R. BHAVANI Vs. CHAIRMAN, TANGEDCO

JUDGEMENT

(1.) This writ petition has been filed to call for the records in proceedings Ka.No.3516/168/Adm.2/NU.5/Koo.Vaa.Va/2017 dated 10.08.2017 and Ka.No.2945/85/Adm.2/NU.5/Koo.Vaa.Va/2018 dated 03.07.2018, on the file of the 2 nd respondent and quash the same and consequently, direct the respondents to provide job assistance to the petitioner on compassionate grounds.

(2.) The case of the petitioner is that his father late Shri.Ramasamy was originally employed as Contract Labour in the respondent TANGEDCO and his service was regularised subsequently and was working as Wireman under the control of the respondent Board. While in service, the petitioner's father died on 31.05.2015, at the age of 45 years and at that time, the petitioner was minor and was studying in School. His father left behind the petitioner, his mother, his brother and grand mother.

(3.) On behalf of the petitioner, an application was made on 02.08.2017, seeking compassionate appointment. But, the application was rejected since the petitioner was minor at that point of time and not entitled to seek employment in Public Service. According to the petitioner, on attaining majority, he renewed his request by representation dated 26.06.2018. Unfortunately, the said request has been rejected by communication dated 03.07.2018, stating that the second application was made after the expiration of three years period from the date of death of the petitioner's father on 31.05.2015. According to the rejection order that as per the Board proceedings, any application made after the period of three years after the death of the employee, such application for compassionate appointment cannot be entertained. Challenging the same, the petitioner is before this Court.