REGENT COMPUTRONICS PVT. LTD.

V Murugan Appellant

V/S

District Collector, Villupuram District, Villupuram Respondents

Referred Judgements :-

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]
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 OF EDUCATION SECONDARY VS. PUSHPENDRA KUMAR [REFERRED TO]
DEFENCE METAL RESEARCH LABORATORY V. G. MURALI [REFERRED TO]
SANJAY KUMAR VS. STATE OF BIHAR [REFERRED TO]
STATE OF MANIPUR VS. MOHAMMAD RAJAODIN [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]
GENERAL MANAGER STATE BANK OF INDIA VS. ANJU JAIN [REFERRED TO]
STEEL AUTHORITY OF INDIA LTD VS. MADHUSUDAN DAS [REFERRED TO]
STATE BANK OF INDIA VS. RAJKUMAR [REFERRED TO]
LOCAL ADMINISTRATION DEPARTMENT VS. M SELVANAYAGAM ALIAS KUMARAVELU [REFERRED TO]
MGB GRAMIN BANK VS. CHAKRAWARTI SINGH [REFERRED TO]
VIJAYA UKARDA ATHOR (ATHAWALE) VS. STATE OF MAHARASHTRA [REFERRED TO]
THE INSPECTOR GENERAL OF PRISIONS, TIRUCHIRAPALLI DISTRICT VS. P. MARIMUTHU [REFERRED TO]

JUDGEMENT

(1.) The relief sought for in this writ petition is to call for the records pursuant to the orders passed by the first respondent dated 30.9.2010 and quash the same and direct the first respondent to provide appointment to the writ petitioner on compassionate grounds with in a stipulated period.

(2.) The learned counsel appearing for the writ petitioner made a submission that the father of the writ petitioner Late Mr.Veeramuthu, was working as a Village Menial at Ariyaperumanur Village, Madura Ranganathapuram, Sankarapuram Taluk, Villupuram District and passed away on 26.1.2005, while he was in service. The application seeking compassionate appointment was preferred by the writ petitioner on 29.12.2008, after a lapse of three years from the date of death of the deceased employee. Thus, the claim of compassionate appointment was rejected by the respondent in proceedings dated 30.9.2010. The writ petitioner earlier filed W.P.No.15188 of 2010 and this Court directed the first respondent therein to consider and pass orders on the application dated 15.07.2010. Pursuant to the direction issued by this Court, the first respondent rejected the claim during the impugned order dated 30.9.2010.

(3.) The learned Government Advocate appearing on behalf of the respondents states that the writ petitioner is not eligible to avail the benefit of compassionate appointment. In view of the fact that the application seeking compassionate appointment itself was preferred by the petitioner after a lapse of three years from the date of death of the deceased employee. Therefore, the claim of the petitioner was rejected as per the terms and conditions of the scheme of compassionate appointment.

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V MURUGAN Vs. DISTRICT COLLECTOR, VILLUPURAM DISTRICT, VILLUPURAM

Referred Judgements :-

JUDGEMENT

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