REGENT COMPUTRONICS PVT. LTD.

Selvi J.Shoba Appellant

V/S

DIRECTOR GENERAL OF POLICE 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]
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,DEFENCE METAL RESEARCH LABORATORY V. G. MURALI [REFERRED TO]
SANJAY KUMAR VS. STATE OF BIHAR [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]
LOCAL ADMINISTRATION DEPARTMENT VS. M SELVANAYAGAM ALIAS KUMARAVELU [REFERRED TO]
THE INSPECTOR GENERAL OF PRISIONS, TIRUCHIRAPALLI DISTRICT VS. P. MARIMUTHU [REFERRED TO]

JUDGEMENT

(1.) The order of rejection dated 01.12.2017 issued by the respondent in relation to the claim of the writ petitioner for compassionate appointment is under challenge in the present writ petition.

(2.) The father of the writ petitioner was employed as Junior Assistant in the Central Prison at Thorappadi, Vellore and died on 18.11.1992, while he was in service. At the time of the death of the father of the writ petitioner, the writ petitioner was a minor. The father was the only bread winner of the family and on account of the sudden demise, the family was in penurious circumstances.

(3.) The learned counsel for the petitioner states that on account of the family dispute between the two wives of the deceased employee, a Civil case was filed for declaration in O.S.No.106 of 1995. The mother of the writ petitioner also filed an appeal in A.S.No.25 of 1998. Under these circumstances, it is contended that the delay cannot be held against the writ petitioner.

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SELVI J.SHOBA Vs. DIRECTOR GENERAL OF POLICE

Referred Judgements :-

JUDGEMENT

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