K. KESAVALU Vs. CHAIRMAN, CHENNAI PORT TRUST

JUDGEMENT

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

(2.) The mother of the writ petitioner Smt.Kamalammal served in Chennai Port Trust as Women Mazdoor in Chief Engineering Department. She was discharged from service with effect from 24/6/2000 on medical invalidation grounds, after putting 8 years of service. Thus, the petitioner made an application to provide appointment on compassionate grounds on 12/2/2001 in the format prescribed. The petitioner states that he submitted all the relevant documents for the purpose of considering his application. However, the said application was not considered on the ground that the mother of the writ petitioner was medically invalidated and relieved from service on 24/6/2000 from Chennai Port Trust service at the age of 47 years. Therefore, after a lapse of about 14 years from the medical invalidation, the claim of the writ petitioner cannot be considered for compassionate appointment.

(3.) That apart, the employee has received a compensation package in lieu of compassionate appointment as per the decision of the Government of India.