REGENT COMPUTRONICS PVT. LTD.

G.MURUGESAN Appellant

V/S

MUNICIPAL COMMISSIONER 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]
HARYANA STATE ELECTRICITY BOARD VS. HAKIM SINGH [REFERRED TO]
DIRECTOR OF EDUCATION SECONDARY VS. PUSHPENDRA KUMAR [REFERRED TO]
SANJAY KUMAR VS. STATE OF BIHAR [REFERRED TO]
STATE OF MANIPUR VS. MOHAMMAD RAJAODIN [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 in the present writ petition is for a direction to the third respondent to appoint the petitioner to the post of Junior Assistant on compassionate grounds.

(2.) The writ petitioner states that the father of the writ petitioner was working as Gang Mazdoor in Srivilliputhur Municipality and died on 04.03.2004, while he was in service. During the relevant point of time when the father of writ petitioner passed away, the mother of the writ petitioner was working as Sweeper in the Srivilliputhur Municipality.

(3.) The learned counsel appearing on behalf of the writ petitioner states that in view of the fact that the family was in indigent circumstances, he made an application for appointment on compassionate ground.

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G.MURUGESAN Vs. MUNICIPAL COMMISSIONER

Referred Judgements :-

JUDGEMENT

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