REGENT COMPUTRONICS PVT. LTD.

R.PRASATH Appellant

V/S

SECRETARY LABOUR AND EMPLOYMENT DEPARTMENT Respondents

Referred Judgements :-

G.VIJAYARAGHAVAN VS. GENERAL MANAGER (P) INDIAN BANK [REFERRED TO]
D.RAMADOSS V. THE CHIEF ENGINEER (PERSONNEL),TAMILNADU ELECTRICITY BOARD,CHENNAI AND ANOTHER [REFERRED TO]
T.MEER ISMAIL ALI V. TAMIL NADU ELECTRICITY BOARD THROUGH ITS CHAIRMAN AND ANOTHER [REFERRED TO]
P. RAJAMANI VS. CHAIRMAN,TAMIL NADU ELECTRICITY BOARD,CHENNAI [REFERRED TO]
UNION OF INDIA VS. BHAGWAN SINGH [REFERRED TO]
STATE OF UTTAR PRADESH VS. PARASNATH [REFERRED TO]
BALBIR KAUR VS. STEEL AUTHORITY OF INDIA LIMITED [REFERRED TO]
E RAMASAMY VS. TAMIL NADU ELECTRICITY BOARD [REFERRED TO]
SYED KHADIM HUSSAIN VS. STATE OF BIHAR [REFERRED TO]

JUDGEMENT

(1.) THE prayer in the writ petition is to declare the Board Proceedings permanent B.P.Ms(FB)No.46, (Admn.Branch), dated 13.10.1995 issued by the respondent insofar as the application for appointment on compassionate grounds should be made within three years of the death of Government servant and direct the respondents to grant the relief and pass further orders.

(2.) HEARD the learned counsel for the petitioner and the respective counsel for the respondents.

(3.) THE very same issue was considered by a Division Bench of this Court in P. RAJAMANI VS. CHAIRMAN, TAMIL NADU ELECTRICITY BOARD, CHENNAI reported in 2006 LAB.I.C. 4163. In paragraph-6 of the judgment, it is held as follows:-

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R PRASATH Vs. SECRETARY LABOUR AND EMPLOYMENT DEPARTMENT

Referred Judgements :-

JUDGEMENT

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