S MURUGANANTHAM Vs. CHIEF ENGINEER RECRUITMENT

JUDGEMENT

(1.) THE petitioner's father was employed as a Wireman under the second respondent at Kilakarai. While he was in service, he died on 03.02.1993 leaving behind him and his mother as legal heirs. THE petitioner was aged 6 years at the time of the death of his father. THE family was solely depending on the earnings of the father of the petitioner.

(2.) THE mother of the petitioner made an application dated 13.07.1994 seeking compassionate appointment for her through the second respondent. THE second respondent rejected the said application after two years on 18.05.1996 on the ground that the petitioner's mother discontinued her studies in 7th Standard and that there was no post available for her qualification.

(3.) SINCE no order was passed on his application, he filed a writ petition in W.P. No. 1730 of 2007 for a direction to the first respondent to consider his representation dated 03.05.2006. This Court by order dated 17.02.2009, directed the second respondent to consider the representation of the petitioner dated 03.05.2006 within a period of six weeks and to pass orders thereon.