HUSSAIN KHAN Vs. UNION OF INDIA

JUDGEMENT

(1.) PETITIONER has filed this writ petition for being appointed on compassionate ground after the death of his father.

(2.) WHEN employment was not provided to the petitioner, a legal notice was sent on behalf of the petitioner on 24.4.2001. When needful was not done by respondent No. 3, petitioner has filed the present writ petition.

(3.) IT is also stand of the respondents that substantial amount to the tune of Rs. 7,33,567/ - has been paid to the nominee of the deceased as per rules of the Corporation. In addition to this, EPS -95 was in the process with the RPFC. Thus, petitioner was not entitled to any relief.