License & Printed By : | https://www.aironline.in |
2012 LAB. I. C. 442 ::2012 (2) All LJ 633
Uttarakhand High Court
Hon'ble Judge(s): Tarun Agarwala, Prafulla C. Pant, Sudhanshu Dhulia , JJJ

( A ) Constitution of India Art. 16 , 309 — U. P. Recruitment of Dependants of Government Servants Dying in Harness Rules (1974), Rr. 5, 2 — Compassionate appointment — Dependants of daily wage employee — Entitlement to — Daily wage employee not covered under definition of “Government Servant” as visualized under Rules of 1974 — Dependants of daily wage employee, not entitled to compassionate appointment irrespective of number of years of service put in by daily wage employee, prior to his death. W. P. (S/S) No. 88 of 2003, dated 6-9-2010 (Uttarakhand), Reversed.W. P. (S/S) No. 88 of 2003, D/- 6-9-2010 (Uttarakhand), Reversed. AIR 2009 SC 3121, AIR 2006 SC 1806, 2010 (4) UPLBEC 2633, AIR 1988 SC 2230, AIR 2005 SC 106, 1994 AIR SCW 2305, (1996) 1 SCC 301, (1997) 11 SCC 390, (1998) 9 SCC 485, AIR 2000 SC 2782, AIR 2004 SC 4155 and AIR 2003 SC 1530, Rel. on. (Paras1727).....

Buy and Download By Entering Following Details (Worth /-)

Step 1
Enter your contact details.
Please enter your name.
Please enter a valid 10 digit mobile number
Please enter your valid email id.
I agree on Terms & Conditions
Step 2
Enter your payment details

 J