K SATHYA Vs. DISTRICT COLLECTOR DISTRICT COLLECTORATE

JUDGEMENT

(1.) The order of rejection dated 25.05.2012 issued by the respondent in relation to the claim of the writ petitioner for appointment on compassionate ground is under challenge in this writ petition.

(2.) The father of the writ petitioner late Sri.C.Kolanthai was employed as Block Development Officer at Uthangarai Union Office and passed away on 21.01.2008, while he was in service. However, the writ petitioner had submitted an application seeking for appointment on compassionate ground only on 19.03.2012 after a lapse of five years from the date of demise of the deceased government employee. The said application seeking for appointment on compassionate ground was rejected by the respondent in proceedings dated 25.05.2012 on the ground that the application itself was submitted after a lapse of more than four years from the date of demise of the deceased government employee and therefore, as per the scheme of the compassionate employment, the writ petitioner is not eligible for consideration.

(3.) The learned counsel appearing on behalf of the writ petitioner states that in proceedings dated 10.07.2007, the Block Development Officer directed the writ petitioner to submit the relevant documents for the purpose of considering his name for appointment on compassionate ground. However, no action was taken to provide appointment to the writ petitioner. The learned counsel relying on the said averments made a submission that the application was submitted within a period of three years and therefore, the reason stated in the order of rejection is incorrect. Even in proceedings dated 24.07.2007 once again the respondent is directed to submit the relevant documents for the purpose of considering his case for appointment on compassionate ground.