REGENT COMPUTRONICS PVT. LTD.

V.SUBRAMANIAM Appellant

V/S

STATE OF TAMIL NADU, REP. BY ITS SECRETARY TO GOVERNMENT, DEPARTMENT OF EDUCATION Respondents

Referred Judgements :-

JOGINDER KAUR V. PUNJAB STATE [REFERRED TO]
UNION FOR DEMOCRATIC RIGHTS V. POLICE COMMISSIONER,DELHI POLICE HEADQUARTERS [REFERRED TO]
C. CHINNATHAMBI AND OTHERS V. STATE OF T.N. AND OTHERS [REFERRED TO]
C. THEKKAMALAI V. STATE OF TAMIL NADU AND 2 OTHERS [REFERRED TO]
THE CHIEF SECRETARY TO THE GOVERNMENT OF TAMIL NADU AND OTHERS V. MRS. R. SELVAM [REFERRED TO]
SMT. R. DHANALAKSHMI V. GOVERNMENT OF TAMIL NADU [REFERRED TO]
LAKSHMANA NAIDU AND ANOTHER V. THE STATE OF TAMIL NADU AND ANOTHER [REFERRED TO]
STATE OF RAJASTHAN VS. VIDHYAWATI [REFERRED TO]
SAHELI A WOMENS RESOURCES CENTRE VS. COMMISSIONER OF POLICE DELHI POLICE HEADQUARTERS [REFERRED TO]
KUMARI VS. STATE OF TAMIL NADU [REFERRED TO]
UNNI KRISHNAN J P VS. STATE OF ANDHRA PRADESH [REFERRED TO]
CHANDIGARH ADMINISTRATION VS. RAJNI VALI [REFERRED TO]
S S AHLUWALIA VS. UNION OF INDIA [REFERRED TO]
LATA WADHWA VS. STATE OF BIHAR [REFERRED TO]
T.M.A. PAI FOUNDATION V. STATE OF KAR [REFERRED TO]
NATIONAL HUMAN RIGHTS COMMISSION VS. STATE OF GUJARAT [REFERRED TO]
ASHOKA KUMAR THAKUR VS. UNION OF INDIA [REFERRED TO]
P P M THANGAIAH NADAR FIRM VS. GOVERNMENT OF TAMIL NADU [REFERRED TO]
LILLY STANISLAUS VS. CHAIRMAN T N E B [REFERRED TO]

JUDGEMENT

(1.) IN W. P. No. 19260 of 2002, petitioner, who is the father of one Sathish @ Sathishkumar, a 5th Standard student of the Panchayat Union Elementary School, Thudupatty, Erode District, prays for issuance of a writ of mandamus directing the first respondent/state Government to pay compensation of Rs. 6,00,000/- for the death of his son due to the fall of compound wall of the School.

(2.) THE third respondent in W. P. No. 19260 of 2002, who was the Headmaster of the School, has filed W. P. No. 14436 of 2008 praying to quash the order dated 14. 5. 2008 rejecting his request to retire him from service and to pay the terminal benefits, which was not granted due to the pendency of W. P. No. 19260 of 2002.

(3.) THE facts leading to filing of these writ petitions are one and the same and the issue involved in both these writ petitions are inter-connected. Hence, both the writ petitions are disposed of by this common order.

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V SUBRAMANIAM Vs. STATE OF TAMIL NADU

Referred Judgements :-

JUDGEMENT

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