G PATTABIRAMAN Vs. SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) THE petitioner's father was working as Lab Technician in the third respondent Hospital. On 19.6.1996, his father expired during his service. THE petitioner approached the respondents on 5.8.1997 for compassionate appointment. THE petitioner possessed B.Sc, B.Ed., and he has also passed typewriting in lower and higher grade both in Tamil and English and lower in shorthand. Even, prior to the death of his father, his brother and sister got married and were living separately. Neither the brother nor the sister supported the petitioner and his mother.

(2.) WHILE so, the first respondent passed the impugned order dated 27.9.2007 rejecting the claim for compassionate appointment.

(3.) HEARD Mr. C. Prakasam, learned counsel for the petitioner and Mr. V. Srikanth, learned Additional Government Pleader for the respondents.