C.MANIKANDAN Vs. THE GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) The appellant/writ petitioner sought an appointment on compassionate grounds on account of demise of his father who was employed as Artisan Grade- I in the services of the third respondent and the writ petition filed by him seeking for the said relief was dismissed on 27.10.2010. Challenging the legality of the same, the appellant/writ petitioner has filed this writ appeal.

(2.) The appellant/writ petitioner in the affidavit filed in support of the writ petition would aver among other things that he has completed the Diploma in Electrical and Electronic Engineering and he would further state that his father was employed as Arisan Grade - I in the services of the third respondent, which is the non-minority and aided Engineering College governed by the rules and regulations framed by the Government of Tamil Nadu. Unfortunately, his father died in harness on 08.09.2000 and since the entire family consisting his wife, son (appellant/writ petitioner) and two daughters depends upon his income, met the respondents 3 and 4 in person and prayed for appointment on compassionate grounds and he was also called upon to produce his certificates for verification and he also produced the same on 22.02.2007, however, was not given the appointment on compassionate grounds.

(3.) The grievance expressed by the appellant/writ petitioner was that four others who were similarly placed like that of the appellant/writ petitioner, namely, R.Kaleeswari, G.Arockiadoss, G.Tamilselvi and S.Darling Vijayarani were given appointment on the said grounds and in this regard, he has also submitted a representation dated 09.08.2009 and since no response is forthcoming, had filed the writ petition praying for appointment on compassionate grounds.