REGENT COMPUTRONICS PVT. LTD.

Siril Danial Appellant

V/S

DISTRICT COLLECTOR KRISHNAGIRI 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]
DIRECTOR,DEFENCE METAL RESEARCH LABORATORY V. G. MURALI [REFERRED TO]
SANJAY KUMAR VS. STATE OF BIHAR [REFERRED TO]
NATIONAL INSTITUTE OF TECHNOLOGY VS. NIRAJ KUMAR 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 relief sought for in the present writ petition is for a direction to direct the respondent to consider the petitioner representation dated 06.03.2017.

(2.) The learned counsel for the writ petitioner states that the father of the writ petitioner late Sri Pichai was working as a Noon Meal Organizer in the Government Higher Secondary School at Madagondapalli and died while he was in service.

(3.) On account of sudden death of the father of the writ petitioner, the family was in penurious circumstances and the writ petitioner was minor at the time of demise of his father. Thus, he submitted an application seeking appointment on compassionate grounds on 25.02.2013, 28.11.2016 and 06.03.2017.

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SIRIL DANIAL Vs. DISTRICT COLLECTOR KRISHNAGIRI

Referred Judgements :-

JUDGEMENT

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