S. RAM KUMAR Vs. DIRECTOR OF SCHOOL EDUCATION

JUDGEMENT

(1.) The relief originally sought for in the present writ petition was amended subsequently and accordingly, the impugned order dtd. 12/11/2009 and the order passed on 10/9/2015 are under challenge in this writ petition. Further, a direction is sought for to appoint the petitioner on compassionate grounds.

(2.) The writ petitioner states that his father was working as PG Teacher at Government Boys Higher Secondary School, Tittagudi and he died on 1/12/1991, while he was in service. The petitioner states that on account of the sudden death of his father, the family was in indigent circumstances and his elder sister Mrs.Barani submitted an application to the respondent, seeking Compassionate appointment in the year 1993. No action was taken by the respondents immediately and the elder sister of the writ petitioner got married on 15/9/1994. Thereafter, another sister of the writ petitioner Smt.Valli, submitted an application seeking appointment on compassionate ground on 30/11/1998. The said application was also not considered and she also got married on 10/9/2000.

(3.) The petitioner during the relevant point of time was a minor, more specifically, at the time of death of his father and after two applications for compassionate appointment was filed by these two sisters, he preferred an application, seeking appointment on 11/2/2002, after a lapse of about 11 years from the date of death of his father.