REGENT COMPUTRONICS PVT. LTD.

K.RAJESH Appellant

V/S

Chairman-Cum-Managing Director Tangedco Respondents

Referred Judgements :-

SUSHMA GOSAIN VS. UNION OF INDIA [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]
UNION OF INDIA VS. PRAMOD GUPTA [REFERRED TO]
NATIONAL INSTITUTE OF TECHNOLOGY VS. NIRAJ KUMAR 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]

JUDGEMENT

(1.) The order of rejection dated 16.08.2018, rejecting the claim of the writ petitioner for compassionate appointment is under challenge in the present writ petition.

(2.) The father of the writ petitioner Late Sri.Krishnadevan was employed as Lineman in the respondent Electricity Board and died on 09.09.2005, while he was in service.

(3.) The learned counsel for the writ petitioner states that on account of the sudden demise of the father of the writ petitioner, the family was in penurious circumstances and was not in a position to lead their life as the father of the writ petitioner was the sole breadwinner of the family. However, the writ petitioner had not submitted an application within a period of three years as the petitioner was a minor during the relevant point of time when his father expired.

Click here to view full judgment.

K.RAJESH Vs. CHAIRMAN-CUM-MANAGING DIRECTOR TANGEDCO

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address