P PANDI SELVAM Vs. CHIEF ENGINEER

JUDGEMENT

(1.) This writ petition is filed praying for issuance of writ of Certiorarified Mandamus to quash the proceedings of the second respondent in Lr.No.09175/May Po/Ma Me Pa va/Pe Na/Ni pi/2/Ka May/ Ko.Vaa Ve/2007-1 dated 1/6/14.08.2007 and for consequential direction to the second respondent to provide compassionate appointment to the petitioner by holding that the petitioner is eligible for compassionate appointment.

(2.) The petitioner is the brother of one P.Balakrishnann. The said Balakrishnan was working as a Wireman with Tamil Nadu Electricity Board in the year 1997. The petitioner's father and mother died in the year 1983 and 2000 respectively. After the death of his parents, his brother namely, the said Balakrishnan was looking after the petitioner and taking care of the petitioner and their family. The said Balakrishnan was not married and he died on 04.12.2004 after rendering seven years of service with the respondent Board. During the life time of their mother, his sister was married. Therefore, all the terminal benefits were given to the petitioner as a legal heir. The petitioner is qualified +2 and not employed in Government or Private. Therefore, he sought for appointment for him on compassionate ground and submitted an application on 30.07.2007.

(3.) The second respondent by the impugned order dated 14.08.2007 rejected the petitioner's claim for appointment on compassionate ground. According to the second respondent, as per B.P. No.131 Board's standing order dated 19.06.1998 only direct legal heirs of the deceased board employees are eligible for appointment on compassionate ground. The petitioner has challenged the said order in the present writ petition.