K STANLEY KAMARAJ Vs. DISTRICT EDUCATIONAL OFFICER

JUDGEMENT

(1.) THE petitioner has approached this court with a prayer for issuance of writ in the nature of certiorari, to quash the order passed by 1st respondent declining the request of the petitioner for compassionate appointment.

(2.) THE reasons given for rejection of compassionate appointment by 1st respondent is that the petitioner had a elder brother who was eligible for appointment but has not applied and therefore the request of petitioner cannot be considered.

(3.) THE case of the petitioner is that even before the death of father of the petitioner the elder brother got married and was living separately with his wife and was not dependent on his father for his livelyhood.