(1.) The order of rejection in respect of a claim for appointment on compassionate grounds, is under challenge in the present Writ Petition.
(2.) The learned counsel for the Petitioner states that the father of the Writ Petitioner was employed as Office Assistant in the respondent/department and he was medically invalidated from service w.e.f. 10.7.2000. The medical invalidation is also a ground for providing compassionate appointment. Subsequently, the father of the Petitioner passed away on 4.6.2004. However, the application seeking compassionate appointment was preferred by the Petitioner on 23.6.2010, after a lapse of 10 years from the date of medical invalidation of the father of the writ Petitioner and after a lapse of six years from the date of death of the deceased employee. Thus, there is a delay of more than ten years even in preferring an application seeking compassionate appointment.
(3.) In this view of the matter, the respondent/department had rejected the application submitted by the Petitioner seeking appointment on compassionate grounds.Challenging the same, the Writ Petitioner has preferred the present Writ Petition on 31.1.2012 after a lapse of two and a half 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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