P.VENKATESH Vs. THE REGISTRAR CENTRAL ADMINISTRATIVE TRIBUNAL

JUDGEMENT

(1.) This writ petition has been filed under Article 226 of the Constitution of India, praying to issue a Writ of Certiorari, calling for the records relating to the order dated 30.4.2013 passed in Original Application No.183 of 2012 by the Central Administrative Tribunal, Madras Bench and to quash the same.

(2.) The petitioner herein, as an applicant, has filed Original Application No.183 of 2012 on the file of the Central Administrative Tribunal, Madras Bench, wherein the present respondent has been shown as sole respondent.

(3.) It is averred in the Original Application that the father of the petitioner by name Paneerselvam has served as an Accountant in the office of Film Division at Madurai Branch and during his tenure of office, he passed away on 25.5.1996, leaving behind him, his wife, two sons and two daughters. Under the said circumstances, the petitioner has already filed Original Application No.430 of2007 for getting appointment on compassionate ground, wherein a specific direction has been given and even after specific direction, the respondents have not considered the request of the petitioner and therefore he has filed Original Application No.183 of 2012 on the file of Central Administrative Tribunal, Madras Bench.