PRINCIPAL SECRETARY, REVENUE DEPARTMENT Vs. KARUNAKARAN

JUDGEMENT

(1.) The State is in appeal against an order dated 27.06.2019 in W.P. No.2689 of 2018 whereby a direction was issued to consider the Respondent/Petitioner's claim for compassionate appointment sympathetically by granting the necessary age relaxation to the Respondent/Petitioner in terms of the Government instructions/orders.

(2.) The Respondent's father worked as a Village Assistant under the jurisdiction of the District Collector, Tiruvallur. While in service, he died on 04.06.2017 due to a cardiac arrest. On 18.09.2017, the Respondent's mother submitted an application for compassionate appointment of her son, i.e. the Respondent/Petitioner herein, to the District Collector. In response to such request, by order dated 26.09.2017, the District Collector informed the Respondent's mother that the Respondent's date of birth is 24.09.1978 and that G.O. (Ms) No.9, Labour and Employment Department dated 19.01.1998 specifies that the maximum age limit for compassionate appointment is 35 years. Consequently, the Respondent's mother was informed that the Respondent is ineligible but that she could instead make the request on behalf of any other eligible legal heirs of the deceased. The writ petition was filed in these facts and circumstances and, as stated above, the writ petition was disposed of by order dated 27.06.2019, which is impugned herein.

(3.) We heard Mr.Muthukumar, the learned Special Government Pleader for the Appellants/Respondents and Mr.K.Gajendran, the learned counsel for the Respondent/Petitioner.