(1.) The order of rejection dated 28.01.2013, issued by the second respondent, in respect of the claim of the writ petitioner seeking companionate appointment, is under challenge in this writ petition.
(2.) The learned Counsel appearing on behalf of the writ petitioner made submissions that the father of the writ petitioner was employed as a Teacher in Government Elementary School at Gundamanaikadu and passed away on 16.06.1986, while he was in service. At the time of the death of the father of the writ petitioner, she was a minor and was not in a position to submit any application seeking companionate appointment. Unfortunately, the mother of the writ petitioner was also passed away subsequently.
(3.) However, the application seeking appointment by the writ petitioner was submitted only on 01.12.2004 on attaining the age of majority after a lapse of about 18 years from the date of the death of the father of the writ petitioner. Thus, the claim itself was belated and this apart, the application preferred by the writ petitioner on 01.12.2004 was kept pending for long years by the respondents and finally the order imgugned was issued on 28.01.2013, stating that the application was submitted belatedly and the same cannot be entertained.
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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