(1.) In view of the conflict of opinion between two Division Benches of this Court in A. Kamatchi v. Chairman, Tamil Nadu Electricity Board, 2013 (2) CWC 758 (DB); and Secretary to Government v. N. Renugadevi, W.A. No.269 of 2012, delivered on 11/6/2012, regarding appointments on Compassionate basis, a learned Single Judge of this Court by his Order, dtd. 8/7/2014 in W.P. No.7016 of 2011 in K. Shanmugam v. Tamil Nadu State Transport Corporation, rep. by its Managing Director, Villupuram, has referred the following question to be placed before the Larger Bench: "Whether the view taken in A. Kamatchi's case holding that an Application for Compassionate Appointment made even beyond three years of the death of the deceased needs consideration, is the correct law or the Judgment of the Division Bench in N. Renugadevi's case, where a contradictory view has been taken, is the correct law ?"
(2.) It is now well settled that while considering a claim for employment on Compassionate ground, the following factors have to be borne in mind:
(3.) The State of Tamil Nadu, has passed different Government Orders for framing Schemes for providing appointment on Compassionate basis.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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