J VADIVELAN Vs. CHAIRMAN TAMIL NADU ELECTRICITY BOARD

JUDGEMENT

(1.) THE prayer in the writ petition is to quash the orders dated 26.02.2007 as well as 29.04.2008 passed by the third respondent and direct the respondents to provide suitable employment to the petitioner on compassionate ground.

(2.) IT is the case of the petitioner that his father worked as Helper in the Tamil Nadu Electricity Board in the section office at saminathapuram, palani Division. During the course of employment, due to his illness, he was medically invalidated. The Medical Board in its report dated 07.06.1993 stated that the petitioner"s father was affected with Paraplecia Flexias (Trowlie). An order was passed by the third respondent on 02.08.1993 and the petitioner"s father was medically invalidated with effect from 07.06.1993 and relieved from the duty at the age of 40 years. At that time, the petitioner was aged 11 years. The petitioner"s mother submitted a representation to the third respondent on 05.05.1994 and requested for providing compassionate appointment. The third respondent, by his proceedings dated 13.05.1994, returned the application with a direction to comply with certain defects. The said defects were also rectified and the said application was resubmitted, however no order was passed.

(3.) WHEN the writ petition was posted for admission, the learned standing counsel appearing for the respondents was directed to take notice.