PRINSU SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner made a claim for appointment on compassionate grounds on 24/1/2020. The petitioner has sought for the following relief:

(2.) The father of the petitioner was dismissed from service by order dtd. 10/5/2006. The father of the petitioner instituted proceedings before the labour court against the order of dismissal. The labour court by award dtd. 16/10/2015 set aside the dismissal of the petitioner's father from service and directed reinstatement with full backwages and all consequential benefits attached to the post. The award of the labour court was assailed before this Court by instituting Writ C No. 53989 of 2016 (D.G.M. (Appellate Authority) State Bank of India Vs. Central Govt. Industrial Tribunal Cum Labour Court). The writ petition is still pending. Steps to expedite the hearing of the said writ petition are not disclosed in the writ petition. The following order was passed in the aforesaid writ petition:

(3.) The father of the petitioner died in harness on 8/12/2019. An application for grant of appointment on compassionate grounds was preferred on behalf of the petitioner by his mother on 24/1/2020. Subsequently another application was made on 4/4/2025 for the same purpose.