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.

Leave granted. 2. The  appellant  is  before  this  Court,  since  his application  for  compassionate  appointment  has  been turned down. 3. We were informed on 16.03.2018 that the case of the appellant was under consideration on two counts i.e.  (i)  eligibility  and  (ii)  availability  of  the vacancies. 4. In the above circumstances, we dispose of these appeals  with  a  direction  to  the  respondent(s)  to complete  the  formalities  and  pass  formal  orders, within three weeks from today. 5. We make it clear that the judgment under appeal and the order passed in the review shall not stand in the way of the respondent No.1/Board considering the case of the appellant, limiting it to the peculiar facts of this case. 6. The appeals are, accordingly, disposed of.

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7. Pending  applications,  if  any,  shall  stand 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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