R.VEERAPANDIAN Vs. THE PRINCIPAL SECRETARY

JUDGEMENT

(1.) The father of the petitioner was employed as a Village Administrative Officer. He died while he was in service. The petitioner made a claim for compassionate appointment and the other legal heirs gave No Objection Certificate for appointment of the petitioner on compassionate grounds.

(2.) According to the petitioner, the Tahsildar, Kandarvakottai Taluk, sent a recommendation in Na.Ka.No.9415/A3/2007 dated 01.10.2015 to the 3rd respondent to provide compassionate appointment to the petitioner.

(3.) The petitioner has come forward with this writ petition to pass orders based on the aforesaid recommendation.