REGENT COMPUTRONICS PVT. LTD.

RAM LAL Appellant

V/S

STATE OF HARYANA Respondents

Referred Judgements :-

DAYA KAUR V. HARYANA STATE ELECTRICITY BOARD AND ANOTHER [REFERRED]
MAHIPAL V. STATE OF HARYANA AND OTHER [REFERRED]
RANGARAO VS. KAMLAKANT [REFERRED]
UMESH KUMAR NAGPAL ANIL MALIK VS. STATE OF HARYANA [REFERRED]
STATE OF HARYANA VS. NARESH KUMAR BALI [REFERRED]
STATE OF RAJASTHAN VS. UMRAO SINGH [REFERRED]
HARYANA STATE ELECTRICITY BOARD VS. NARESH TANWAR [REFERRED]
RAM KUMAR VS. STATE OF HARYANA [REFERRED]
INDIAN BANK VS. K USHA [REFERRED]
DIRECTOR OF EDUCATION SECONDARY VS. PUSHPENDRA KUMAR [REFERRED]
SANJAY KUMAR VS. STATE OF BIHAR [REFERRED]
DALJIT KAUR VS. LIFE INSURANCE CORPORATION OF INDIA [REFERRED]
ARVIND KUMAR SETHI VS. STATE OF HARYANA [REFERRED]
MOHIT CHOPRA VS. PUNJAB NATIONAL BANK [REFERRED]
SURINDER SINGH VS. STATE OF HARYANA [REFERRED]
RAMPAT VS. HARYANA STATE ELECTRICITY BOARD [REFERRED]
JAGAT SINGH VS. STATE OF HARYANA [REFERRED]
JAGDEEP KUMAR VS. STATE OF HARYANA [REFERRED]
BIJENDER SINGH VS. STATE OF HARYANA [REFERRED]
PRITPAL SINGH VS. STATE OF HARYANA AND ANOTHER [REFERRED]
GURDARSHAN SINGH VS. STATE OF PUNJAB AND OTHERS [REFERRED]

JUDGEMENT

(1.) The question involved in this batch of writ petitions bearing CWP Nos. 13491, 13640 and 14881 of 1999 and 8102 of 2001 is whether compassionate appointment can be granted after expiry of a long period of time on the ground that the claimant (i.e. heir of the person who died in harness) was minor at the time of death of the employee concerned and became major after long period.

(2.) Since this is a common question to be decided in these writ petitions. We propose to dispose of these writ petitions by our common judgment.

(3.) Facts of CWP No. 11658 of 2001 may first be seen. The employee in question died on 14.6.1989. His widow first applied on 30.6.1989 praying that deceased's son be given appointment after he becomes major. She made another application dated 16.10.1989. This writ petition has been filed by son of the deceased who claims that his date of birth was 30.4.1982 and he was entitled to compassionate appointment after attaining the age of 17 years for which purpose he represented to the authorities but the authorities refused to appoint him as per decision dated 26.8.2000 (Annexure P-6).

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RAM LAL Vs. STATE OF HARYANA

Referred Judgements :-

JUDGEMENT

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