Die-In-Harness Archives

Excluding married daughters from compassionate appointment violative of Art. 14, 15 and 16; Rajasthan High Court overrules judgments supporting exclusion

Yardstick, for extending the benefit of compassionate Appointment should be dependency of the dependents on the deceased government servant and, therefore, their marital status only should not be an impediment for consideration on compassionate ground.

Case Briefs High Courts

Madhya Pradesh High Court | Substitution of an appointment on compassionate grounds through contractual appointment held illegal; directions issued

Madhya Pradesh High Court: The Division Bench of Ravi Malimath, CJ. and Vishal Mishra, J. allowed a writ petition directing

Case Briefs High Courts

Tri HC | Exclusion of married daughters from the die-in-harness scheme of the State Government discriminatory? Court discusses

Tripura High Court: The Division Bench of Indrajit Mahanty, CJ. and S.G. Chattopadhyay, J. decided over a bunch of petitions which had

Case Briefs High Courts

Tri HC | Delayed payment of die-in-harness compensation, paid as an alternative to compassionate appointment, ordered to be paid with interest

Tripura High Court: S. Talapatra, J. allowed a writ petition challenging a memorandum for a compassionate appointment being rejected and non-payment of