V NANDESH Vs. DIRECTOR OF SCHOOL EDUCATION

JUDGEMENT

(1.) THE petitioner has filed the present writ petition seeking to challenge an order dated 27.07.2010 passed by the second respondent District Educational Officer, Hosur in declining to grant employment assistance on compassionate ground. In that order, it was stated that the petitioner's father who was working as a Secondary Grade Teacher, died while in service on 29.5.1986. At the time of his death, the petitioner was only six years old and that the petitioner was not qualified to hold any post. Subsequently, after he became major, he made an application on 8.9.1999 to appoint him on compassionate ground. THE said application was rejected on the ground that the petitioner was not eligible for grant of such appointment.

(2.) THE counsel for the petitioner further relied upon a letter, dated 4.5.2010 and stated that on the basis of the said letter, the petitioner's case can be considered.

(3.) IN this context it is necessary to refer to a latest judgment of the Supreme Court in Civil Appeal No.2206 of 2006, dated 05.04.2011 in Local Administration Department and another Vs. M.Selvanayagam @ Kumaravelu. The following passages found in paragraphs 7 to 9 may be usefully extracted below: