S.KUMAR Vs. CHAIRMAN

JUDGEMENT

(1.) Aggrieved by the order dtd. 26/11/2021 passed by the learned Single Judge in W.P.No.5855 of 2014, the Writ Petitioner has come up with the present Writ Appeal.

(2.) Before the learned Single Judge, it was the case of the Writ Petitioner that, his father, who was employed as Riveter Grade-I in Chennai Port Trust, died on 17/2/2001 and within a span of less than a year, he made an Application to the Respondent/Port Trust on 29/3/2001 seeking appointment on compassionate ground and the same was accepted by the Port Trust vide D.R.No.2538/2001, dtd. 1/11/2011.

(3.) It was contended by the Writ Petitioner before the learned Single Judge that, instead of granting appointment on compassionate ground, the Respondent/Port Trust pressurized him to accept a sum of Rs.3,85,000.00as compensation in lieu of compassionate appointment. Thereafter, on coming to know that, legal heirs of juniors to his father were granted appointment on compassionate ground by overlooking his seniority, the Writ Petitioner repaid the said amount by a Demand Draft bearing No.508522, dtd. 3/2/2014. As the said Demand Draft was returned by the Respondent/Port Trust vide impugned order dtd. 13/2/2014, the Writ Petitioner filed W.P.No.5855 of 2014. It was also the case of the Writ Petitioner before the learned Single Judge that, a similarly placed person viz. one Jayachitra got appointment on compassionate ground and hence, his case may also be considered for grant of appointment on compassionate ground.