N SARAVANAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE petitioner has challenged the order of termination passed by the 1st respondent in G.O.(2D) No.9 SMALL INDUSTRIES (EII.1) DEPARTMENT dated 22.02.2000 on the ground that the petitioner's appointment made on 04.08.1998 on compassionate ground was un-lawfully terminated without any notice on 22.02.2000.

(2.) THE learned counsel appearing for the petitioner submits that the petitioner's father late G.Navaneetha Krishnan while serving as Assistant Director died on 16.04.1997 leaving behind his wife and six children. THE petitioner's mother, immediately after the death of her husband late G.Navaneetha Krishnan, submitted an application dated 02.06.1997 seeking appointment for the petitioner on compassionate ground to take care of the family. On receipt of the representation dated 02.06.1997, to select the petitioner, the 4th son of the deceased Government servant, the 2nd respondent in his proceedings dated 07.06.1997 in Na.Ka.No.56822/Pa.Aha.3/97 directed the petitioner's mother to produce the following original certificates inorder to scrutinize the petitioner's application. "1. Death Certificate 2. Legal heirship Certificate (from Thasildar)

(3.) THE Certificate proves the fact that whether any legal heirs working in Government or any private sector and whether they are extending any financial help to the family (from Thasildar)