V. PURUSHOTHAMAN Vs. DIRECTOR OF MUNICIPAL ADMINISTRATION

JUDGEMENT

(1.) THE petitioner'schallenge in this Writ Petition is against the refusal of compassionate appointment on the ground that the petitioner's application had been made beyond the period of 3 years from the date of death of the petitioner's father.

(2.) THE case of the petitioner is that the petitioner's father, who was working as Sanitary Supervisor in the Karur Municipality, died on 22.4.2003 in harness. He left behind the petitioner and 3 daughters and the petitioner's mother as legal heirs. Therefore, the petitioner made an application immediately after the death of the father seeking for compassionate appointment. Only when the petitioner approached the second respondent to know about the status of his application filed immediately after the death of the father, he was given to understand that no such application was available with the office of the second respondent. Therefore, the petitioner gave a fresh application on 3.2.2006 seeking for appointment on compassionate ground. The said application filed by the petitioner was rejected by passing the impugned orders on the ground that the same was not filed within a period of 3 years from the date of death of the petitioner's father.

(3.) HEARD the learned counsel appearing for the parties.