D RAJU Vs. ANDHRA PRADESH STATE ELECTRICITY BOARD

JUDGEMENT

(1.) HAVING regard to the fact that both the wives of the deceased employee, whose dependent the appellant was, had entered into a compromise, we feel no reason as to why the case of the appellant herein shall not be considered for grant of appointment on compassionate ground ignoring the ground stated in Memorandum dated 27-7-1993, irrespective of the fact as to whether such application is barred by limitation or not. Such consideration may be made by the appropriate authority in accordance with law at an early date, preferably within eight weeks from the date of communication of this order.

(2.) THE Writ Appeals are allowed accordingly.