S. TAMILSELVAN Vs. TAMILNADU ELECTRICITY BOARD

JUDGEMENT

(1.) Challenging the order dated 06.11.2012 passed by the second respondent rejecting the petitioner's application seeking employment on compassionate ground, the present writ petition has been filed. A consequential direction has also been sought to the respondents to consider the petitioner's representation dated 27.08.2012 for appointment.

(2.) The facts leading to the filing of this writ petition, in brief, would run thus:

(3.) The learned counsel for the petitioner submitted that without considering the fact that at the time of death of his father, the petitioner was only a minor and that, immediately after attaining majority, he applied for compassionate ground employment, the second respondent rejected the petitioner's application on the ground that the same was made belatedly, which is arbitrary, illegal and against the object of the Scheme.