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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.
Tripura High Court: The Division Bench of Indrajit Mahanty, CJ. and S.G. Chattopadhyay, J. decided over a bunch of petitions which had
Kerala High Court: C.S. Dias, J., held that a married daughter and parents of the deceased woman are legal representative under the
Supreme Court: In a matter relating to eviction of the tenant, the bench of J. Chelameswar and Abhay Manohar Sapre, JJ held
Bombay High Court: In a landmark judgment, a bench comprising of A.S. Oka and A.S. Chandurkar, JJ held that married daughters continue
Bombay High Court: In a landmark judgment, a Full Bench comprising of Mohit Shah CJ, MS Sanklecha and MS Sonak, JJ. held