J MATHIVANAN Vs. TAMIL NADU ELECTRICITY BOARD

JUDGEMENT

(1.) HEARD the learned counsel appearing for the petitioner and the learned counsel appearing for the respondents.

(2.) THE petitioner has filed the present writ petition challenging the order of the third respondent, dated 9.10.2002, rejecting the application of the petitioner for appointment on compassionate grounds.

(3.) IT has been further stated that the petitioner's mother had applied for employment on behalf of his sister, on 21.6.1997. Though the enquiry was over in the month of September, 1997, the petitioner's sister was not given employment till the year, 1999. Since the petitioner's sister had got married, the petitioner's mother had sent a representation to the third respondent in the month of August, 1998, to cancel the application made on behalf of the petitioner's sister, requesting the third respondent to give employment to the petitioner on compassionate grounds. The application made on behalf of the petitioner's sister was well within three years and she had completed 18 years of age, within three years, from 13.10.1995, the date on which permanent B.P.M.S. (FB) No.46 (Adm. Branch) was issued. The petitioner was hoping that he would be given employment on compassionate grounds, since the third respondent had conducted the enquiry and thereafter, recommended the name of the petitioner for such appointment. If it had been made known, earlier, that the petitioner would not be appointed on compassionate grounds, the petitioner's mother would not have requested for the cancellation of the application made on behalf of the petitioner's sister. Further, the petitioner had passed the Diploma in Electrical and Electronics Engineering and that his family is in indigent circumstances.