N. KAVICHAKKARANU Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) THE father of the petitioner, who was working as Village Assistant [Thalaiyari], died in harness, on 24.11.1997, leaving behind his wife, daughter and son as his legal heirs. At the time of death of his father, the petitioner was a minor, and hence, his mother applied before the respondent seeking appointment on compassionate ground. The request of the mother of the petitioner was negatived on the ground that she does not possess required educational qualification. Thereafter, on attaining majority and possessing 12th standard qualification, the petitioner applied for appointment on compassionate ground, on 26.10.2009. Since no order has been passed so far, the petitioner is before this Court with the present Writ Petition.

(2.) THE learned counsel appearing for the petitioner submits that the family of the petitioner has been living in indigent circumstances. The mother of the petitioner, being illiterate, was ineligible to apply and the petitioner, after attaining majority, had submitted application within three years and the same is kept pending without passing any orders, and hence, appropriate direction may be issued to the respondent to consider the claim of the petitioner and pass appropriate orders.

(3.) I have considered the above submissions and perused the records carefully.