K SRINIVASAN Vs. REGIONAL MANAGER

JUDGEMENT

(1.) IN this writ petition, petitioner seeks to quash the order passed by the first respondent dated 9.4.2005 and for a direction to appoint his brother on compassionate ground in a suitable post.

(2.) THE brief facts necessary for disposal of this writ petition are as follows:

(3.) THE point in issue is whether petitioner's father is deemed to be dead from 20.4.1993 or whether he is presumed to be died from 20.7.2000, the date of filing of the civil suit in O.S.No.159 of 2000, wherein a decree is passed by the Civil Court to the effect that the petitioner's father is to be presumed to have attained civil death on the expiry of seven years from the date of missing, as per section 108 of the Indian Evidence Act.