G.ROBERT Vs. THE CHAIRMAN

JUDGEMENT

(1.) The relief sought for in this writ petition is for a direction to direct the respondents to consider the representation submitted by the writ petitioner on 16.4.2012 and to appoint the writ petitioner in the respondent-Department in any one of the post according to his educational qualification under the scheme of compassionate appointment.

(2.) The learned counsel, appearing on behalf of the writ petitioner, states that the father of the writ petitioner late Shri M.Gopal, was employed as a Helper in the Tamil Nadu Electricity Board and thereafter, promoted to the posts of Wireman and Line Inspector.

(3.) The writ petitioner has admitted the fact that the deceased employee had got two wives and the first wife was pre-deceased on 5.8.1992. The writ petitioner states that the first wife of the deceased employee had two children and the writ petitioner was born to the second wife of the deceased employee. The deceased employee passed away on 27.5.2000, while he was in service. The application seeking compassionate appointment was preferred by the writ petitioner on 13.3.2003. On account of the dispute between the children of two wives, the Board was unable to consider the application for a long time.