(1.) The order of rejection dated 07.05.2010, in respect of the claim of the writ petitioner for compassionate appointment, is under challenge in this writ petition.
(2.) The learned Counsel for the petitioner states that the father of the writ petitioner was employed as Assistant Divisional Manager in the respondent company in its Branch Office at Tiruchirappalli and passed away on 23.01.1985, while he was in service. The learned counsel for the respondents brought to the knowledge of this Court that at the time of the demise of the deceased employee, the mother of the writ petitioner (wife of the deceased employee) was employed in the Treasury Department of the Government of Tamil Nadu. Thus, the family cannot be construed was in penurious circumstances. However, the application seeking compassionate appointment by the writ petitioner was preferred only on 16.02.2001, after a lapse of about 16 years from the date of the death of the deceased employee.
(3.) The learned Counsel for the petitioner states that at the time of the death of the deceased employee, the petitioner was a minor. Therefore, he was unable to submit his application. However, the fact remains that the deceased employee was working in the cadre of Assistant Divisional Manager and at the time of the death of the employee his wife, the mother of the writ petitioner was also employed in the State Government. Thus, the family is not eligible to avail the benefit of the scheme of compassionate appointment.
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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