(1.) The order of rejection issued by the first respondent in proceedings dated 14.11.2013 in relation to the scheme of compassionate appointment is under challenge in this writ petition.
(2.) The father of the writ petitioner late Shri. Egambaram was employed as Village Assistant and passed away on 04.01.2009, while he was in service.
(3.) The mother of the writ petitioner submitted an application seeking compassionate appointment on 25.05.2009, before the first respondent. However, the application was rejected in proceedings dated 14.11.2013, stating that the writ petitioner had not attained the age of majority as on the date of application on 21.05.2009 and he was aged about 14 years. Thus, no appointment can be provided under the scheme of compassionate appointment.