REGENT COMPUTRONICS PVT. LTD.

R Sridevi Appellant

V/S

SECRETARY TO GOVERNMENT Respondents

Referred Judgements :-

G.VIJAYARAGHAVAN VS. GENERAL MANAGER (P) INDIAN BANK [REFERRED TO]
MAYA L.DHINGGRAMI VS. THE UCO BANK [REFERRED TO]
SUSHMA GOSAIN VS. UNION OF INDIA [REFERRED TO]
BALBIR KAUR VS. STEEL AUTHORITY OF INDIA LIMITED [REFERRED TO]
SANJAY KUMAR VS. STATE OF BIHAR [REFERRED TO]
SANTOSH KUMAR DUBEY VS. STATE OF U P [REFERRED TO]
M UMA VS. CHIEF ENGINEER PERSONNEL TAMIL NADU ELECTRICITY BOARD [REFERRED TO]
MOHANAMBAL VS. DIRECTOR LAND AND SURVEY DEPARTMENT [REFERRED TO]
A MUSTHFA IQBAL BASHA VS. STATE OF TAMIL NADU [REFERRED TO]
PARMESHWAR KUMAR VERMA VS. STATE OF RAJASTHAN [REFERRED TO]
SYED KHADIM HUSSAIN VS. STATE OF BIHAR [REFERRED TO]

JUDGEMENT

(1.) Heard Mr. K. Rajkumar, Learned Counsel for the Petitioner and Ms. V.M. Velumani, learned Special Government Pleader appearing for the Respondents.

(2.) Challenging the proceedings of the 1st Respondent issued in Government Letter (Ms) No. 202, Labour and Employment Department, dated 08.10.2007 and the proceedings of the 2nd Respondent made in R. No. 145543/E4/2006/S3 dated 09.12.2007, seeking to quash the same and for a direction to the Respondents herein to appoint her as Junior Assistant on compassionate grounds in the light of the Certificate of indigent circumstances issued by the Revenue authorities, the Petitioner has filed the present writ petition.

(3.) Facts of the case as put forth by the Petitioner in the affidavit would run thus:

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R SRIDEVI Vs. SECRETARY TO GOVERNMENT

Referred Judgements :-

JUDGEMENT

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