A SERANTHIYA PILLAI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) EVEN though the interim application alone is listed before me, by consent, the main writ petition itself is taken up for final disposal.

(2.) CHALLENGING the order of the third respondent dated 13.08.2009 and to direct the second respondent to consider the claim of the petitioner for compassionate appointment in the light G.O.(Ms) No.10 Labour and Employment (Q1) Department dt.13.2.2009 and appoint him on compassionate grounds in Government service, the present writ petition has been filed.

(3.) THE scheme of conferring appointment under compassionate ground was introduced with various instructions and guidelines by the Government in G.O.Ms.No.314 Labour and Employment Department dated 13.11.1991. As per the said Government Order, fresh instructions have been given to consider the applications regarding compassionate appointment with various guidelines. As per the said guidelines, the dependant of the deceased Government servant should make application for appointment on compassionate ground in the office where the original employee was working and the head of the office, after verifying the facts and obtaining various particulars and also about the liability of the person who has applied should, within a month, make a report to the head of the department indicating as to whether there is any vacancy in existence for providing employment on compassionate ground and it is thereafter, the head of the department should issue orders of appointment. THE relevant portion of the guidelines enumerated in the said Government Orders reads as follows:-