Full Judgment Text
NON-REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO(S). 3477-3478/2018
(ARISING FROM SLP (C) NOS.36486-36487/2017)
CHANDRABOSH TRIPATHI APPELLANT(S)
VERSUS
MADHYA PRADESH ELECTRICITY BOARD & ORS. RESPONDENT(S)
| J U D G M E N T | ||
| KURIAN, J. | ||
| ture Not Verified<br>lly signed by<br>ABIR SINGH<br>2018.04.09<br>:33 IST<br>on: | ||
| Leave granted. | ||
| 2. The appellant is before this Court, since his<br>application for compassionate appointment has been<br>turned down. | ||
| 3. We were informed on 16.03.2018 that the case of<br>the appellant was under consideration on two counts<br>i.e. (i) eligibility and (ii) availability of the<br>vacancies. | ||
| 4. In the above circumstances, we dispose of these<br>appeals with a direction to the respondent(s) to<br>complete the formalities and pass formal orders,<br>within three weeks from today. | ||
| 5. We make it clear that the judgment under appeal<br>and the order passed in the review shall not stand in<br>the way of the respondent No.1/Board considering the<br>case of the appellant, limiting it to the peculiar<br>facts of this case. | ||
| 6. The appeals are, accordingly, disposed of. |
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| 7. Pending applications, if any, shall stand<br>disposed of. | |
|---|---|
| 8. There shall be no orders as to costs. | |
| .......................J. | |
| [KURIAN JOSEPH] | |
| .......................J. | |
| [NAVIN SINHA] | |
| NEW DELHI; | |
| APRIL 02, 2018. |
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