S.ILLANCHELIAN Vs. DISTRICT EDUCATIONAL OFFICER

JUDGEMENT

(1.) CHALLENGE in this writ petition has been made to the letter of the respondent in L.Dis.No.5747/A-1/08 dated 25.06.2009, rejecting the request of the petitioner for employment assistance on compassionate grounds, as not feasible.

(2.) IT is the case of the petitioner that his father, a Post Graduate Teacher in Government Higher Secondary School, Keeladi, Sivaganga District, expired on 05.01.2000, in harness. Seeking employment assistance on compassionate grounds, he submitted a application on 30.11.2011, to the District Educational Officer, Sivagangai District, through the Headmistress of the Government Higher Secondary School, Keeladi. At that time, he had passed +2 examination and aged 23 years and enclosing copy of the death certificate, legal heir certificate, income certificate issued by the Tahsildhar, Madurai North Taluk, he made the said application. But the Tahsildhar has rejected the said application on the following grounds:

(3.) INVITING the attention of this Court to legal heir certificate dated 03.03.2000, issued by the Tahsildar, Madurai North Taluk, he further submitted that the deceased, is survived by his wife, a daughter and two sons. At the time of issuance of the legal heir certificate, mother of the petitioner and widow of the deceased Government Servant was aged 46 years, daughter of the deceased one Vanmathi was aged 25 years, and the sons, Ilanchelian was aged 23 years and another son Idhaya Chandran was aged 20 years respectively. In 2000, when the Government servant died, none of the children were married and employed.