CHANDRAPAL Vs. UTTARAKHAND JAL VIDHUT NIGAM AND OTHERS

JUDGEMENT

(1.) Mr. Shivanand Bhatt, Advocate, present for the petitioner.

(2.) Mr. Vinay Kumar, Advocate, present for the respondent nos.1 to 3.

(3.) The petitioner claims appointment on compassionate ground as the father of the petitioner died while in harness in the year 2009. Brother of the petitionerRavindra Kumar had earlier filed a writ petition (WPSS No.128 of 2015) before this Court in which following order has been passed:-