RAMESH CHAND Vs. TARUN SHREEDHAR AND OTHERS

JUDGEMENT

(1.) It is contended that the respondents have committed the breach as they have not complied with the directions, dated 23rd August, 2013, made by this Court in CWP No. 4846 of 2013.

(2.) It Would Be Profitable To Reproduce Para 3 Of The judgment made by this Court in CWP No. 4846 of 2013 herein:

(3.) The petitioner had prayed for compassionate appointment in lieu of the death of his father and in terms of the judgment , the respondents were directed to appoint the petitioner to the post of Chowkidar.