T LAKSHMI NARAYANAN Vs. DIRECTOR OF PUBLIC HEALTH AND PREVENTIVE MEDICINE AND THE PROJECT OFFICER (FILARIA OFFICER)

JUDGEMENT

(1.) The challenge in this Writ Petition is the rejection of petitioner's request, seeking compassionate appointment in the Department of Health and Preventive Medicine, Chennai for the post of Junior Assistant and for further reliefs.

(2.) It is the case of the petitioner that his father was employed as Field Worker (Permanent Mazdoor) in Sub Unit, Kaveripakkam, National Filarial Control Unit, Vellore, North Arcot Ambedkar District. On 12.10.1992, he died in harness, leaving behind the petitioner and his three sisters, whose details are furnished hereunder: <FRM>JUDGEMENT_476_LAWS(MAD)9_2007_1.html</FRM>

(3.) The petitioner has further submitted that his mother, pre-deceased his father, due to an accident. Initially, his father, who was appointed as contingent staff, was regularised under the time scale of pay from 1975 onwards and moved on to selection Grade in the cadre of Mazdoor from 1985 onwards. It is the further case of the petitioner that after the death of his father, the respondents have not sanctioned any terminal benefits.