REGENT COMPUTRONICS PVT. LTD.

A Kumaran Appellant

V/S

DIRECTOR OF MUNICIPAL ADMINISTRATION 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 passed by the first respondent in proceeding dated 26.10.2009 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 was employed as Scavenger in the second respondent municipality and the mother of the writ petitioner was also employed as a Scavenger in the second respondent municipality. The father of the writ petitioner passed away on 18.04.1991 while he was in service. It is admitted by the writ petitioner that the mother of the writ petitioner was also employed in the second respondent municipality.

(3.) However, the application seeking compassionate appointment was preferred by the writ petitioner on 05.10.2009, after a lapse of 18 years from the date of death of the deceased employee. The learned counsel for the petitioner states that the brother of the writ petitioner was also expired on 24.10.2007 and sister also got married and living peacefully and therefore, the writ petitioner submitted an application on 05.10.2009.

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A KUMARAN Vs. DIRECTOR OF MUNICIPAL ADMINISTRATION

Referred Judgements :-

JUDGEMENT

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