S G RAJAN Vs. DIRECTOR OF SCHOOL EDUCATION

JUDGEMENT

(1.) HEARD the learned counsel appearing for the petitioner and the learned Government Advocate appearing for the respondent.

(2.) THE brief facts of the case are as follows: THE petitioner's mother, late Mrs.S. Lakkupadmavathy, was working as a Secondary Grade Teacher in the Panchayat Union Primary School, Thiruvadanai. She had died, on 28.4.1992, while in service. THE petitioner and his family was entirely dependant upon the income drawn by his mother. After the death of the petitioner's mother the entire family was living in indigent circumstances. In such circumstances, the petitioner, who was possessing a B.Com. Degree, at the time of the death of his mother, had applied for appointment on compassionate grounds. Even though the petitioner's application had been accepted and his name had been entered at No,802 in the seniority list, for being appointed on compassionate grounds, no such appointment was given. Later, the request of the petitioner had been rejected by the respondent, by his proceedings, dated 26.7.2000. THE reasons stated by the respondent for rejecting the application of the petitioner is that, at the time of the death of the petitioner's mother, his father was in Government service and therefore, the petitioner is disqualified from being considered for appointment on compassionate grounds, in accordance with G.O.Ms.No,998, Labour and Employment Department, dated 18.5.1981.