SATISH KUMAR Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE challenge in this Writ Petition is to the order dated 7.1.2008 passed by the Additional Director of Medical and Rural Health Services (Administration), Chennai-600 006, in his proceedings in Na.Ka.No.13645/N.P.8/1/02, dated 07.01.2008, whereby, the petitioner's application dated 15.10.2007, for appointment on compassionate grounds in the place of the petitioner's deceased father-Selvaraj, who was employed as a Pharmacist in Chengam Medical Hospital, was rejected, seeking to quash the same and for a consequential direction to the respondents to absorb the petitioner in any suitable post in the Government.

(2.) THE background facts in a nut-shell, are as follows:

(3.) LEARNED counsel for the petitioner relied on the decisions of the Supreme Court reported in 2006 (9) SCC 195 (Syed Khadim Hussain Vs. State of Bihar) and 2007 (8) SCC 398 (Mukesh Kumar Vs. Union of India) and the decisions of this Court reported in 2011 (1) CTC 349 (Mohanambal Vs. The Director, Land and Survey Department) and 2011 (2) CTC 839 (V.K.Ramesh Vs. The Superintending Engineer).