(1.) The order of rejection issued by the respondent in proceedings dated 25.03.2013 rejecting the claim of the writ petitioner for compassionate appointment is under challenge in this writ petition.
(2.) The husband of the writ petitioner was employed as a sanitary worker and passed away on 23.11998 while he was in service. However, the application seeking appointment on compassionate ground was preferred by the writ petitioner only after a lapse of about 13 years from the date of death of the deceased employee on 18.11.2011. Thus, the respondents rejected an application by passing the impugned order in proceedings dated 25.03.2013 stating that as per the scheme of compassionate appointment, the writ petitioner has not submitted an application within a period of 3 years from the date of death of the deceased employee. Accordingly, the application was rejected.
(3.) The order of rejection dated 25.02013, is challenged in the present writ petition on 110.2015, after a lapse of about 21/2 years. Thus, there is a consistent delay in pursuing the relief by the writ petitioner. The deceased employee passed away on 212.1998 and the application seeking compassionate appointment was filed on 18.11.2011 after a lapse of 13 years and the impugned order was passed on 25.02015 and the present writ petition was filed on 110.2015, after a lapse of 2/ years from the date of impugned order.
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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