LAWS(MAD)-2018-1-181

S MUTHUKRISHANAN Vs. DIRECTOR

Decided On January 08, 2018
S Muthukrishanan Appellant
V/S
DIRECTOR Respondents

JUDGEMENT

(1.) The order of rejection dated 23.08.2010, in respect of the claim of the writ petitioner seeking appointment on companionate grounds, is under challenge in this writ petition.

(2.) The learned Counsel appearing for the writ petitioner states that the father of the writ petitioner Late Shri. S.Sakthivel, was employed in the third respondent's Municipality and passed away on 11.11998, while he was in service.

(3.) The application seeking companionate appointment at the first instance was preferred on 05.10.2009, after a lapse of about 11 years from the date of the death of the deceased employee. The application was rejected by the third respondent in proceedings dated 208.2010, stating that the same was not preferred within the period of three years from the date of the death of the deceased employee, as per the terms and conditions of the scheme of the compassionate appointment .