REGENT COMPUTRONICS PVT. LTD.

N.Eswari Appellant

V/S

DISTRICT COLLECTOR 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]
GOVIND PRAKASH VERMA VS. LIFE INSURANCE CORPORATION OF INDIA [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]
THE INSPECTOR GENERAL OF PRISIONS, TIRUCHIRAPALLI DISTRICT VS. P. MARIMUTHU [REFERRED TO]
STATE OF HIMACHAL PRADESH VS. SHASHI KUMAR [REFERRED TO]

JUDGEMENT

(1.) Instant writ appeal is filed against the order made in W.P.No.31187 of 2018, dated 18.03.2019, by which the Writ Court dismissed the writ petition.

(2.) Shorts facts leading to the filing of the appeal are that the writ petitioners have filed W.P.No.31187 of 2018 challenging the order impugned, dated 26.10.2017 rejecting the claim of the writ petitioners for compassionate appointment stating that, the application itself was submitted by the writ petitioners, after a lapse of 12 years, from the date of the death of the deceased employee.

(3.) It is stated by the Office of the District Collector that, the wife of the deceased employee Smt.Easwari submitted an application seeking appointment on compassionate grounds. However, the said application was not considered during the year 2006 in view of the ban on employment imposed by the Government. The ban was lifted during the end of the year 2006 itself. However, the case of the writ petitioners was not considered. Now at this length of time, the writ petitioners cannot be blamed for the delay caused at instance of the administration and therefore, the scheme of compassionate appointment is to be extended to the writ petitioner by providing an employment.

Click here to view full judgment.

N.ESWARI Vs. DISTRICT COLLECTOR

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address