P PAVENTHAN Vs. TAMIL NADU ELECTRICITY BOARD

JUDGEMENT

(1.) IT has been stated that the petitioner-s father was an employee of the first respondent Tamil Nadu Electricity Board, since 24.10.1988. He was a Junior Assistant employed in the office of the Executive Engineer, Gingee. He had died in harness, on 24.10.1988. At the time of the death of the petitioner-s father, the petitioner was three years old and his younger brother was one year old. The petitioner-s mother, who became a widow at a very young age, had applied to the first respondent, for a suitable employment, on compassionate ground, in the year, 1989. Her request had been rejected by the respondents, as no suitable job was available, due to lack of necessary qualifications.

(2.) IT has also been stated that the petitioner, after attaining the age of majority, during the year, 2003, had applied to the first respondent for employment, on compassionate ground. Even at that time, the petitioner-s family was in indigent circumstances. The petitioner had passed S.S.L.C. examinations. However, the request of the petitioner had been turned down by the first respondent on the ground that the application of the petitioner was time barred. In such circumstances, the petitioner had preferred the present writ petition, under Article 226 of the Constitution of India.

(3.) THE learned counsel appearing for the petitioner had relied on the decision of the Division Bench of this Court, dated 30.3.2009, made in W.A.No.1652 of 2006 (THE Chief Engineer/Personnel, Tamil Nadu Electricity Board, No.800, Anna Salai, Chennai-600 002 And Another Vs. S.Sunder) in support of his contentions.