LAWS(MAD)-2018-1-134

J RAJASEKARA PANDIAN Vs. STATE OF TAMIL NADU

Decided On January 04, 2018
J Rajasekara Pandian Appellant
V/S
STATE OF TAMIL NADU Respondents

JUDGEMENT

(1.) The order of rejection, dated 31.8.2010 in respect of the claim of the Writ Petitioner seeking appointment on compassionate ground, is under challenge in this Writ Petition.

(2.) The learned counsel for the Petitioner states that the father of the Writ Petitioner Late. K.Jeganathan was employed as Driver in the Office of the third respondent and passed away on 4.2002, while he was in service. The mother of the Writ Petitioner Smt.Indurani submitted an application seeking compassionate appointment on 10.7.2002 on behalf of her first daughter. The application submitted in the year 2002 by the mother of the Writ Petitioner had not been considered within a reasonable time. Meanwhile, the elder sister of the Writ Petitioner got married.

(3.) Accordingly, the Writ Petitioner had submitted an application on 2.11.2007 seeking appointment on compassionate grounds. The said application was rejected on 31.08.2010 stating that there is no provision under the Scheme to entertain the application submitted by the second legal heir.