R. ARULRAJ Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) THE application submitted by the petitioner long ago was rejected, after considerable time on the ground that he was a minor as on the date on which request was made for appointment on compassionate ground.

(2.) THE father of the petitioner, by name Ramasamy, was an employee of Revenue Department. He died on 06 January, 2008 while in service. The mother of the petitioner, who is stated to be an illiterate, submitted an application for compassionate appointment on 25 May, 2008. Similar application was made by the petitioner after attaining majority. Since there was a variation in the date as recorded in the Educational Certificates and the Birth Certificate, the respondents wanted certain clarification from the petitioner. The petitioner submitted all the required documents to prove his actual date of birth. The application was, ultimately, rejected by the first respondent. The said order dated 14 November, 2013 as well as the proceedings dated 24 October, 2011 are under challenge in this Writ Petition.

(3.) THE application submitted by the petitioner was, ultimately, rejected on the ground that the guidelines issued subsequent to his application prohibits consideration of application of minors for compassionate appointment.