REGENT COMPUTRONICS PVT. LTD.

K Thangapandiammal Appellant

V/S

JOINT DIRECTOR Respondents

Referred Judgements :-

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 order of rejection dated 07.12.2010 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. M. Karuppa Thevar was employed as a Teacher at Nakkalapatti, Government Kallar Primary School and passed away on 02.01.1996, while he was in service.

(3.) Admittedly, the writ petitioner was minor at the time of the death of the deceased employee. In fact, the writ petitioner was 4 years old at the time of the death of the deceased employee. After attaining the age of majority, the writ petitioner submitted an application seeking compassionate appointment on 03.09.2007, more specifically, after a lapse of about 11 years from the date of the death of the deceased employee.

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K THANGAPANDIAMMAL Vs. JOINT DIRECTOR

Referred Judgements :-

JUDGEMENT

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