P. RAJAKKANNU Vs. DIRECTOR, BACKWARD-MOST BACKWARD CLASS

JUDGEMENT

(1.) THE petitioner prays for issuance of a writ in the nature of mandamus, directing the respondent to appoint the petitioner as cook in any one of the Government Backward Class students Hostel or any alternative post on compassionate ground.

(2.) THE father of the petitioner was working as a cook at Vanniyampatti Backward Class Welfare Hostel in the year 1998 on the consolidated pay of Rs.100.00 per month on temporary basis. The service of the father of the petitioner was regularized in the year 2007. While working as a cook on regular basis, the father of the petitioner died in harness on 15.05.2010. He left behind the widow, two married daughters, the petitioner and his younger brother. To overcome the financial difficulty, being faced on account of the death of the only earning member in the family, the petitioner applied for appointment on compassionate ground on 21.06.2010.

(3.) ON receipt of the necessary document and finding the application of the petitioner to be in order, the respondent No.2 recommended to respondent No.1 on 10.01.2011 to appoint the petitioner on compassionate ground. But till date, the respondent No.1 has not acted on the recommendation and has failed to take any decision. The action of the respondent No.1 in sitting over the recommendation is totally illegal and against the very object of the appointment on compassionate ground, that can be termed as arbitrary.