P. SASIKUMAR Vs. CHAIRMAN, CHENNAI PORT TRUST

JUDGEMENT

(1.) The order dated December 2014 issued by the second respondent/Chennai Port Trust, rejecting the claim of the writ petitioner for compassionate appointment is under challenge in the present writ petition.

(2.) The petitioner states that his father Late R.Parthasarathi served in Chennai Port Trust and died on 18/2/1998, while he was in service. The petitioner submitted an application seeking appointment on compassionate grounds on 16/4/1998 and the benefit of the scheme of compassionate appointment was not extended to the petitioner by the respondents during the relevant point of time.

(3.) Pursuant to the Government of India directions issued in G.O.No.14014/19/2022, Estt (D) dtd. 5/5/2003, the Chennai Port Trust paid the compensation in lieu of compassionate appointment to the legal heirs of the deceased employee, since the Port Trust was not in a position to provide compassionate appointment to large number of applicants. Pursuant to the scheme of ex-gratia payment in lieu of compassionate appointment, the legal heirs of the deceased employee during the relevant point of time, had received the compensation and consequently, the applications submitted by them were closed by the respondent/Chennai Port Trust.