K. RAMPRASAD Vs. THE COMMISSIONER

JUDGEMENT

(1.) The relief sought for in this writ petition is for direction to direct the respondents to consider the petitioner for appointment on the basis of compassionate ground.

(2.) The learned counsel appearing on behalf of the writ petitioner states that the mother of the writ petitioner was employed in Madurai Corporation Higher Secondary School in Madurai Corporation and passed away on 14.05.1999 while she was in service.

(3.) The learned Counsel appearing for the petitioner states that the application seeking compassionate appointment was preferred on 26.02.2007, after a lapse of about 8 years. However, the respondents have not passed any orders on the application submitted by the writ petitioner. The grievances of the writ petitioner is that at the time of the death of the deceased employee the writ petitioner was a minor and therefore, he was unable to submit any application seeking companionate appointment. However, the application submitted on 26.02.2007 had not been responded by the respondents.