N. VINAYAGAM Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

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

(2.) The petitioner states that his father was employed in the Department of Collegiate Education and medically invalidated from service on 18/7/2006. The father of the writ petitioner subsequently died on 20/7/2009. The mother of the writ petitioner was receiving the family pension and the petitioner filed an application in the year 2009 initially and thereafter, on 3/10/2013 seeking appointment on compassionate grounds.

(3.) The respondents rejected the said application on the ground that as per the Government Order in G.O.Ms.No.168, Labour and Employment Department, dtd. 19/10/2000, the dependants of the medically invalidated employees are eligible for compassionate appointment only if the employee was invalidated within the age of 53 years.