D. MATHAVAN Vs. CHAIRMAN CUM MANAGING DIRECTOR

JUDGEMENT

(1.) Heard Ms. G. Vidhya Maheswaran, learned Counsel for the Petitioner and Mr. B. Ramanathan, learned Standing Counsel for the Respondents.

(2.) This Writ Petition has been filed for issuance of Writ of Mandamus, seeking direction against the Third Respondent, dtd. 2/5/2023 and consequently direct the Respondents to give Compassionate Appointment in the Tamil Nadu Electricity Board to the Petitioner, according to his Educational qualification.

(3.) Mr. G. Vidhyamaheswaran, learned Counsel for the Petitioner submitted that the Petitioner 's-Father namely, A. Duraisamy, who was as Mazdoor in Tamil Nadu Electricity Board died in harness on 16/3/2008. At the time of death of the father, the Petitioner was 7 years old and his sister was 9 years old. The Petitioner 's mother submitted applications on 8/2/2011, 8/3/2011, 28/9/2017 and 20/9/2022 seeking for compassionate appointment. Thereafter, the Petitioner has also submitted the application to the Respondents on 15/9/2022.