REGENT COMPUTRONICS PVT. LTD.

S.Logeshwaran Appellant

V/S

COMMISSIONER OF SUGARS 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]
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 order of rejection dated 03.06.2016 rejecting the claim of the writ petitioner for compassionate appointment is under challenge in the present writ petition.

(2.) The father of the writ petitioner Late C.Seenu was employed as Magma Mixture Pump Attender and died on 19.01.2006 while he was in service. The father of the writ petitioner was the sole breadwinner of the family and on account of the sudden demise of the deceased employee, the family was in penurious circumstances.

(3.) The learned counsel for the writ petitioner states that an application seeking compassionate appointment was submitted within a period of 3 years and the said application was not considered by the authorities within the time limit. However, the application subsequently sent on 11.02.2011 was taken for consideration and an order of rejection was passed in proceedings dated 03.06.2016 stating that the petitioner has not submitted his application within a period of 3 years from the date of death of the deceased employee.

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S.LOGESHWARAN Vs. COMMISSIONER OF SUGARS

Referred Judgements :-

JUDGEMENT

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