REGENT COMPUTRONICS PVT. LTD.

K. VELMURUGAN Appellant

V/S

The Director Of Public Heal And Preventive Medicines, Officer Of The Director Of Public Heal And Preventive Medicines, Chennai Respondents

Referred Judgements :-

LOCAL ADMINISTRATION DEPARTMENT V. M.SELVANAYAGAM [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]
PHOOLWATI VS. UNION OF INDIA [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]
BIBI SAYEEDA 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]
A UMARANI VS. REGISTRAR CO OPERATIVE SOCIETIES [REFERRED TO]
NATIONAL HYDROELECTRIC POWER CORPN VS. NANAK CHAND [REFERRED TO]
UNION OF INDIA VS. PRAMOD GUPTA [REFERRED TO]
KULDEEP SINGH VS. GOVT OF NCT OF DELHI [REFERRED TO]
NATIONAL INSTITUTE OF TECHNOLOGY VS. NIRAJ KUMAR SINGH [REFERRED TO]
STATE BANK OF INDIA VS. SOMVIR 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]
J S YADAV VS. STATE OF U P [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 relief sought for in this writ petition is to quash the order of rejection dated 27.05.2008, and direct the respondents to appoint the petitioner as Basic Health Worker on compassionate grounds.

(2.) The father of the writ petitioner late Shri. V. Kodai Velu was an employee of Public Health Department and passed away on 16.04.1974, while he was in service. At the time of the death of the deceased employee the petitioner was a minor. However, the application seeking compassionate appointment was preferred only on 02.04.1998, after a lapse of about 19 years from the date of the death of the deceased employee.

(3.) Even after submitting the application in the year 1998, the writ petitioner has not taken further action to pursue the remedy. However, the present writ petitioner is filed on 14.02.2011 after a lapse of about 13 years from the date of submission of the application. There is a consistent delay at every stage and therefore, the claim regarding compassionate appointment cannot be considered.

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K. VELMURUGAN Vs. THE DIRECTOR OF PUBLIC HEAL AND PREVENTIVE MEDICINES, OFFICER OF THE DIRECTOR OF PUBLIC HEAL AND PREVENTIVE MEDICINES, CHENNAI

Referred Judgements :-

JUDGEMENT

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