M.KARTHICK Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The order of rejection issued by the third respondent dtd. 10/7/2014 and 2/1/2015, rejecting the claim of the writ petitioner for compassionate appointment, is under challenge in the present writ petition.

(2.) The writ petitioner states his father, who was working as Panchayat Secretary, died on 16/4/2014, while he was in service. The petitioner submitted an application seeking appointment on compassionate ground. The said application was rejected on the ground that the legal heirs of the Panchayat Secretaries are not eligible to secure the appointment under the Compassionate Appointment Scheme.

(3.) The learned counsel for the petitioner made a submission that the Government issued orders in G.O.Ms.No.102, Rural Development and Panchayat Raj Department, dtd. 13/7/2015. As per the said Government Order, the Panchayat Secretaries are also brought under the Scheme of Compassionate Appointment and therefore, the case of the writ petitioner is to be considered.