A NAGARAJAN Vs. SECRETARY TO GOVERNMENT, EDUCATION DEPARTMENT

JUDGEMENT

(1.) The order of rejection issued by the third respondent in the proceedings dated 08.05.2017 rejecting the claim of the writ petitioner for compassionate appointment is under challenge in this writ petition.

(2.) The writ petitioner's father late K.Arunachalam died on 21.03.1999 while in service. He was working as Head master in the Education Department. The legal heirs left behind are 1.Tmt.A.Mahalakshmi(Wife), 2.A.Nagarajan (Elder son/ Writ petitioner), 3.Valli(daughter), 4. Lalitha (daugher) and 5.A.Durai(son).

(3.) The learned counsel appearing for the writ petitioner contented that an application seeking compassionate appointment was submitted on 03.01.2002 and the respondents have not initiated any action to provide employment to the writ petitioner.