D NAGARAJU Vs. GOVERNMENT OF TAMIL NADU REP BY ITS SECRETARY TO GOVERNMENT, SCHOOL EDUCATION DEPARTMENT AND THE DIRECTOR OF SCHOOL EDUCATION

JUDGEMENT

(1.) Heard both sides.

(2.) The petitioner is the son of late Baby Saroja, who was working as S.G. Teacher in the Municipal School at Salem.

(3.) The present writ petition arose out of O.A. No. 2236 of 2001 filed before the Tamil Nadu Administrative Tribunal, seeking for a direction to the respondents to provide compassionate appointment to the petitioner on account of the death of his mother. In view of the abolition of the Tribunal, the matter stood transferred to this Court and renumbered as W.P. No. 48301 of 2006. On notice from the Tribunal, the respondents have filed a reply affidavit, dated 11.7.2001. The petitioner's mother died in harness as early as 06.06.1994.