SHAILESH KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) The appellant Mr.Shailesh Kumar being aggrieved by the refusal of the respondent to give him employment on compassionate grounds, filed Civil Writ Petition No.3048/201 but was not successful before the learned single Judge and has accordingly approached us by way of present appeal under clause 10 of the Letters Patent Act.

(2.) Father of the appellant who was serving as a Senior Auditor at Section (CDA Army) expired on 11.9.1998. At that time the appellant was 29 years old, married with children. His mother had expired earlier in December, 1994 and his elder sister had got married in February, 1994.

(3.) On the death of the father, the appellant received the following terminal benefits:- <FRM>VISHU-521.htm</FRM>