(1.) In all these Writ Petitions, the Legal Heirs of the deceased employees of the respondents, Tamil Nadu Electricity Board (TANGEDCO), had applied for compassionate appointment and such requests had been rejected on similar grounds and reasons. Therefore, the respective petitioners have approached this Court seeking to quash those rejection orders and consequently, seeking for directions to the respondents, TANGEDCO, to consider the request for giving compassionate appointment.
(2.) Since the issue raised in these Writ Petitions is one and the same and the prayer sought for in these Writ Petitions are similar in nature, all these Writ Petitions are hereby decided by this Common Order with the consent of the learned counsel appearing for both sides. W.P.(MD).No.2280 of 2012:
(3.) The father of the petitioner in this Writ Petition, while he was working as a Wireman at Virudhunagar Electricity Distribution Circle of the Tamil Nadu Electricity Board, died, during service on 27.08.2007. At that time, the age of the petitioner was only 14 years. Since the petitioner's mother i.e., the wife of the deceased employee, did possess necessary educational qualification for appointment, she made an application to the 3rd respondent on 04.09.2008 and on 15.10.2008 requesting compassionate appointment to the petitioner.
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