S . GOWTHAM BALU Vs. THE MANAGING DIRECTOR, TAMIL NADU ELECTRICITY GENERATION AND DISTRIBUTION CORPORATION

JUDGEMENT

(1.) The sum and substance of the issue on hand is that the petitioners are seeking for compassionate appointment on various grounds like petitioner was minor at the time of death; did not fulfil the required qualifications; application was not submitted within the stipulated period of three years from the date of demise of the employees etc.,

(2.) The sum and substance of the contention of respondents is that they are governed by Board Proceedings 46 and that the applications have got to be made within a period of three years and that they should fulfil the required qualifications. It is not in dispute that the candidates, who want to get compassionate appointment, have got to fulfil the qualification.

(3.) The argument that the compassionate appointment is a backdoor entry cannot be accepted, as the same is provided by guidelines and regulations. Of course, this is not a method of recruitment. In order to safeguard the family, which is in distress on account of demise of the employee / earning member of the family, the respondents Electricity Board is trying to protect the family that they do not suffer pecuniary loss and that the family is come out from indigenous circumstances.