G. KANNAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) With the consent of the learned counsel appearing on either side, the Writ Petition itself is taken up for final disposal.

(2.) The prayer in the Writ Petition is quash the order passed by the second respondent dated 17.8.20101, and the consequential order of the third respondent dated 27.8.2011 and to direct the respondents to regularise the service of the petitioner in the post of Junior Assistant with effect from 28.7.1999.

(3.) The petitioners father Mr.R.Gopalakrishnan, who was working as Driver in the Forest Department, died in harness on 30.1.1978, leaving behind the petitioner and his mother as his legal heirs. The petitioners mother appears to have re-married and therefore the petitioner was under the care and custody of his grand mother. The petitioner was aged about one year at the time of his fathers demise. Since his grand mother was in Kerala, he had studied there and passed Secondary School Leaving Certificate (SSLC) in the Kerala State. After attaining the age of 18 years, the petitioner submitted an Application for considering him to be appointed on compassionate ground. The petitioners certificates were verified by the authorities and by proceedings dated 30.6.1997, the petitioner was selected and appointed in the post of Junior Assistant on compassionate ground.