REGENT COMPUTRONICS PVT. LTD.

PACHAIAMMAL Appellant

V/S

DEPUTY COMMISSIONER Respondents

Referred Judgements :-

PHOOLWATI VS. UNION OF INDIA AND OTHERS [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]
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]
DIRECTOR,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]
UNION OF INDIA VS. PRAMOD GUPTA [REFERRED TO]
NATIONAL INSTITUTE OF TECHNOLOGY VS. NIRAJ KUMAR 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 order of rejection issued by the respondent dated 17.02.2014 in relation to the claim of the writ petitioner seeking compassionate appointment is under challenge in this writ petition.

(2.) The learned counsel appearing on behalf of the writ petitioner made a submission that the husband of the writ petitioner Sri.N.Rajendran, was employed as Sub-Inspector of Police and passed away on 26.01.2007, while he was in service. On account of the sudden demise of the husband of the writ petitioner, the family was in penurious situation and accordingly, the writ petitioner had submitted an application seeking compassionate appointment on 14.11.2009. The said application was submitted within a period of 3 years from the date of the death of the deceased employee.

(3.) However, the writ petitioner had changed her mind and thereafter, opted to claim appointment on compassionate ground to her eldest son, Mr.Vijayaraj, dated 14.07.2010. The authorities competent considered the applications and rejected the same, on the ground that the application submitted to provide appointment to the son of the deceased employee dated 14.07.2010 was after a lapse of the period three years and therefore, as per the scheme of compassionate appointment, the case of the writ petitioner cannot be considered.

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PACHAIAMMAL Vs. DEPUTY COMMISSIONER

Referred Judgements :-

JUDGEMENT

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