M MATHIVANAN Vs. CHAIRMAN CUM MANAGING DIRECTOR

JUDGEMENT

(1.) The order of rejection dated 23.06.2012, rejecting the claim of the writ petitioner for compassionate appointment, is under challenge in this writ petition.

(2.) The writ petitioner states that his father late M.Mathivanan, was employed under the 3rd respondent Board as Inspector of Assessment in Maravaneri, O & M Section office. The father of the writ petitioner suddenly passed away on 01.11.2007. As the father of the writ petitioner is the only bread winner of the family, an application was submitted seeking compassionate appointment. However, during the relevant point of time when the application was submitted, the writ petitioner was a minor. Thus, the case of the petitioner was not considered for appointment on Compassionate grounds. The wife of the deceased employee had not submitted an application seeking compassionate appointment on account of the fact that she had studied only up to 8th standard. However, after attaining the age of majority, the writ petitioner once again submitted an application seeking appointment on compassionate ground and the same was rejected by the Board on the ground that the application submitted now after a lapse of 3 years from the date of death of the deceased employee, cannot be considered.

(3.) This Court is of an opinion that admittedly after a lapse of 3 years from the date of death of the deceased employee,second application submitted by the writ petitioner after attaining majority, alone was considered with reference to the terms and conditions of the scheme of compassionate appointment. Thus, there is no irregularity in respect of the implementation of the terms and conditions of the compassionate appointment scheme followed by the respondents with reference to the Board proceedings.