S. KANNAN Vs. MANAGING DIRECTOR

JUDGEMENT

(1.) This Writ Appeal is filed against the order made in W.P.No.12440 of 2012 dated 08.02.2013, wherein the claim made by the appellant seeking compassionate ground appointment was rejected.

(2.) The case of the appellant is that his father, while serving as Last Grade Servant, died on 28.12.200 and the family was in indigent circumstances. The appellant's brother submitted an application seeking compassionate appointment on 05.02.2002 and the said application was processed and he was placed in waiting list No.721. On 04.12.2006, the appellant's brother died. On 14.03.2007, without knowing the death of the appellant's brother, the Board issued a letter calling for particulars to give employment to his brother. At that time, on 23.07.2007, the appellant made a representation stating that his brother died on 04.12.2006 during the pendency of application dated 05.02.2002 and he may be given compassionate ground appointment as any one of the legal heir is entitled to get compassionate appointment. The said application was rejected on 06.09.2011, which was challenged before the learned Single Judge and the learned Single Judge dismissed the writ petition by order dated 08.02.2013, against which, this writ appeal is filed.

(3.) The contention of the learned counsel for the appellant is that the indigent circumstances of the appellant's family is not disputed and no one from the appellant's family (deceased Sengalvarayan) is given compassionate appointment. According to the appellant, his family is still in indigent circumstances.