S.AFSAL BAIG Vs. SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) The prayer sought for herein is for a writ of certiorari calling for the proceedings of the third respondent in its Na.Ka.No. 1031/2012/TP2 dated 23.8.2012 communicating the order of the first respondent in its Letter No.l0959/TP-l/2010-10 dated 04.11.2011 and quash both orders.

(2.) The petitioner's father one Mohammed Syifullah Baig was working as Head Clerk at Bargur Selection Grade Town Panchayat, Krishnagiri District. While so, he died in harness on 04.06.1996 leaving behind the legal heirs including the petitioner who is the son of the deceased employee.

(3.) Since the head of the family, who is the sole breadwinner of the family, suddenly died, the family of the deceased employee where the petitioner is the member was left in lurch, therefore, on 14.12.1998 an application was submitted by the petitioner for consideration of his candidature for compassionate appointment. No doubt, at that time, he passed only 8th standard.