TAPAS MALAKAR Vs. UNION OF INDIA

JUDGEMENT

(1.) By means of filing the present writ petition, the petitioner has prayed for the following reliefs:

(2.) Shorn of unnecessary details we propose to refer to the facts relevant to decide this writ petition.

(3.) Indisputably, the application for compassionate appointment of the petitioner was kept on tantalizing position for 11 years, and according to the petitioner, the fault is attributable to none other than the department concerned, though, he along with his widow mother were languishing in razing poverty for all those years.