SARVESH KUMAR Vs. GENERAL MANAGER, PUNJAB NATIONAL BANK

JUDGEMENT

(1.) By the impugned order dtd. 21/12/2022, the competent authority has rejected the claim of the petitioner for grant of appointment on compassionate ground.

(2.) By the impugned order dtd. 21/12/2022 the claim of the petitioner for grant of appointment on compassionate grounds has been invalidated on the following footing:

(3.) Heard Ashok Kumar Nigam, learned counsel for the petitioner and Shri Sanjai Singh, learned counsel for the respondent.