REGENT COMPUTRONICS PVT. LTD.

E.Yuvaraj Appellant

V/S

GOVERNMENT OF TAMIL NADU 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]
DEFENCE METAL RESEARCH LABORATORY V. G. MURALI [REFERRED TO]
SANJAY KUMAR VS. STATE OF BIHAR [REFERRED TO]
STATE OF MANIPUR VS. MOHAMMAD RAJAODIN [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]
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]
LOCAL ADMINISTRATION DEPARTMENT VS. M SELVANAYAGAM ALIAS KUMARAVELU [REFERRED TO]
J S YADAV VS. STATE OF U P [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 direct the respondents to give appointment to the writ petitioner on compassionate grounds consequent on the death of his father Thiru Ethiraj on 13.6.2004, while he was working as Headmaster in the School run by Adi Dravidar Welfare Department (ADW) in Ponpadi, Vellore Taluk and District.

(2.) The learned counsel for the writ petitioner states that there is an enormous delay in considering the case of the writ petitioner to appoint him under the Scheme of compassionate appointment.

(3.) The father of the writ petitioner was employed as Headmaster in a School run by Adi Dravidar Welfare Department and died on 13.6.2004, while he was in service. On account of the sudden demise of the father of the writ petitioner, the family of the writ petitioner was in penurious circumstances. Thus, an application seeking appointment under compassionate ground was submitted by the writ petitioner on 27.3.2006.

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E.YUVARAJ Vs. GOVERNMENT OF TAMIL NADU

Referred Judgements :-

JUDGEMENT

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