REGENT COMPUTRONICS PVT. LTD.

P. Velmurugan Appellant

V/S

TAMIL NADU ELECTRICITY BOARD Respondents

Referred Judgements :-

LOCAL ADMINISTRATION DEPARTMENT V. M. SELVANAYAGAM [REFERRED TO]
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]
VIDESH SANCHAR NIGAM LIMITED VS. M V KAPITAN KUD [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]
STATE OF MANIPUR VS. MOHAMMAD RAJAODIN [REFERRED TO]
A UMARANI VS. REGISTRAR CO OPERATIVE SOCIETIES [REFERRED TO]
NATIONAL HYDROELECTRIC POWER CORPN VS. NANAK CHAND [REFERRED TO]
UNION OF INDIA VS. PRAMOD GUPTA [REFERRED TO]
KULDEEP SINGH VS. GOVT OF NCT OF DELHI [REFERRED TO]
NATIONAL INSTITUTE OF TECHNOLOGY VS. NIRAJ KUMAR SINGH [REFERRED TO]
STATE BANK OF INDIA VS. SOMVIR SINGH [REFERRED TO]
GENERAL MANAGER STATE BANK OF INDIA VS. ANJU JAIN [REFERRED TO]
STEEL AUTHORITY OF INDIA LTD VS. MADHUSUDAN DAS [REFERRED TO]
STATE BANK OF INDIA VS. RAJKUMAR [REFERRED TO]
J S YADAV VS. STATE OF U P [REFERRED TO]
MGB GRAMIN BANK VS. CHAKRAWARTI SINGH [REFERRED TO]
VIJAYA UKARDA ATHOR (ATHAWALE) VS. STATE OF MAHARASHTRA [REFERRED TO]
THE INSPECTOR GENERAL OF PRISIONS, TIRUCHIRAPALLI DISTRICT VS. P. MARIMUTHU [REFERRED TO]

JUDGEMENT

(1.) The relief sought for in this writ petition is to call for the records relating to the B.P.116 dated 24.3.2007 passed by the first respondent and the consequential order dated 14.6.2007, issued by the second respondent and quash the same and consequently, direct the respondents to provide compassionate appointment to the petitioner.

(2.) The learned counsel appearing for the writ petitioner states that the father of the writ petitioner, Mr.N.Palanisamy, was working as a Helper in the Office of the Assistant Engineer, Senthamangalam South and passed away on 12.1.1993, while he was in service.

(3.) The application seeking compassionate appointment was preferred by the writ petitioner on 13.2.2006. Thereafter, the second respondent passed an order on 7.4.2006, rejecting the claim of the writ petitioner on the ground that the application was submitted after a lapse of three years from the date of death of the deceased employee.

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P. VELMURUGAN Vs. TAMIL NADU ELECTRICITY BOARD

Referred Judgements :-

JUDGEMENT

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