GOVERNMENT OF TAMIL NADU, REPRESENTED BY SECRETARY TO GOVERNMENT, HOME (POLICE) DEPARTMENT Vs. R JAYACHANDRAN

JUDGEMENT

(1.) The challenge in this Writ Appeal is to the order of the learned Single Judge dated 29.09.2016 made in W.P.No.32766 of 2016, in and by which, the learned Single Judge had directed the respondents to consider the representation of the petitioner dated 07.09.2015 seeking appointment on compassionate grounds.

(2.) The father of the respondent died in harness while serving as a Grade-I Constable on 11.04.1994 leaving behind the respondent, his sister R.Jesintha and his mother Arokiya Mary. Since, the family was in poor and indigent circumstances, the mother of the respondent submitted an application seeking a job on compassionate grounds on 17.04.1996. The said application was rejected by the Government. Therefore, the mother of the respondent had made a request for granting compassionate appointment to the respondent on 23.01.2000. The same appears to have been forwarded to the Secretary to Government, Home Department by the Superintend of Police, Udhagamandalam on 104.2000.

(3.) It is stated that the petitioner had on 11.07.2002 made a representation to the District Collector, Uthagamandalam seeking appointment on compassionate grounds and the same was forwarded to the Superintendent of Police Udhagamandalam for necessary action. It is claimed that since a ban was imposed by the Government, the said application was not considered. After the ban was lifted in the year 2006, the respondent would claim that he had made several representations seeking appointment on compassionate grounds.