A ILLAMBHARATHI Vs. STATE

JUDGEMENT

(1.) This writ appeal is filed by the appellant against the order made by the learned single Judge in W.P.No.27223 of 2010 dated 28.03.2011, wherein the rejection of the compassionate appointment of the appellant was upheld.

(2.) The brief facts are that the appellant's father, namely Anthony, was working as a Machine Minder in the Government Central Press, Chennai-600 079. He died on 10/8/1996, leaving behind the appellant's mother, appellant, another son and two daughters. The appellant's elder brother is a mentally challenged person. The appellants two elder sisters are living as spinsters even though they are 40 years old and they are illiterates. The appellant's mother is also an illiterate. The appellant studied upto VI Standard and he is the only person in the family eligible to seek employment on compassionate ground due to the death of his father namely Anthony.

(3.) The appellant's mother applied for compassionate appointment for the appellant on 12.02.1997 i.e.,within one year from the date of the death of the appellant's father. The third respondent has given a certificate in July 1997, certifying that no job on compassionate ground has been given to any of the legal heirs of late Anthony. The appellant's mother was further directed to produce the original school certificate and community certificate pertaining to the appellant within 10 days, in the month of April, 1998. The said documents/certificates were also furnished. The Tahsildar, Purasaiwakkam-Perambur Taluk, Chennai, gave certificate to the effect that the appellant's family is in an indigent position and the appellant's mother alone is getting family pension of Rs.2,800/- per month.