S.MANOGARAN Vs. SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) THE petitioner has approached this Court with a prayer for issuance of a writ in the nature of Certiorari, to quash the order A.2721/99, dated 8.11.2011, rejecting the application of the petitioner for compassionate appointment.

(2.) IT is the pleaded case of the petitioner that his father, P.Sathyaseelan, was employed as an Office Assistant in the Department of Agriculture, State of Tamil Nadu and while in service, he died on 11.12.1989 at the age of 37 years. He left behind the mother of the petitioner, the petitioner aged 9 years and younger brother aged 5 years, as legal heirs. The mother of the petitioner, being illiterate, could not seek employment on compassionate grounds.

(3.) THE first respondent rejected the application on the ground that the application for compassionate appointment was made after ten years of the death of the father of the petitioner.