G GOKULAKRISHNAN Vs. DIRECTOR OF SCHOOL EDUCATION

JUDGEMENT

(1.) PETITION filed under Article 226 of the Constitution of India, praying to issue a writ of certiorarified Mandamus, to call for the records relating to the order passed by the second respondent in his Na.Ka.No.269/A1 dated 30.08.2007 passed by the second respondent herein, quash the same and consequently direct the respondent herein to provide appointment on compassionate grounds according to his qualification in Education Department forthwith. The petitioner has sought for a writ of certiorarified Mandamus and quash the order of the second respondent and consequently praying to direct the second respondent to provide appointment on compassionate grounds according to his qualification in Education Department forthwith.

(2.) FACTS leading to the filing of the writ petition are as follows: The petitioner's father one K.P.Ganesan who had served in defence for 22 years and later isn Thali High School, Education Department for six years as Office Assistant, died on 27.06.1995, while he was in service. Thereafter, the petitioner filed an application for a suitable job on compassionate ground on 01.12.1995 and submitted all the particulars and documents. The petitioner received a letter from the first respondent dated 20.02.2002, on 01.03.2002, wherein it is stated that as per G.O.No.212 Employment and Administration Reforms dated 29.11.2001, all recruitment to the posts have been stopped by the Government. Hence, left with no other option, the petitioner has filed an original application before the Tamil Nadu Administrative Tribunal which has been subsequently re -numbered as writ petition.

(3.) HEARD learned counsel for the parties and perused the materials available on record.