A SUDHAKAR Vs. TAMIL NADU ELECTRICITY BOARD

JUDGEMENT

(1.) AGGRIEVED by the order of the learned single Judge dated 24. 11. 2003 made in W. P. No. 33977 of 2003, the writ petitioner has filed the above writ appeal.

(2.) FOR convenience, we shall refer the parties as arrayed before the learned single Judge.

(3.) ACCORDING to the petitioner, his natural father is one Arumugam (who is no more); and his father's brother C. Balan, who was employed in the Ennore Thermal Power Station as a Fitter Grade-I, adopted him (petitioner) in the year 1984. The said Balan nominated the petitioner to receive his retirement benefits and the name of the petitioner was recorded in his Service Register in the year 1984 itself. The adoption was genuine and true and acted upon by the parties. After the adoption, the petitioner became the son of said Balan. After his adoption, his adopted mother Alagathammal passed away on 19. 05. 1986; his natural father died on 24. 01. 1990; and his adopted father C. Balan was also suddenly passed away on 03. 09. 1990. His natural mother, who is not conversant with the legal formalities, made a representation on 09. 06. 1997 to the Tamil Nadu Electricity Board for family pension and for suitable employment to him on compassionate ground, since at that time the petitioner was a minor. The request for compassionate employment was rejected by the Board by its order dated 17. 07. 2002. Questioning the same, the petitioner filed the above writ petition. The learned single Judge, after finding that there is no ground to consider the case of the petitioner for appointment on compassionate ground, dismissed his writ petition; hence, the present writ appeal.