(1.) The order of rejection, dated 4.11.2013 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.P.Muthusamy was employed as Helper in the Tamil Nadu Electricity Board and died on 21.04.1999 while he was in service.
(3.) The learned counsel appearing on behalf of the writ petitioner states that the writ petitioner was minor during the relevant point of time and she was not in a position to submit an application seeking employment. Thus, on attaining the age of majority, the writ petitioner submitted an application on 30.08.2013. The said application was rejected in the impugned order, dated 4.11.2013 on the ground that the writ petitioner has not submitted the application within a period of three years from the date of death of the deceased employee. The learned counsel for the petitioner made a submission that the period of three years is to be reckoned from the date of attaining the majority and not from the date of death of the deceased employee.
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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