P CHINNASAMY Vs. TAMIL NADU ELECTRICITY BOARD

JUDGEMENT

(1.) THE petitioner challenges an order of the first respondent dated November 25, 1987 cancelling the appointment given to the petitioner under the scheme of providing employment assistance to the dependants of the employees who die in harness.

(2.) THE petitioner's father died due to a fatal accident arising out of and in the course of employment on August 5, 1984. Under the scheme of providing job to the legal heirs of the employees of the Electricity Board who died in harness, the petitioner was selected to the post of Helper and was allotted to the Superintending Engineer, Mettur Depot by order dated June 7, 1986. By the impugned order, the above mentioned order of appointment has been cancelled.

(3.) MR. Ayyathurai, the learned counsel for the petitioner, contends that the impugned order has been passed in gross violation of the principles of natural justice and that no notice has been given to the petitioner before passing the impugned order. He further contends that the said order has been passed unilaterally without calling for representation from the writ petitioner and as such it has to be set aside. The petitioner has come up before this Court, with the assistance rendered by the State Legal Aid Board.