REGENT COMPUTRONICS PVT. LTD.

C.Karikalan Appellant

V/S

GOVERNMENT OF TAMIL NADU Respondents

Referred Judgements :-

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]
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]
NATIONAL HYDROELECTRIC POWER CORPN VS. NANAK CHAND [REFERRED TO]
UNION OF INDIA VS. PRAMOD GUPTA [REFERRED TO]
NATIONAL INSTITUTE OF TECHNOLOGY VS. NIRAJ KUMAR SINGH [REFERRED TO]
STATE BANK OF INDIA VS. SOMVIR SINGH [REFERRED TO]
LOCAL ADMINISTRATION DEPARTMENT VS. M SELVANAYAGAM ALIAS KUMARAVELU [REFERRED TO]
THE INSPECTOR GENERAL OF PRISIONS, TIRUCHIRAPALLI DISTRICT VS. P. MARIMUTHU [REFERRED TO]

JUDGEMENT

(1.) The petitioner has come forward with the present writ petition challenging the order of rejection dated 08.12.2006 passed by the Collector, Thiruvarur District, wherein the petitioner has sought for an appointment on compassionate grounds.

(2.) The learned counsel appearing for the writ petitioner states that the father of the writ petitioner late Sri.N.Chellappan was working as Village Administrative Officer, at Narthangudi Village, Valangaiman Taluk in the composite Thanjavur District and he died on 12.03.1985, while in service.

(3.) The learned counsel appearing for the writ petitioner further states that the writ petitioner was a minor at the time of demise of his father and on attaining the age of majority he submitted an application dated 20.07.1998 seeking for appointment on compassionate grounds. The said application was rejected on the ground that the application seeking for compassionate appointment has been filed after a lapse of three years from the date of death of the deceased Government employee.

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C.KARIKALAN Vs. GOVERNMENT OF TAMIL NADU

Referred Judgements :-

JUDGEMENT

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