P MUTHULINGAM Vs. CHIEF ENGINEER HIGHWAY RURAL WORKS

JUDGEMENT

(1.) THE petitioner has filed the original application seeking for appointment on compassionate ground, which was rejected on the ground that it was filed belatedly.

(2.) ADMITTEDLY, the petitioner's father died on 06.07.79, by that time, the petitioner, unfortunately, was only 3 years old. Therefore, naturally, the petitioner could not make his application, since he is entitled for appointment only on reaching the majority. However, immediately, on attaining the majority on 06.12.94, the petitioner submitted his application requesting to consider his appointment on compassionate ground, as his father died on 06.07.79. But, the respondents rejected the application made by the petitioner. Aggrieved by the said order, the petitioner has filed the present writ petition.

(3.) THAT apart, the respondents have considered 29 similarly placed persons with a delay of 12 years and in some cases 17 years of delay, while entertaining the application seeking appointment on compassionate ground. Therefore, this Court, having seen the records produced by the petitioner from the office of the respondents as well as taking note of the judgments referred supra, directs the respondents to consider the case of the petitioner without reference to the delay as well as letter No.34, dated 16.04.2002 and such order should be passed by the 1st respondent within a period of 2 months from the date of receipt of a copy of this order. With the above direction, the writ petition is disposed of. No Costs.