THE GENERAL MANAGER Vs. N. DEVARAJ

JUDGEMENT

(1.) After hearing both the parties at length, the learned counsel appearing for the appellant has stated that the writ petition was disposed of without giving an opportunity to the appellant and hence, the Writ Appeal.

(2.) The main contention of the learned counsel appearing for the appellant is that the representation for compassionate appointment has been submitted belatedly by the respondent herein/writ petitioner, who is the son of the deceased and hence, he is not entitled for compassionate appointment.

(3.) Per contra, the learned counsel appearing for the respondent/writ petitioner has submitted that the respondent's mother, who worked as Field Worker in the Chennai Metro Water Supply and Sewerage Board died, in the accident, which took place on 28.08.1986 within the compound of the Metro Water station, whereby the lorry belonging to the appellant was stated to have crushed her. At that time, the respondent/writ petitioner was only aged about 10 years and on attaining majority, he submitted a representation to the Chennai Metro Water Supply and Sewerage Board on 11.12.1995. After several reminders, the impugned order has been passed by the Chennai Metro Water Supply and Sewerage Board.