N RAJA Vs. CHIEF ENGINEER

JUDGEMENT

(1.) ORDER Heard the learned counsel appearing for the petitioner and the learned counsel appearing for the respondents.

(2.) The petitioner has stated that his father, S.Nagan, who was working as a Mazdoor, under the Garrison Engineer, Fort St. George, Chennai, had died, on 19.12.2001, while in service. After the death of his father, the petitioner had approached the Garrison Engineer for appointment on compassionate ground. However, the request of the petitioner had been turned down on the ground that he had not completed 18 years of age. Thereafter, on his completion of 18 years of age, the petitioner had renewed his request for appointment on compassionate ground. The petitioner had received a letter from the Garrison Engineer, dated 8.3.2004, stating that his name has been registered and that he would be considered for appointment as and when vacancies arose. However, a letter, dated 31.12.2004, had been received by the petitioner, rejecting his request.

(3.) It has been further stated that the petitioner had, once again, approached the Garrison Engineer, along with his mother, to request him to give appointment. However, the request of the petitioner had been rejected by the impugned order, dated 13.3.2006. In such circumstances, the petitioner has filed the present writ petition before this Court, under Article 226 of the Constitution of India.