(1.) The order of rejection dated 15.11.2017 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 Late.Shri.T.A.Govinda Reddiar was employed as Pump-Operator in Madhavaram Municipality and died on 18.11.1997 while he was in service. The learned counsel for the writ petitioner states that on account of the sudden demise of the father of the writ petitioner, the family was in penurious circumstances and they were facing hard days on account of the sudden death. However, the application seeking the compassionate appointment was preferred admittedly by the writ petitioner only during the year 2013.
(3.) The learned counsel for the writ petitioner states that, the mother of the writ petitioner submitted an application within the time limit. However, the same has not been considered by the Competent Authorities. The learned counsel for the respondent also states that, there is no provision to entertain the application submitted by another legal heir during the year 2013. If at all, the mother of the writ petitioner submitted an application within the time limit, the said application ought to have been pursued promptly and appropriate remedy ought to have been sought for before the Competent Authorities or before this Court.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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