STATE OF HARYANA Vs. SUNIL KUMAR

JUDGEMENT

(1.) Heard.

(2.) This appeal is directed against the order dated 14.05.2009 passed by a learned Single Judge of this Court allowing the writ petition filed by the respondent/writ petitioner herein. In the said writ petition the action of the present appellants in rejecting the claim of the respondent/writ petitioner to the payment of compassionate allowance of Rs. 2.5 lacs was under challenge.

(3.) The brief facts that will be required to be noticed are as follows :-