REGENT COMPUTRONICS PVT. LTD.

M Reeta Appellant

V/S

SECRETARY Respondents

Referred Judgements :-

PHOOLWATI (SMT.) VS. UNION OF INDIA AND OTHERS [REFERRED TO]
SUSHMA GOSAIN 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]
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]
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]
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 this writ petition is to quash the impugned order dared 17.03.2012 and direct the respondents to appoint the petitioner on compassionate grounds.

(2.) The learned Counsel appearing for the writ petitioner made submissions that the husband of the writ petitioner was employed as Duffedar and passed away on 28.06.2000, while he was in service. The writ petitioner made an application seeking appointment on compassionate grounds and the same was rejected on 29.03.2002 itself, on the ground that the family was not in penurious circumstances.

(3.) The learned Standing Counsel appearing for the respondents made submissions that the family of the writ petitioner was not in indigent circumstances and therefore the claim of the writ petitioner seeking appointment on compassionate grounds was rejected.

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M REETA Vs. SECRETARY

Referred Judgements :-

JUDGEMENT

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