C MANIKANDAN Vs. GOVERNMENT OF TAMIL NADU, COMMISSIONER OF TECHNICAL EDUCATION, THIAGARAJAR COLLEGE OF ENGINEERING

JUDGEMENT

(1.) The writ petition is filed by the Petitioner seeking for a direction to the Respondents to appoint him on compassionate ground pursuant to the representation dated 09.08.2009. A copy of such representation is found in the type set of papers, wherein the Petitioner has stated that his father who was working as Artisan Grade-I in the third Respondent college expired on 08.09.2000 leaving the Petitioner's mother and the Petitioner and two other young sisters. At the time of the death of his father, the Petitioner was 27 years old.

(2.) Being the elder son, he claimed that even before the death of his father, three employees children were given appointment on compassionate ground. Subsequently during February 2000, the Petitioner along with four other candidates went for selection and their certificates were verified. Though the third Respondent college promised for employment, it was not given. He also claimed that the legal heirs of persons who died in the year 1998, 1999 and 2003 were given appointment. The Petitioner was not given appointment and hence he requested appointment on compassionate grounds.

(3.) When the matter came on 23.12.2009, this Court ordered notice of motion. On such notice, on behalf of the Respondents 3 and 4, a counter affidavit dated 18.10.2010 was filed. In the counter affidavit, in paragraphs 4, 6 and 7 it was averred as follows;