G SARAVANAKUMAR Vs. CHAIRMAN TAMIL NADU ELECTRICITY BOARD

JUDGEMENT

(1.) THE prayer in the writ petition is to quash the order passed by the third respondent dated 21.02.2011 and consequently direct the 1st and 2nd respondents to appoint the petitioner on compassionate ground in any eligible post in the Tamil Nadu Electricity Generation and Distribution Corporation (Previously known as Tamil Nadu Electricity Board).

(2.) THE case of the petitioner is that his father was employed as Line Inspector in the office of the Assitant Engineer, Operation and Maintenance, Veeraganur, Attur Division under the control of the third respondent and he died on 12.09.2006 while he was in service, leaving behind the petitioner, the petitioner's brother and petitioner's mother. THE petitioner's father was the only bread winner of the family.

(3.) FURTHER according to the petitioner, the third respondent has totally ignored the Board's memo dated 14.06.1997 wherein it is clearly stated that if the dependent of the deceased had not attained 18 years of age within 3 years from the date of death of the deceased Board's employee, then the Board shall inform the dependent to apply for compassionate appointment after completion of 18 years of age. Even though the said memo dated 14.06.1997 was cancelled by the respondent Board on 06.04.2002, the same was challenged before this Court and the Division Bench of this Court by order dated 08.03.2006 in W.A.No.3050 of 2003 had set aside the said memo dated 06.04.2002. Hence, according to the petitioner, he is fully eligible to be appointed in the respondent Board on compassionate ground.