REGENT COMPUTRONICS PVT. LTD.

M Jayaraj Appellant

V/S

COMMISSIONER, COIMBATORE CORPORATION 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]
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 issued by the respondent in proceedings dated 20.07.2015, in relation to the claim of the writ petitioner for compassionate appointment is under challenge in this writ petition.

(2.) The impugned order of rejection states that the application seeking compassionate appointment was preferred after a lapse of three years from the date of the death of the deceased employee.

(3.) The learned counsel appearing on behalf of the writ petitioner states that the father of the writ petitioner was employed in the respondent corporation and passed away while he was in service on 102.2004. At the time of the demise of the father, the writ petitioner was a minor and therefore, he was unable to submit any application seeking compassionate appointment. The petitioner states that on attaining the age of majority, he had submitted an application seeking compassionate appointment in April, 201 The said application submitted by the writ petitioner on April, 2013 is rejected in proceedings dated 20.07.2015, stating that the writ petitioner is not eligible to claim compassionate appointment, since the application submitted after three years from the date of the death of the deceased employee.

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M JAYARAJ Vs. COMMISSIONER, COIMBATORE CORPORATION

Referred Judgements :-

JUDGEMENT

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