REGENT COMPUTRONICS PVT. LTD.

V.Chinnathambi Appellant

V/S

SECRETARY TO GOVERNMENT 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]
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,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]
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]
LOCAL ADMINISTRATION DEPARTMENT VS. M SELVANAYAGAM ALIAS KUMARAVELU [REFERRED TO]
THE INSPECTOR GENERAL OF PRISIONS, TIRUCHIRAPALLI DISTRICT VS. P. MARIMUTHU [REFERRED TO]

JUDGEMENT

(1.) The order of rejection dated 22.01.2018, 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 was employed as Head Master and died on 30.11.1984, while he was in service. The writ petitioner submitted an application seeking appointment on compassionate grounds, after a lapse of 20 years from the date of death of the deceased employee. Thus, the said application was rejected by the respondents in proceedings dated 22.01.2018.

(3.) Though the learned counsel for the writ petitioner states that the application was submitted within a period of 3 years, there is no proof for the same and even a copy of application has not been produced before this Court. The impugned order states that the application seeking compassionate appointment filed after 26 years from the date of death of the deceased employee.

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V.CHINNATHAMBI Vs. SECRETARY TO GOVERNMENT

Referred Judgements :-

JUDGEMENT

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