REGENT COMPUTRONICS PVT. LTD.

AJEET KUMAR Appellant

V/S

STATE OF U.P. Respondents

Referred Judgements :-

WESTERN INDIA MATCH COMPANY LIMITED VS. WORKMEN [REFERRED TO]
D S NAKARA VS. UNION OF INDIA [REFERRED TO]
D S NAKARA VS. UNION OF INDIA [REFERRED TO]
Y V RANGAIAH STATE OF ANDHRA PRADESH VS. J SREENIVASA RAO:S SREENIVASA RAO [REFERRED TO]
N T DEVIN KATTI VS. KARNATAKA PUBLIC SERVICE COMMISSION [REFERRED TO]
RAMESH KUMAR CHOUDHA VS. STATE OF MADHYA PRADESH [REFERRED TO]
BALBIR KAUR VS. STEEL AUTHORITY OF INDIA LIMITED [REFERRED TO]
K MANJUSREE VS. STATE OF A P [REFERRED TO]
STATE BANK OF INDIA VS. RAJKUMAR [REFERRED TO]
TEJ PRAKASH PATHAK VS. RAJASTHAN HIGH COURT [REFERRED TO]
BISHNU BISWAS VS. UNION OF INDIA [REFERRED TO]
CANARA BANK VS. M. MAHESH KUMAR [REFERRED TO]

JUDGEMENT

(1.) All the eight petitioners have common grievance hence they have joined the petition for quashing the impugned orders dated 13.1.2016 issued separately by the Superintendent of Police, Establishment, U.P. Allahabad to the petitioners rejecting their claim for compassionate appointment on class-III post.

(2.) Briefly, stated the facts are that the petitioners are dependents of their father who were in the employment of Civil Police. The details of names of their father, their posts and details of their death are mentioned below: <IMG>JUDGEMENT_221_LAWS(ALL)4_2017.jpg</IMG>

(3.) It is stated that after the death of their father, their families are living in indigent circumstances as they do not have any alternative source of livelihood. The petitioners have moved applications for their appointment on compassionate ground.

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AJEET KUMAR Vs. STATE OF U.P.

Referred Judgements :-

JUDGEMENT

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