REGENT COMPUTRONICS PVT. LTD.

Jitendr Kumar Appellant

V/S

STATE OF U.P. Respondents

Referred Judgements :-

DIRECTOR OF EDUCATION V. PUSHPENDRA KUMAR [REFERRED TO]
MAHARASHTRA STATE ROAD TRANSPORT CORPORATION VS. BALWANT REGULAR MOTOR SERVICE AMRAVATI [REFERRED TO]
S S RATHORE VS. STATE OF MADHYA PRADESH [REFERRED TO]
LIFE INSURANCE CORPORATION OF INDIA VS. ASHA RAMCHHANDRA AMBEKAR MRS [REFERRED TO]
UMESH KUMAR NAGPAL ANIL MALIK VS. STATE OF HARYANA [REFERRED TO]
STATE OF HARYANA VS. RANI DEVI [REFERRED TO]
DIRECTOR OF EDUCATION SECONDARY VS. PUSHPENDRA KUMAR [REFERRED TO]
SANJAY KUMAR VS. STATE OF BIHAR [REFERRED TO]
STATE OF HARYANA VS. ANKUR GUPTA [REFERRED TO]
RAND M TRUST VS. KORAMANGALA RESIDENTS VIGILANCE GROUP [REFERRED TO]
SHIV DASS VS. UNION OF INDIA [REFERRED TO]
MUMTAZ YUNUS MULANI VS. STATE OF MAHARASHTRA [REFERRED TO]
V SIVAMURTHY VS. STATE OF ANDHRA PRADESH [REFERRED TO]
C JACOB VS. DIRECTOR OF GEOLOGY ALIAS MINING [REFERRED TO]
BHAWANI PRASAD SONKAR VS. UNION OF INDIA [REFERRED TO]
SHANKARA CO OP HOUSING SOCIETY LTD VS. M PRABHAKAR [REFERRED TO]
SOSAN LAVINIYA VS. UNION OF INDIA [REFERRED TO]
SHIV KUMAR DUBEY VS. STATE OF U P [REFERRED TO]

JUDGEMENT

(1.) Heard Ms. Manisha Chaturvedi, learned counsel for the petitioner and learned Standing Counsel for the respondents.

(2.) The petitioners claims, that he is entitled for appointment, under the dying-in-harness rules. The petitioner has made, several representations on 08.02.2015, 06.05.2017, 09.07.2017, 15.11.2017 and lastly on 11.10.2018, for grant of appointment on compassionate grounds. However, the same has not been decided till date.

(3.) The prayer made by the petitioner, is for a direction to the authorities, to decide his representation dated 11.10.2018, for appointment on compassionate grounds.

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JITENDR KUMAR Vs. STATE OF U.P.

Referred Judgements :-

JUDGEMENT

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