LAWS(MAD)-2022-11-206

P. RAJESHKUMAR Vs. COMMISSIONER

Decided On November 04, 2022
P. Rajeshkumar Appellant
V/S
COMMISSIONER Respondents

JUDGEMENT

(1.) The relief sought for in the present writ petition is for a direction to direct the respondents herein to provide an appointment to the petitioner on compassionate ground forthwith.

(2.) The petitioner states that his father Late Thiru.C.Paramasivam served as Assistant Glass Bowler in the office of the third respondent and died on 21/12/2009, while he was in service.

(3.) The petitioner submitted an application seeking appointment on compassionate grounds on 8/6/2010. The application was not considered and it was forwarded to the second respondent/District Collector, Coimbatore to provide appointment on compassionate ground in any other Department, since there was no vacancy in the Department of the third respondent.