REGENT COMPUTRONICS PVT. LTD.

C.Nirmal Kumar Appellant

V/S

SECRETARY TO GOVERNMENT Respondents

Referred Judgements :-

SUSHMA GOSAIN 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]
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]
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]
THE INSPECTOR GENERAL OF PRISIONS, TIRUCHIRAPALLI DISTRICT VS. P. MARIMUTHU [REFERRED TO]

JUDGEMENT

(1.) The impugned order of rejection dated 1.8.2017 providing a reply to the writ petitioner stating that the application seeking appointment on compassionate ground was not filed within a period of three years from the date of death of the deceased employee, is under challenge in the present writ petition.

(2.) The learned counsel, appearing on behalf of the writ petitioner states that the father of the writ petitioner late Shri C.Chandrasekaran was employed in the third respondent-Office and died on 23.9.2010, while he was in service.

(3.) The writ petitioner states that he approached the third respondent-Office by filing an application, seeking appointment on compassionate ground on 21.10.2013, admittedly, after the completion of the period of three years. However, the learned counsel for the writ petitioner states that the delay is only about 22 days.

Click here to view full judgment.

C.NIRMAL KUMAR Vs. SECRETARY TO GOVERNMENT

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address