P. SARAVANA KUMAR Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) Mr. S. Chandrasekar, learned Government Advocate takes notice for the respondents.

(2.) The petitioner has filed this writ petition for issuance of a Writ of Certiorarified Mandamus to call for the records of the second respondent in his proceedings in Na.Ka.No.Aa4/2592/2009 dated 03.08.2012 and to quash the same and consequently, to direct the respondents to give suitable appointment to the petitioner.

(3.) Material on record discloses that the petitioner's father died on 16.09.2005 in harness. At that time, the petitioner was aged about 9 years. The petitioner's mother has given a representation dated 04.12.2008 to the respondents seeking employment assistance on compassionate grounds to the petitioner's brother viz., Senthil Kumar, who was aged only 14 years at the time of application. The respondents denied employment assistance to him on the ground that he was a minor. Therefore, the petitioner's mother made an application on 09.02.2009 for providing employment assistance to her. In the meanwhile, the petitioner attained majority and therefore he has submitted an application on 10.12.2009 to provide compassionate appointment. By the impugned order in Na.Ka.No.A4/2592/2009 dated xx..07..2012, signed on 03.08.2012, it was stated by the Commissioner of Police, Madurai that as per the Circular of the Additional Director General of Police, Chennai - 4 in Na.Ka.No.34918/C.A.2/05 dated 23.06.2005, the application of the petitioner cannot be considered, and that same has been rejected. Challenging the same, the petitioner has filed this writ petition.