A. KAMATCHI Vs. CHAIRMAN, TAMIL NADU ELECTRICITY BOARD

JUDGEMENT

(1.) THE appellant challenges dismissal of his Writ Petition in W.P.(MD) No.2374 of 2010, wherein he sought for direction to the respondents to appoint him on compassionate ground.

(2.) APPELLANT 's father Arumugam served as a Technical Assistant in the Tamil Nadu Electricity Board. Arumugam died in harness on 12.12.1980. Appellant's mother Thirumalai sought for appointment on compassionate ground. On 6.9.1983, the second respondent informed her that there is no vacancy. When she sought for appointment to her son/appellant, she was informed that he shall apply on attaining 18 years of his age.

(3.) APPELLANT passed +2 examination. He was born on 5.6.1981. On 28.10.1999, within three years of his attaining 18 years of age, he applied for appointment. The TNEB officials verified his Educational Certificate. The appellant submitted all the required particulars. Genuineness of his Educational Certificate was confirmed. Yet, on 3.3.2000, he was informed that his request is rejected, since his father died more than 15 years ago. Again, on 22.5.2003, 14.07.2005, 14.4.2007, 18.2.2008, 21.10.2008 and 18.6.2009, he renewed his request for appointment. But, no action was taken.