REGENT COMPUTRONICS PVT. LTD.

R.Bala Abirami Appellant

V/S

SECRETARY TO GOVERNMENT Respondents

Referred Judgements :-

PHOOLWATI (SMT.) VS. UNION OF INDIA AND OTHERS [REFERRED TO]
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]
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]
DIRECTOR,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]
STEEL AUTHORITY OF INDIA LTD VS. MADHUSUDAN DAS [REFERRED TO]
STATE BANK OF INDIA VS. RAJKUMAR [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 relief sought for in the present writ petition is for a direction to direct the first respondent to provide appointment on compassionate ground to the writ petitioner whenever the vacancy arises.

(2.) The learned counsel for the writ petitioner made a submission that the writ petitioner is the daughter of the deceased employee late Shri Sivanandam, who was employed as a Rural Indian Medicine Practioner at the Siddha Hospital at Ovilgudi, Needamangalam, Nagapattinam District and passed away on 13.12.2004.

(3.) Admittedly, the application seeking compassionate appointment was filed by the writ petitioner on 19.12.2017 and on 8.1.2018, after a lapse of about 13 years from the date of death of the deceased employee. However, the learned counsel for the writ petitioner states that the family of the writ petitioner is in penurious circumstances and the scheme of compassionate appointment is to be extended to the writ petitioner.

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R.BALA ABIRAMI Vs. SECRETARY TO GOVERNMENT

Referred Judgements :-

JUDGEMENT

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