REGENT COMPUTRONICS PVT. LTD.

M. Geethanjali Appellant

V/S

The Director And Others Respondents

Referred Judgements :-

PHOOLWATI (SMT.) V. UNION OF INDIA [REFERRED TO]
DIRECTOR OF SCHOOL EDUCATION V. CHITRALEKHA [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]
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]
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]
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]
J S YADAV VS. STATE OF U P [REFERRED TO]
R MANIMOZHI VS. DIRECTOR PUBLIC HEALTH AND PREVENTIVE MEDICINE DEPARTMENT [REFERRED TO]
SYED KHADIM HUSSAIN VS. STATE OF BIHAR [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 first respondent to consider the application submitted by the writ petitioner on 17.04.2013, for appointment to the post of Junior Assistant or any suitable post in any District in respondent's department on compassionate ground.

(2.) The learned Senior Counsel appearing on behalf of the writ petitioner contented that the writ petitioner has completed higher secondary course and her date of birth is 19.03.1995. The petitioner had attained the age of majority on 19.03.2013, thus the petitioner became fully qualified to be appointed in any public post in commensuration with the educational qualification acquired by the petitioner.

(3.) The mother of the writ petitioner Smt. R. Murugeswari was employed as a Village Health Nurse in M. Pudhupatti Village. The marriage between the mother and the father of the writ petitioner was dissolved through an order of the competent Court. The mother was subsequently murdered by her husband on 17.02.2006 and the father of the writ petitioner was convicted to life sentence. In fact, the mother of the writ petitioner died, while she was in service as Village Health Nurse in M.Pudhupatti Village, Sivakasi Taluk in Virudhunagar District. After the demise of the mother, the writ petitioner and her brother were taken care of by their maternal uncle and they continued their school education with the help and assistance of the maternal uncle.

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M. GEETHANJALI Vs. THE DIRECTOR AND OTHERS

Referred Judgements :-

JUDGEMENT

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