REGENT COMPUTRONICS PVT. LTD.

SATHISH KUMAR Appellant

V/S

Helen Clarrisa Respondents

Referred Judgements :-

PHOOLWATI (SMT.) VS. UNION OF INDIA AND OTHERS [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]
NATIONAL HYDROELECTRIC POWER CORPN VS. NANAK CHAND [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]
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 second respondent by proceedings, dated 12.7.2010 in relation to the claim of the Writ Petitioner for compassionate appointment, is under challenge in this Writ Petition.

(2.) The father of the Writ Petitioner Late Shri.P.Andi was employed as anAssessor in the Office of the Assistant Electricity Engineer/City/East/Aruppukkottai and passed away on 17.6.2001, while he was in service.

(3.) The learned counsel for the Petitioner states that at the time of death of the deceased employee the Writ Petitioner was a minor, aged about 9 years and was studying in 5th standard. The application seeking appointment on compassionate grounds was submitted by the mother of the Writ Petitioner on 20.09.2001 and the same was rejected on the ground that the Writ Petitioner was a minor and on attaining the age of majority, he will be eligible to prefer an application for appointment on compassionate grounds.

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SATHISH KUMAR Vs. HELEN CLARRISA

Referred Judgements :-

JUDGEMENT

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