PUSHPENDRASINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) PARTIES through their counsel.

(2.) THE petitioner before this court has filed this present petition claiming Compassionate Appointment. The petitioner's contention is that his father late Membersingh was working as Inspector, Railway Protection Force, Ratlam. He died in harness on 26/01/2012 leaving behind two sons and wife namely Smt. Subhadra Singh.

(3.) IT has further been stated that the amount received by way of terminal dues was also spent in clearing the dues of the family and after death of petitioner's father, the pension was sanctioned to petitioner's mother and unfortunately, she also expired later on.