REGENT COMPUTRONICS PVT. LTD.

L Mohanasundaram Appellant

V/S

Joint Director Of School Respondents

Referred Judgements :-

PHOOLWATI (SMT.) VS. UNION OF INDIA AND OTHERS [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]
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]
VIDESH SANCHAR NIGAM LIMITED VS. M V KAPITAN KUD [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]
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]
LOCAL ADMINISTRATION DEPARTMENT VS. M SELVANAYAGAM ALIAS KUMARAVELU [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 order of rejection issued by the second respondent by proceedings, dated 8.3.2012 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.Sri.Lingasamy was employed as Secondary Grade Teacher in Panchayat Union Elementary School at Udayarkulamputhoor, Thottiyam Panchayat Union and passed away on 24.09.1991, while he was in service. The writ Petitioner had submitted his application seeking appointment on compassionate grounds within the permissible period of three years and the same was forwarded by the competent authorities for consideration. However, no order was passed within the reasonable period of time and the Writ Petitioner was constrained to move an original application before the Tamil Nadu Administrative Tribunal and on account of the abolition of the Tribunal in the year 2004, the case was re-transferred to this Court and renumbered as W.P.No.38531 of 2006. The final order in the Writ Petition was passed by this Court on 17.1.2010 directing the Petitioner to make further representation within a month from the date of receipt of a copy of that order and the appropriate authority to consider the claim of compassionate appointment. Such representation shall be considered and disposed of by the authority within a period of two months thereafter on its own merits and in accordance with law.

(3.) The respondents once-again reconsidered the issue relating to the appointment on compassionate grounds and passed the impugned order in proceedings, dated 8.2012 and the same is under challenge in the present Writ Petition.

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L MOHANASUNDARAM Vs. JOINT DIRECTOR OF SCHOOL

Referred Judgements :-

JUDGEMENT

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