D. PARTHEEPAN Vs. STATE

JUDGEMENT

(1.) The Writ of Mandamus is filed to direct the respondents to consider the representation submitted by the writ petitioner on 22/8/2016. The representation was submitted on 22/8/2016 by the petitioner to provide appointment on compassionate grounds.

(2.) The father of the writ petitioner served as Constable and died on 3/6/1995. The mother of the writ petitioner filed an application, seeking appointment on compassionate grounds.

(3.) The respondents have forwarded the application and in the process of considering the case of the mother of the writ petitioner for providing appointment on compassionate grounds. However, she had not pursued the matter. The sister of the writ petitioner is the B.E. Degree holder and got married and settled along with her husband. Since the mother had not pursued the application, after some period, another application was filed on 9/6/2014 to provide appointment, who is son of the deceased employee and the said application was not considered, since it was submitted after a lapse of about 19 years from the date of death of the deceased employee.