THE DISTRICT EDUCATIONAL OFFICER, CHERANMAHADEVI Vs. M. MUTHU

JUDGEMENT

(1.) BEING aggrieved by the order made in W.P.(MD) No. 8423 of 2008, dated 12.11.2014, quashing the proceedings in O.Mu. No. 3244 of 2007, dated 06.09.2007, on the file of the District Educational Officer, Cheranmahadevi at Tirunelveli, Tirunelveli District, respondent herein, with a direction to the appellant to provide employment assistance, to the respondent on compassionate grounds, subject to satisfying the qualification, prescribed for the post, the present appeal has been filed.

(2.) FACTS as deduced from the supporting affidavit to the writ petition and the materials on record, are that respondent's father was working as a sweeper in Sankar Reddiar Government Higher Secondary School and died on 12.12.1995, in harness. He was married to one Esakkiammal and through her, he had three male children. His marriage with the first wife ended in divorce. At the time of filing of the writ petition, he was aged 28 years. The other two sons, Thiru. Sombukutti and Thiru. Paramasivan, born through the 2nd wife Lakshmi, 2nd wife were aged 25 and 19 years, respectively.

(3.) DESPITE satisfying the requirements for employment assistance on compassionate grounds, citing G.O.Ms. No. 560, Labour and Employment Department, dated 03.08.1977, the appellant, vide order in O.Mu. No. 3244 of 2007, dated 06.09.2007, rejected the application of the respondent. Hence, the writ petition.