P. JANAKIRAMAN Vs. MANAGING DIRECTOR

JUDGEMENT

(1.) The order of rejection rejecting the claim of the writ petitioner for appointment on compassionate ground, is under challenge in the present writ petition.

(2.) Perusal of the order impugned reveals that the application submitted by the mother of the writ petitioner was rejected and the writ petitioner submitted an application in the year 2016, after attaining the age of majority.

(3.) The petitioner states that his father late Mr.M.Pachaippan was employed in Chennai Metropolitan Water Supply and Sewerage Board on 5/11/2007, while he was in service. Admittedly, at the time of death of his father, the petitioner was a minor and therefore, he was not eligible for appointment on compassionate ground.