SENTHILVEL Vs. SECRETARY TO GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) The proceedings of the third respondent issued in letter dated 15.07.2013 is sought to be quashed in the present writ petition. A further direction is sought for to consider the case of the application submitted by the writ petitioner for compassionate appointment.

(2.) The learned counsel appearing on behalf of the writ petitioner states that the father of the writ petitioner Late Thiru Perumal was employed as Office Assistant in Tamil Nadu Kadhi and Village Industries Board at Kovilpatti and passed away on 15.07.1999. Initially, the mother of the writ petitioner has submitted an application seeking compassionate appointment. The mother of the writ petitioner was issued with an order of appointment on 29.03.2010. However, the said order of appointment was cancelled on account of the fact that there was a discrepancy in the name and the mother of the writ petitioner had not submitted the required documents to establish her correct name. Even before the issuance of the appointment order to the mother of the writ petitioner, the mother of the writ petitioner had given a request that she has attained the age of 56 years and therefore, the appointment may be provided to the writ petitioner, who is none other than the son of the deceased employee. Since the case of the writ petitioner was not considered by the respondents, the petitioner has been constrained to move the present writ petition.

(3.) The Scheme of compassionate appointment is an exception and the concession. It is not as if the legal-heirs of the deceased employee one after another can submit applications seeking appointment. The very purpose of the Scheme is to mitigate the circumstances arising on account of the sudden death of the deceased employee. Thus, the Scheme must be implemented strictly in accordance with the terms and conditions stipulated.