REGENT COMPUTRONICS PVT. LTD.

P.Raj Mohan Appellant

V/S

CHAIRMAN CUM MANAGING DIRECTOR 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]
VIDESH SANCHAR NIGAM LIMITED VS. M V KAPITAN KUD [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 VS. G. MURALI [REFERRED TO]
SANJAY KUMAR VS. STATE OF BIHAR [REFERRED TO]
STATE OF MANIPUR VS. MOHAMMAD RAJAODIN [REFERRED TO]
A UMARANI VS. REGISTRAR CO OPERATIVE SOCIETIES [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]
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 consider the writ petitioner for appointment on compassionate ground based on his representation dated 01.02.2019.

(2.) The learned counsel for the writ petitioner made a submission that the father of the writ petitioner late V.Panneer Selvam was employed as a Helper and died on 21.12.2000, while he was in service.

(3.) On account of the sudden demise of the father of the writ petitioner, the family was in penurious circumstances. The mother of the writ petitioner initially submitted an application seeking for appointment on compassionate ground and the said application was rejected on the ground that the mother does not possess the requisite qualification for appointment. The writ petitioner was a minor, at the time of the death of his father and on attaining the age of majority, he submitted an application seeking for appointment on compassionate ground on 21.10.2016. The said application was rejected by the competent authority in proceedings dated 21.11.2016 stating that the writ petitioner has not submitted an application within a period of three years from the date of the death of the deceased employee. Once again, the writ petitioner submitted an application on 01.02.2019 and the said application has not been considered.

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P.RAJ MOHAN Vs. CHAIRMAN CUM MANAGING DIRECTOR

Referred Judgements :-

JUDGEMENT

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