V. THAMBIDURAI Vs. CHAIRMAN, THE TAMILNADU ELECTRICITY BOARD

JUDGEMENT

(1.) THE Writ appeal is against the order of the learned Single Judge dated 13.09.2010 made in W.P(MD) No.955 of 2008 , whrerein the writ appellant sought for a direction to the respondents therein to provide compassionate appointment to the writ appellant/writ petitioner.

(2.) THE Writ petitioner 's father died in harness as early as on 22.07.1996. At the time of the death of the petitioner 's father, he was 13 years old and he was the eldest son in the family. The petitioner 's mother made a representation before the third respondent, who, by orders dated 16.07.1999, and 15.10.1999, informed the petitioner 's mother that the representation for compassionate appointment could not be granted as the petitioner was minor as on the date.

(3.) CHALLENGING the same, the writ petition was filed before this court, wherein the learned Single Judge of this Court rejected the prayer following the decision of the Division Bench of this Court in E.Ramaswamy V. TamilNadu Electricity Board reported in 2006 (4) MLJ 1080.