DISTRICT COLLECTOR Vs. MUTHUVIJAYAN

JUDGEMENT

(1.) We have heard Mr.R.Baskaran, learned Government Counsel appearing for the appellants and Mr.J.Anand Kumar, learned counsel appearing for the respondent-writ petitioner.

(2.) This appeal by the District Collector, Virudhunagar District and three others is directed against the order dated 29.06.2020, in W.P(MD) No.135 of 2016. The respondent filed the writ petition challenging the order passed by the first appellant dated 28.03.2015 and to direct the appellants to provide appointment on compassionate ground to the respondent on the basis of his educational qualification.

(3.) The undisputed facts are that the respondent's father Sivalingam was serving as a Village Administrative Officer and died in harness on 11.11.1998 leaving behind the petitioner, his mother and three other siblings. The request of the respondent for grant of appointment on compassionate ground was rejected by the order dated 28.03.2015, on the ground that the writ petitioner's brother is well placed and he is a Doctor and also observed that the writ petitioner's sister's application filed for grant of appointment on compassionate ground has been rejected on the ground that the family is not in indigenous circumstances.