1995 LAB. I. C. 462 ::(1994) 1 Gau LR 421 ::(1995) 1 Lab LN 1157

Gauhati High Court

Hon'ble Judge(s): H. K. Sema , J

Constitution of India Art. 311 , — Appointment- Compassionate grounds under die-in harness scheme - Limitation - Minor son not eligible - Applicant, son aged about 9 years at time of death of his father - Applied for appointment on attaining age of majority - Limitation of one year under the scheme runs from date he attained majority and not from date of death of Govt. Servant. (Para 7 8)