E VENUGOPAL Vs. STATE OF TAMIL NADU REP BY ITS AGRICULTURAL PRODUCTION COMMISSIONER AND SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) THIS writ appeal has been filed against the order dated 19.8.2011 passed by the learned single Judge of this Court in W.P. No.6195 of 2009, whereby the writ petition was dismissed.

(2.) THE case of the appellant is that his father, who was working as Office Assistant in the third respondent-Committee, died on 8.1.1986. His mother sent an application on 27.2.1986 to the third respondent seeking to provide appointment to the appellant on compassionate ground. However the same was rejected since she was working as Teacher in Local Administration Department. THEreafter, after seven years of his father's death, the appellant made a representation on 11.9.1993 seeking for employment assistance on compassionate ground. Based upon the same, the third respondent had recommended the case of the appellant. In the meantime, the appellant, in his application dated 18.2.1995, had given his consent for posting him as Office Assistant and the said application was forwarded by the Government to the second respondent vide endorsement dated 1.3.1995.

(3.) THE further case of the appellant is that in view of the aforesaid order, the services of the appellant was terminated vide order dated 4.2.2007. However, no proposal was sent to the Government as per the aforesaid order. Hence the appellant submitted a detailed representation on 8.2.2007 and a reminder dated 18.10.2007. THE said representation has been recommended by the second respondent for appointment of the appellant on compassionate ground. But the first respondent, by letter dated 18.10.2007, has rejected the said proposal. Since the Government has not considered the matter in a proper perspective, the appellant submitted a detailed representation on 10.7.2008 to the Government, but no reply was received by him.