LAWS(MAD)-2017-10-360

S SRAVANAN Vs. CHAIRMAN TAMIL NADU ELECTRICITY BOARD

Decided On October 27, 2017
S Sravanan Appellant
V/S
CHAIRMAN TAMIL NADU ELECTRICITY BOARD Respondents

JUDGEMENT

(1.) The order of rejection dated 05.08.2008, and the consequential order dated 12.03.2010, issued by the third respondent are under in this writ petition.

(2.) The father of the writ petitioner late D.Subbu was working as Lineman in the Gopi Electricity distribution, South, Sathiyamangalam and passed away on 01.08.2007. Due to the sudden demise of the deceased employee, the writ petitioner submitted an Application seeking compassionate appointment.

(3.) The claim for compassionate appointment cannot be considered as the writ petitioner was overaged during the relevant point of time.