(1.) The order of rejection dated 16.07.2014, rejecting the claim of the writ petitioner is under challenge in the present writ petition.
(2.) The father of the writ petitioner was employed as Record Clerk in the office of the Assistant Elementary Education, Madurai West, Selloor and died on 08.10.2002. The mother of the writ petitioner was illiterate and not submitted any application for compassionate appointment. The writ petitioner filed an application seeking appointment on 02.09.2008. The said application was rejected on the ground that the application itself was submitted after a lapse of three years from the date of the death of the deceased employee.
(3.) The fact remains that the deceased employee passed away on 08.10.2002 and the application seeking appointment was filed on 02.09.2008 and the order of rejection was issued on 16.07.2014 and now after a lapse of 17 years from the date of death of the deceased employee, the scheme of compassionate appointment cannot be extended in favour of the writ petitioner. Though the writ petitioner claims that he submitted an application during the year 2008 till the passing of the impugned order in the year 2014, the petitioner has not pursued the remedy vigilantly. Thus, there is a consistent delay on the part of the writ petitioner even in pursuing the remedy.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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