REGENT COMPUTRONICS PVT. LTD.

SUNIL KUMAR Appellant

V/S

State Of Haryana And Others Respondents

Referred Judgements :-

SUSHMA GOSAIN VS. UNION OF INDIA [REFERRED]
PHOOLWATI VS. UNION OF INDIA [REFERRED]
UNION OF INDIA VS. BHAGWAN SINGH [REFERRED]
STATE OF UTTAR PRADESH VS. PARASNATH [REFERRED]
DIRECTOR OF EDUCATION SECONDARY VS. PUSHPENDRA KUMAR [REFERRED]
COMMISSIONER OF PUBLIC INSTRUCTIONS VS. K R VISHWANATH [REFERRED]
LOCAL ADMINISTRATION DEPARTMENT VS. M SELVANAYAGAM ALIAS KUMARAVELU [REFERRED]

JUDGEMENT

(1.) C. M. No. 8254 of 2015 :

(2.) Main Case :

(3.) In view of the undisputed delay on the part of the petitioner, he cannot be granted the relief of appointment on compassionate basis as the same would go against the very objects of the such appointment, which is to provide immediate succour to the family, which may suddently find itself in penury on account of the death of its sole bread winner.

Click here to view full judgment.

SUNIL KUMAR Vs. STATE OF HARYANA AND OTHERS

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address