M. MANIMARAN Vs. SPECIAL COMMISSIONER FOR REVENUE

JUDGEMENT

(1.) THIS writ petition is filed to call for the records of the second respondent in his proceedings Na.Ka.A.1/46958 2004, dated 1.12.2008 and quash the same and direct the respondents to appoint the petitioner as per qualification in any suitable job under compassionate ground.

(2.) THE father of the petitioner was working as a village assistant at Chidambaram Taluk Office. He died on 25.10.1998 while in service.

(3.) THE second respondent has filed a counter affidavit refuting the allegations made in the affidavit filed in support of the writ petition. It is stated in the counter affidavit that the petitioner has made an application on 19.4.2004 and the application should have been made on or before 20.4.2001 as per G.O.Ms.No.120 Labour and Employment Department, dated 24.6.1995, which contemplated that the application should be made within three years from the date of death of the Government servant. Since the application was made belatedly after three years, it was rejected.