REGENT COMPUTRONICS PVT. LTD.

Kongkon Mondal Appellant

V/S

STATE OF WEST BENGAL Respondents

Referred Judgements :-

STATE BANK OF INDIA VS. JASPAL KAUR [REFERRED TO]
STATE BANK OF INDIA VS. RAJKUMAR [REFERRED TO]
MGB GRAMIN BANK VS. CHAKRAWARTI SINGH [REFERRED TO]
CANARA BANK VS. M. MAHESH KUMAR [REFERRED TO]
STATE BANK OF INDIA VS. SHEO SHANKAR TEWARI [REFERRED TO]
INDIAN BANK VS. PROMILA [REFERRED TO]
N.C. SANTHOSH VS. STATE OF KARNATAKA [REFERRED TO]
STATE OF MADHYA PRADESH AND ORS. VS. AMIT SHRIVAS [REFERRED TO]

JUDGEMENT

(1.) These two writ petitions are taken up together as the common point of law was raised and argued by the appearing counsels. A question which is involved in the aforesaid writ petitions is whether an application for compassionate appointment at the behest of a dependent shall be considered on the rules prevalent at the time of the death of the employee or at the time of consideration of an application.

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KONGKON MONDAL Vs. STATE OF WEST BENGAL

Referred Judgements :-

JUDGEMENT

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