AJAY KUMAR SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) BY means of this writ petition, the petitioner has sought writ in the nature of certiorari quashing the order dated 19.11.2007, Annexure 1 to the writ petition, and order dated 12.07.2004, Annexure 2 to the writ petition. The impugned orders show that the petitioner's case for compassionate appointment has been rejected by the authority concerned.

(3.) IT appears that earlier the petitioner filed a Writ Petition No. 1028 (SS) of 2007, wherein following directions were issued on 7.8.2007 by this Court : -