REGENT COMPUTRONICS PVT. LTD.

GOVERNMENT OF ANDHRA PRADESH Appellant

V/S

D.GOPAIAH Respondents

Referred Judgements :-

STATE OF HARYANA V. HAWA SINGH [REFERRED TO]
GAZULA DASARATHA RAMA RAO VS. STATE OF ANDHRA PRADESH [REFERRED TO]
YOGENDER PAL SINGH VS. UNION OF INDIA [REFERRED TO]
ANAND BIHARI VS. RAJASTHAN STATE ROAD TRANSPORT CORPORATION JAIPUR [REFERRED TO]
AUDITOR GENERAL OF INDIA VS. G ANANTA RAJESWARA RAO [REFERRED TO]
LIFE INSURANCE CORPORATION OF INDIA VS. ASHA RAMCHHANDRA AMBEKAR MRS [REFERRED TO]
HINDUSTAN AERONAUTICS LIMITED VS. A RADHIKA THIRUMALAI [REFERRED TO]
STATE OF HIMACHAL PRADESH VS. JAFLI DEVI [REFERRED TO]
DIRECTOR OF EDUCATION SECONDARY VS. PUSHPENDRA KUMAR [REFERRED TO]
LAL CHAND VS. STATE OF HARYANA [REFERRED TO]
BALBIR KAUR VS. STEEL AUTHORITY OF INDIA LIMITED [REFERRED TO]
SURESH KUMAR VS. STATE OF HARYANA [REFERRED TO]

JUDGEMENT

(1.) Whether compassionate appointments on the ground of medical invalidation satisfy the requirement of Article 16 of the Constitution of India is the question involved in these writ petitions.

(2.) Before adverting to the said question, we may refer to certain Government Orders issued in this regard.

(3.) The Government of Andhra Pradesh vide G.O.Ms.No.504, General Administration (Services-A) Department, dated July 30, 1980 has extended the scheme of compassionate appointment introduced in G.O.Ms.No.687, dated October 3, 1977, to the spouse / daughter/ son of a Government servant retired on medical invalidation under Article 441 of Andhra Pradesh Pension Code (Vol. 1) subject to the conditions mentioned therein.

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GOVT OF A P Vs. D GOPAIAH

Referred Judgements :-

JUDGEMENT

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