R. SELVAM Vs. MANAGING DIRECTOR, CHENNAI METRO WATER SUPPLY AND SEWERAGE BOARD, NO. 1, PUMPING STATION ROAD, CHINTADRIPET, CHENNAI

JUDGEMENT

(1.) The relief sought for in the present writ petition is to consider the representation submitted by the writ petitioner on 6/6/2016 to provide appointment on compassionate grounds.

(2.) The petitioner states that his father Late D.Ramalingam worked as Field Worker in Chennai Metro Water Supply and Sewerage Board. The father of the writ petitioner died on 11/12/1996, while he was in service. The brother of the writ petitioner namely R.Puvindhran submitted an application in the year 1996 to provide appointment on compassionate grounds. However, the brother of the writ petitioner also died subsequently on 12/2/2003, after a lapse of about 7 years from the date of submission of his application.

(3.) The petitioner has not made any application thereafter and only on 30/12/2006, after a lapse of about 10 years from the date of death of the deceased employee, the petitioner submitted an application to the respondent/Board to provide appointment on compassionate grounds. However, the respondent/Board had not considered the application submitted by the writ petitioner. Subsequently, after a lapse of another 10 years, the petitioner submitted a representation on 6/6/2016 and for the purpose of disposing of the said representation, the present writ petition is filed.