SHAILA Vs. MANAGING DIRECTOR

JUDGEMENT

(1.) The present application is filed for grant of permission to amend the prayer clause, as inadvertently the order of rejection of appointment on compassionate ground in the subject matter is remained to be challenged. Accordingly, the application is allowed. The amendment to be carried out forthwith. The application stands disposed of. WRIT PETITION NO. 5732 OF 2022 Heard the learned counsel for the parties.

(2.) Rule. Rule made returnable forthwith. Heard finally with the consent of the learned counsel for the parties.

(3.) The present petition is filed challenging the order passed by the respondents rejecting the application for appointment of the petitioner on compassionate ground.