REGENT COMPUTRONICS PVT. LTD.

K. Mathiyalagan Appellant

V/S

The Director Of Medical Education Respondents

Referred Judgements :-

DIRECTOR OF EDUCATION (SECONDARY) V. PUSHPENDRA KUMAR [REFERRED TO]
CHIEF JUSTICE OF ANDHRA PRADESH HIGH COURT OF ANDHRA PRADESH VS. L V A DIXITULU:V V S KRISHNAMURTHY [REFERRED TO]
SUSHMA GOSAIN VS. UNION OF INDIA [REFERRED TO]
PHOOLWATI VS. UNION OF INDIA [REFERRED TO]
UMESH KUMAR NAGPAL ANIL MALIK VS. STATE OF HARYANA [REFERRED TO]
UNION OF INDIA VS. BHAGWAN SINGH [REFERRED TO]
JAGDISH PRASAD VS. STATE OF BIHAR [REFERRED TO]
HARYANA STATE ELECTRICITY BOARD VS. HAKIM SINGH [REFERRED TO]
DIRECTOR,DEFENCE METAL RESEARCH LABORATORY V. G. MURALI [REFERRED TO]
SANJAY KUMAR VS. STATE OF BIHAR [REFERRED TO]
NATIONAL HYDROELECTRIC POWER CORPN VS. NANAK CHAND [REFERRED TO]
UNION OF INDIA VS. PRAMOD GUPTA [REFERRED TO]
NATIONAL INSTITUTE OF TECHNOLOGY VS. NIRAJ KUMAR SINGH [REFERRED TO]
STATE BANK OF INDIA VS. SOMVIR SINGH [REFERRED TO]
LOCAL ADMINISTRATION DEPARTMENT VS. M SELVANAYAGAM ALIAS KUMARAVELU [REFERRED TO]
THE INSPECTOR GENERAL OF PRISIONS, TIRUCHIRAPALLI DISTRICT VS. P. MARIMUTHU [REFERRED TO]

JUDGEMENT

(1.) The order of rejection, rejecting the claim of the writ petitioner for compassionate appointment dated 20.08.2015 is under challenge.

(2.) The father of the writ petitioner late Karuppasamy was working as a Waterman in the Annal Gandhi Memorial Government Hospital, Trichy and passed away on 12.01.1984, while he was in service. On account of the sudden demise of the father of the writ petitioner and due to the indigent circumstances prevailed at that point of time, the mother of the writ petitioner submitted an application seeking appointment on compassionate grounds.

(3.) Pursuant to that, the mother of the writ petitioner was appointed as a Sweeper in Government Rajaji Tuberculosis on 19.09.1984 but, her services were not regularized in the post of Sweeper. Even before the regularization of service, the mother of the writ petitioner was also passed away on 04.05.1985. During that point of time the writ petitioner was aged about two and a half years and he was brought up by his grand parents. The grandfather was also a mason. With a meager income, he struggled to maintain his family as well as the grand children.

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K. MATHIYALAGAN Vs. THE DIRECTOR OF MEDICAL EDUCATION

Referred Judgements :-

JUDGEMENT

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