DURGA Vs. AMRAOTI UNIVERSITY

JUDGEMENT

(1.) Heard Shri M.P. Jaiswal, the learned advocate for the petitioner. None appears for the respondent. The record shows that there has not been appearance on behalf of the respondent since last few dates.

(2.) The petition is filed by the widow of the employee challenging the orders passed by the subordinate Authorities dismissing the complaint filed by the employee.

(3.) Shri Nandan Mahadeorao Deogade was working as Peon with the respondent/University since 18th April, 1984 and was also given the work of Choukidar time to time. At the relevant time, Shri Nandan Deogade was working as Choukidar.