(1.) The relief sought for in this writ petition is for a direction to direct the respondents to pass orders in respect of the claim of the writ petitioner seeking compassionate appointment.
(2.) The learned Counsel appearing for the writ petitioner states that the father of the writ petitioner Late Shri. Irulappan Servai was employed as a Night Watchman in Education Department and passed away on 26.11.1996, while he was in service.
(3.) The writ petitioner was a minor at the time of the death of the deceased employee. Therefore, the application initially submitted by the mother of the writ petitioner on 31.12.1996 was not considered. However, the writ petitioner on attaining the age of majority submitted an application, which has been kept pending for many years and no order has been passed.