A KALAISELVI Vs. GOVERNMENT OF TAMILNADU

JUDGEMENT

(1.) THE petitioner was initially appointed as School Assistant on 5.8.1975 by order dated 1.8.1975 under Rule 10(a)(1) of General Rules of Tamil Nadu State and Subordinate Service Rules.

(2.) THE petitioner's father was working as Tamil pandit in Government High School, Latheri, Vellore District. He died on 26.8.1974 while in service. Hence the first respondent issued G.O.No.2391 Education Department dated 21.12.1979 providing compassionate appointment to the petitioner as School Assistant. THE appointment was made by granting relaxation of condition No.5 specified in G.O.No.650 Labour and Employment dated 3.8.1977. THE aforesaid condition stipulates that no one could be appointed on compassionate ground to a post higher than Junior Assistant. THE said condition was relaxed and the petitioner was appointed by the aforesaid G.O.No.2391.

(3.) HEARD both sides.