P. NARAYANAN Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) THE Executive Officer, Authoor Town Panchayat initially showed compassion to the petitioner by appointing him to the post of Sanitary Supervisor, by order dated 28.03.2007. Thereafter, the District Collector, Tuticorin, once again, showed compassion to the petitioner by appointing him as Junior Assistant, by proceedings dated 21.10.2009. The Director of Town Panchayat, Kuralagam, the second respondent herein, having found that the subsequent appointment was not made in accordance with the relevant Government Orders relating to compassionate appointment, cancelled the said appointment and restored his earlier employment. Feeling aggrieved by the said order dated 18.11.2013, the petitioner is before this Court.

(2.) THE father of the petitioner, while working as Office Assistant, at Authoor Town Panchayat, died on 12.06.2006. The petitioner, in his capacity as legal representative, was appointed as Sanitary Supervisor on compassionate ground, by order dated 28.03.2007. While he was functioning as Sanitary Supervisor, the first respondent, by order dated 21.10.2009, appointed him as Junior Assistant. The petitioner joined Perungulam Town Panchayat as Junior Assistant, pursuant to the order dated 21.10.2009.

(3.) ACCORDING to the petitioner, his appointment as Junior Assistant was, in fact, a promotion from the post of Sanitary Supervisor. The Director of Town Panchayat was, therefore, not correct in reverting him to the post of Sanitary Supervisor. The petitioner has taken up a further contention that he should have been appointed as a Bill Collector initially and in which case, he would have been promoted to the post of Junior Assistant.