REGENT COMPUTRONICS PVT. LTD.

Mukilan Raja Prabhu Appellant

V/S

DISTRICT ELEMENTARY EDUCATIONAL OFFICER 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 issued by the first respondent vide proceeding dated 13.07.2012 in relation to the claim of the writ petitioner for compassionate appointment is under challenge in this writ petition.

(2.) The order impugned dated 13.07.2012 states that the wife of the deceased employee, Smt.M.Indira was employed as Noon Meal Organizer in a Government school. Thus the scheme of compassionate appointment cannot be made applicable in respect of the legal heirs of the deceased employee.

(3.) The learned counsel for the petitioner states that the father of the writ petitioner Late.Shri.M.Manoharan was employed as Record Clerk in the Additional Elementary Educational office at Rajapalayam, Virudhunagar district and passed away on 05.02.2011, while he was in service. The father of the writ petitioner was earning a sum of Rs.15,000/- per month at the time of death and the mother of the writ petitioner was employed as Noon Meal Organizer, which is a part time employment. Thus the family was unable to meet out the expenditure from and out of the meagre monthly salary received by the mother of the writ petitioner. Under these circumstances, an application seeking appointment on compassionate ground was preferred by the writ petitioner and the same was rejected. Thus the writ petitioner is constrained to move the present writ petition.

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MUKILAN RAJA PRABHU Vs. DISTRICT ELEMENTARY EDUCATIONAL OFFICER

Referred Judgements :-

JUDGEMENT

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