MAHESHWARI DEVI JOSHI Vs. DELHI VIDYUT BOARD

JUDGEMENT

(1.) Late Ram Lal Joshi, the husband of the First petitioner and father of the second petitioner, was in the service of the respondent. On the 5th of June, 1991, Ram Lal Joshi died. He had left behind him his widow, three sons and one daughter. The eldest son, Inder Mohan Joshi, was married and was living separately at the time of his father's death. The second son, Subhas Chand Joshi, lived with the family only for a month after the death of the father. He started living with his elder brother separately and later on he got married. The third son, the second petitioner, Sunil Joshi, was 17 years old at the time of his father's death.

(2.) The case of the petitioners is that the second petitioner alone is to support the first petitioner and the other two sons do not take care of the first petitioner, and therefore, the respondent should consider the case of the second respondent for appointment on compassionate grounds.

(3.) In the counter-affidavit in paragraph I, it is stated:-