REGENT COMPUTRONICS PVT. LTD.

Gowthaman Appellant

V/S

ASSISTANT COMMISSIONER COMMERCIAL TAX 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]
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]
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]
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]
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]
LOCAL ADMINISTRATION DEPARTMENT VS. M SELVANAYAGAM ALIAS KUMARAVELU [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 dated 12.12.2017, regarding the claim of the writ petitioner for compassionate appointment is under challenge in the present writ petition.

(2.) The writ petitioner states that, his father Late.Shri.S.Veeramani was employed in the respondent and died on 14.05.1998. The writ petitioner states that, on account of the sudden demise of the father of the writ petitioner who was the sole breadwinner of the family, the family was in penurious circumstances. However, as per the impugned order, the application seeking compassionate appointment was submitted before the Competent Authorities on 27.01.2014.

(3.) The writ petitioner enclosed the copy of the representation dated 29.06.1998 and 11.12.1998. However, the said representations were submitted by the mother of the writ petitioner Smt.V.Pushpam. Thus, the initial application was submitted by the mother of the writ petitioner and the request was made to provide employment to her daughter Ms.Thilagavathi on compassionate grounds. Subsequently, the said application was not pursued by the mother of the writ petitioner as well as the sister of the writ petitioner. Thus, the writ petitioner made an application seeking appointment on compassionate grounds.

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GOWTHAMAN Vs. ASSISTANT COMMISSIONER COMMERCIAL TAX

Referred Judgements :-

JUDGEMENT

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