S VENKATESAN Vs. CHAIRMAN

JUDGEMENT

(1.) Heard the learned counsel appearing for the parties.

(2.) The father of the petitioner was an employee under the Tamil Nadu Electricity Board and he died while in harness. At that stage, the present petitioner was a minor and an application was filed by the mother of the petitioner seeking appointment on the ground of compassionate principles. However, the following communication was made at that stage: "We regret to inform with regard to the request to provide an employment on compassionate ground by one Venkatesan, the son of the deceased employee C. Sundaram, former Wire Man, cannot be considered till he attains the age of 18 years as per the Tamil Nadu Electricity Board Rules". Thereafter, the petitioner obtained majority and further application was made. Such application has been turned down on the ground that the application has not been filed within three years from the date of death of the deceased as envisaged under the scheme.

(3.) The petitioner has filed this writ petition contending that, since an application had already been filed, which was not considered at that stage because the present petitioner was a minor at that stage, rejection of the subsequent application is arbitrary.