S BALASUBRAMANIAN Vs. GOVERNMENT OF TAMIL NADU; PRINCIPAL CHIEF CONSERVATOR OF FORESTS; DISTRICT FOREST OFFICER

JUDGEMENT

(1.) Heard the learned counsel appearing for the petitioner and the learned Government Advocate (Forests) appearing for the respondents.

(2.) The petitioner's father was appointed on 05.01.1984 as Plot Watcher on the basis of daily wages. Unfortunately, before his service was regularized, he died on 22.01.1995, after rendering 11 years of service. The petitioner sought for compassionate appointment after the death of his father. The same was declined by the third respondent vide the impugned order dated 25.04.2015 on the sole ground that he was not a regular employee at the time of his death. Challenging the same, the petitioner has filed the present writ petition.

(3.) A counter affidavit has been filed by the respondents refuting the allegations made by the petitioner and the respondents have sought to sustain the impugned order. Paragraph Nos.4 & 6 of the counter affidavit are extracted hereunder: