDGEMENT

(1.) Allowed, subject to just exceptions.

(2.) This writ petition is directed against the order dtd. 30.08.2019, passed by the Central Administrative Tribunal [in short 'the Tribunal'] in O.A.No.4343/2017.

(3.) The petitioner had approached the Tribunal, as he was aggrieved by the rejection of the representation made by him to the respondents for grant of compassionate allowance, under Rule 41 of the Central Civil Services (Pension) Rules, 1972 [in short 'the 1972 Pension Rules']. This was the second time; the petitioner had approached the Tribunal.