REGENT COMPUTRONICS PVT. LTD.

K.Gopukumar Appellant

V/S

SUPERINTENDING ENGINEER Respondents

Referred Judgements :-

PHOOLWATI (SMT.) VS. UNION OF INDIA AND OTHERS [REFERRED TO]
LOCAL ADMINISTRATION DEPARTMENT V. M.SELVANAYAGAM [REFERRED TO]
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]
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 V. 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]
KULDEEP SINGH VS. GOVT OF NCT OF DELHI [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 order of rejection dtd. 6/11/2015, rejecting the claim of the writ petitioner for compassionate appointment is under challenge in the present writ petition.

(2.) The father of the writ petitioner Shri.Mr.Krishnan, was employed as I.B Warden and died on 29/10/1996, while he was in service. The first application seeking appointment to the brother of the writ petitioner was filed during the year 1997 and the same was not considered by the competent authorities. The elder brother of the writ petitioner was already working in the services of the Tamil Nadu Electricity Board as a temporary employee and subsequently, brought under the regular establishment. He would not be provided with an appointment on compassionate grounds. In other words, even at the time of the death of the father of the writ petitioner, his elder brother was employed in the Electricity Board as temporary employee.

(3.) The learned counsel for the writ petitioner states that the elder brother of the writ petitioner, after sometime, got married and living separately and not maintaining the family of the writ petitioner. Thus, the writ petitioner submitted an application seeking appointment on compassionate grounds on 22/2/2002.

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K.GOPUKUMAR Vs. SUPERINTENDING ENGINEER

Referred Judgements :-

JUDGEMENT

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