M. GOWRI Vs. THE GOVERNMENT OF TAMIL NADU, REP. BY ITS SECRETARY, REVENUE AND ADMINISTRATION DAPARTMENT, CHENNAI,

JUDGEMENT

(1.) WE do not find any error in the order of the Tribunal. The Scheme of compassionate appointments, as rightly pointed out by the Tribunal, is intended to help persons who are thrown into unforeseen difficulties by reason of the sudden demise of the earning family member who held post in the Government.

(2.) IN this case, the death of the employee occurred in 1987. His widow had sent an application for a job for their son. That application was not pressed because he got a job elsewhere, which obviously was better than what he would have got in the Government. That certainly took care of whatever difficulties the family may have encountered at that time. Thereafter, there was no further right in the family to demand that another job be provided in the Government because several years later that son, who had secured employment, allegedly stopped helping that family.

(3.) POSITIONS under the Government are positions to which every qualified citizen is entitled to aspire. It is not a legacy to be passed on from father to son, or daughter. Each post occupied by one would mean denial of the chance to occupy the same post to many others. When unemployment is as high as it is in the country, any concession in the matter of public employment needs must be regulated, and must be made available only to those properly entitled under a scheme validly made. The writ petition is dismissed.