DNYNESHWAR UMAJI BELE Vs. CHIEF GENERAL MANAGER

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Heard finally by consent of the learned counsel appearing for the parties.

(2.) The prayer made in this petition is to quash and set aside the impugned communication of the respondent No.1 dtd. 29/5/2019 and the consequential communication of the respondent No.2 dtd. 11/6/2019, whereby the respondents have rejected the application of the petitioner for grant of compassionate appointment.

(3.) The facts necessary for deciding the present petition is as under :