REGENT COMPUTRONICS PVT. LTD.

M.Imayaeswaran Appellant

V/S

M.Kavithamani Respondents

Referred Judgements :-

PHOOLWATI V. UNION OF INDIA [REFERRED TO]
UNION OF INDIA V. BHAGWAN SINGH [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 HYDROELECTRIC POWER CORPN VS. NANAK CHAND [REFERRED TO]
STATE BANK OF INDIA VS. SOMVIR SINGH [REFERRED TO]
THE INSPECTOR GENERAL OF PRISIONS, TIRUCHIRAPALLI DISTRICT VS. P. MARIMUTHU [REFERRED TO]

JUDGEMENT

(1.) The relief as such sought for in the present writ petition is for a direction to direct the 2nd respondent to appoint the petitioner as Junior Assistant in Salem District as per communication dated 26.10.2017 under the Ex-Serviceman category.

(2.) The father of the writ petitioner who was employed in the office of the second respondent passed away on 24.10.1986, while he was in service.

(3.) The learned counsel for the writ petitioner states that the writ petitioner submitted an application seeking appointment on compassionate grounds during the year 2018. The said application was rejected by the respondents on the ground that the petitioner had not submitted an application within a period of 3 years from the date of death of the deceased employee.

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M.IMAYAESWARAN Vs. M.KAVITHAMANI

Referred Judgements :-

JUDGEMENT

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