EXECUTIVE ENGINEER, VIDYUT NAGARIYA VITRAN KHAND, LKO. & ANR. Vs. MOHD. ISHTIAQ & ANR. (IN RE 3426 S/S 2016)

JUDGEMENT

(1.) Heard Sri Abhinav Trivedi, learned counsel for the appellants and Sri Alok Misra for the respondent no. 1.

(2.) Delay in filing of the special appeal is condoned.

(3.) This appeal questions the correctness of the judgment of the learned Single Judge dated 25.2.2016 on the ground that the judgement proceeds on the strength of the judgments referred to therein and the circular dated 16.8.1996 relied upon by the appellant department has not been accepted. The order refusing to grant compassionate appointment to the respondent no. 1 has been quashed with a direction to give a re-look to the matter in the light of the observations and pronouncements referred to in the said judgment.