C SIDDHAN Vs. CHIEF ENGINEER PERSONNEL

JUDGEMENT

(1.) THE petitioner has filed the present writ petition seeking to challenge the order dated 24.03.2006 passed by the first respondent Chief Engineer (Personnel) Tamil Nadu Electricity Board and after setting aside the same, seeks for a direction to consider his case for compassionate appointment.

(2.) WHEN the matter came up on 24.11.2010, this Court directed the learned counsel for the petitioner to serve notice on the learned Standing Counsel for the respondent Tamil Nadu Electricity Board. Accordingly, Mr.B.Sekar, learned Standing Counsel appears for the respondent Tamil Nadu Electricity Board.

(3.) IT is not clear as to how the said judgment is of any assistance to the petitioner. The scheme for compassionate appointment is an exception to Articles 14 and 16 of the Constitution of India and it has to be construed in a strict manner. In this context, the Supreme Court vide its judgment in Bhawani Prasad Sonkar Vs. Union of India and others reported in 2011 (4) SCC 209 had observed in paragraphs 15 and 20 as follows: