REGENT COMPUTRONICS PVT. LTD.

P.Yoganithyashri Appellant

V/S

Joint Director Of Health Services 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 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]
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 dtd. 29/6/2018, rejecting the claim of the writ petitioner for compassionate appointment is under challenge in the present writ petition.

(2.) The learned counsel for the writ petitioner states that the mother of the writ petitioner Lt.Smt.Rajammal was employed in the respondent office and died on 23/8/2002, while she was in service.

(3.) Admittedly, the mother of the writ petitioner was an employee who died while in service on 23/8/2002. The first application submitted by the father of the writ petitioner was not considered. In view of the fact that the writ petitioner was a minor, the application was submitted after a lapse of 3 years from the date of the death of the deceased employee. Thereafter, the application was not pursued by the writ petitioner, till the impugned order was issued in proceeding dtd. 29/6/2018. Though the application was submitted on 16/10/2006, the impugned order was issued on 29/6/2018, after a lapse of about 12 years, from the date of submission of the application. The writ petitioner also slept over her right in respect of availing the benefit of the scheme of compassionate appointment.

Click here to view full judgment.

P.YOGANITHYASHRI Vs. JOINT DIRECTOR OF HEALTH SERVICES

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address