A ELANCHEZHIAN Vs. STATE OF TAMIL NADU REP BY SECRETARY TO GOVERNMENT, EDUCATION DEPARTMENT, FORT ST GEORGE, CHENNAI

JUDGEMENT

(1.) The application submitted by the appellant for compassionate appointment was rejected by the Director of School Education. The order was unsuccessfully challenged before the Writ Court in W.P.No.14547 of 2012. The order dated 16 August 2016 dismissing the writ petition is under challenge in this intra court appeal.

(2.) The appellant is the son of Thiru.T.Ayyasamy, who died on 16 July 1996. He was working as Primary School Headmaster in Panchayat Union Elementary School in the district of Thiruvarur.

(3.) The appellant initially submitted application for compassionate appointment through his mother on 16 June 1997. The Director of School Education by proceedings dated 22 February 1999 called upon the appellant to clarify as to why the eldest in the family failed to submit application for compassionate appointment. In short, the Director of School Education wanted the appellant to clarify as to why the second son of the deceased employee made the application even though there were elders to him qualified for appointment in Government service. The explanation submitted by the appellant was not accepted by the District Educational Officer. The competent authority by order dated 19 March 1999 rejected the application for compassionate appointment.