R MOHAN Vs. CHIEF ENGINEER (PERSONNEL)

JUDGEMENT

(1.) The order of rejection dated 15.05.2012, in respect of the claim of the writ petitioner for compassionate appointment, is under challenge in this writ petition.

(2.) The claim of the writ petitioner was rejected on the ground that the application seeking compassionate appointment was filed after a lapse of three (3) years from the date of death of the deceased employee. Thus, the same cannot be considered with reference to the terms and conditions of the scheme of compassionate appointment.

(3.) The learned counsel appearing for the petitioner states that the petitioner's father late Mr.Radhakrishnan, was employed in the respondent Board as Wireman and passed away on 30.10.1986. At the time of death of the father of the writ petitioner, he was a minor aged about five years and he was unable to submit any application seeking compassionate appointment. Thus, the writ petitioner has submitted an application for compassionate appointment on 20.02.2001 and the said application was rejected by the respondents on 12.02001, at the first instance. However, the said rejection order has not been challenged by the writ petitioner. The writ petitioner waited for about 10 years and again submitted an application on 19.12.2011 and the said application was once again rejected by the respondents in proceedings dated 15.05.2011. Challenging the said rejection order, the present writ petition has been filed on 12.01.2015. The learned counsel appearing on behalf of the respondents states that the claim of the writ petitioner is highly belated and there is no infirmity in respect of rejection of the claim of the writ petitioner.