DURAIMOZHIVARMAN Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) THE petitioner filed O.A.No.6433 of 1996 before the Tamil Nadu Administrative Tribunal, seeking to challenge an order of the third respondent, i.e., Assistant Director of Land Survey and Records, dated 01.10.1996. By the impugned order, the petitioner's service was terminated on the ground that his appointment on compassionate ground as a Land Surveyor cannot be made and that approval of the TNPSC was also not obtained for his appointment.

(2.) THE Tribunal had admitted the OA and had granted an interim stay on ground that no notice was given to him vide order dated 08.11.1996. Subsequently, the interim order came to be extended from time to time and finally, until further orders by a further order dated 29.11.1996.

(3.) AT the time of the death of the petitioner's father, the petitioner had an elder brother Arulmozhivarman, who was a graduate and who was 26 years old and the petitioner was 24 years having ITI qualification. His application was not entertained. Thereafter, the petitioner's mother had written a letter to the Commissioner for Revenue Administration. The same was forwarded with an endorsement by the Commissioner to the District Collector to sympathetically consider his representation. Thereafter, the petitioner was given temporary appointment under Rule 10(a)(1) as a Land Surveyor in the department. It was also indicated that the appointment would be subject to approval by the department head as well as by the Government.