LAWS(MAD)-2025-3-125

M. LOKESH BABU Vs. CHAIRMAN CUM MANAGING DIRECTOR, TAMILNADU GENERATION AND DISTRIBUTION CORPORATION LTD.

Decided On March 25, 2025
M. Lokesh Babu Appellant
V/S
Chairman Cum Managing Director, Tamilnadu Generation And Distribution Corporation Ltd. Respondents

JUDGEMENT

(1.) The writ petition has been filed in the nature of Certiorarified Mandamus seeking the records relating to an order dtd. 17/11/2016 and a consequential order passed by the fourth respondent dtd. 17/9/2022 and quash the same and direct the respondents to provide suitable employment to the petitioner on compassionate grounds.

(2.) In the affidavit filed in support of the writ petition, it had been contended that the father of petitioner, Thiru.Murugesan was working as Foreman in the office of the Assistant Engineer/Maintenance at Dharmapuri Electricity Distribution Circle, Dharmapuri. He died due to Heart Attack on 7/8/2015. The petitioner was a minor aged about 14years at the time of death. Immediately, thereafter the mother had given an application on 4/11/2016 seeking compassionate appointment for the petitioner. The third respondent by a letter dtd. 17/11/2016 rejected the said application on the ground that petitioner was less than 18 years. Thereafter, after attaining the age of 18 years, the mother of petitioner gave another representation on 15/7/2020 as a continuity of the earlier representation. Thereafter, the covid-19 pandemic struck and there was no further progress. The petitioner had also obtained an indigent family certificate vide a certificate issued by the jurisdictional Tahsildar. The respondents had however rejected even the second representation. Questioning these two orders, the writ petition has been filed.

(3.) The learned counsel petitioner pointed out that the application had been made within a period of three years initiated at the time the petitioner was a minor, but still the respondents had rejected the claim for the appointment on compassionate ground. Thereafter, after attaining the age of 18 years, another application had been made within a period of three years. The learned counsel argued that it should be considered as continuity of the earlier application. However that application was also rejected by the respondents.