REGENT COMPUTRONICS PVT. LTD.

S Nallathambi Appellant

V/S

MANAGING DIRECTOR Respondents

Referred Judgements :-

SUSHMA GOSAIN V. UNION OF INDIA [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]
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]
UNION OF INDIA VS. PRAMOD GUPTA [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]
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 relief sought for in this writ petition is for a direction to direct the respondent to appoint the petitioner to the post of Junior Assistant in the Tamil Nadu Water Supply and Drainage Board on compassionate ground.

(2.) The learned Counsel appearing on behalf of the writ petitioner made submissions that the father of the writ petitioner late Shri.V.Sethuraman was employed in the respondent's Board and passed away on 20.04.1998, while he was in service. The application seeking compassionate appointment was preferred by the mother of the writ petitioner on 22.06.2009. The writ petitioner was a minor at the time of the death of the deceased employee. However, the application submitted by the mother of the writ petitioner was not considered. Subsequently, number of reminders were also sent and the respondents had not passed any orders.

(3.) The present writ petition was filed by the writ petitioner on 14.09.2011, after a lapse of about 12 years from the date of the application submitted by the mother of the writ petitioner. Thus, there is an enormous delay, even in preferring the present writ petition.

Click here to view full judgment.

S NALLATHAMBI Vs. MANAGING DIRECTOR

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address