K NAGARAJAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE petitioner, K. Nagarajan, has filed the present writ petition challenging the impugned order passed by the 3rd respondent terminating the services of the petitioner on the ground that the petitioners' younger brother, Suresh, has already been employed.

(2.) THE petitioner's father Late. Kumaresan, while serving as Sub Inspector of Police, died on 15.06.1991. THEreafter, the deceased Kumaresan's wife submitted an application, dated 04.07.1991, before the 3rd respondent seeking appointment to the petitioner on the compassionate ground, along with a certificate issued by the Tahsildar, Mr.Agastheeswaran, dated 21.02.1995, wherein the Tahsildar has mentioned that the petitioner's younger brother one Suresh is appointed as Constable in Delhi. THE said Tahsildar has also further certified that the family of the petitioner was not getting any help from his younger brother Suresh.

(3.) INSPITE of the explanation offered by the petitioner, he was terminated by the impuged proceedings dated 19.08.1999 on the ground that on the date of his employment his brother was employed as Constable and, therefore, his employment was not regular.