V BALAKRISHNAN Vs. JOINT DIRECTOR OF AGRICULTURE TIRUVANNAMALAI

JUDGEMENT

(1.) HEARD both sides.

(2.) THIS writ petition arose out of O.A.No,5363 of 1998 filed by the petitioner before the Tamil Nadu Administrative Tribunal. In view of the abolition of the Tribunal, it was transferred to this court and was renumbered as W.P.No,33788 of 2006.

(3.) THE petitioner after a period of nearly 8 years made an application for appointment on compassionate grounds in terms of G.O.Ms.No.155, Labour and Employment Dept., dated 16.7.1993. THE petitioner's claim was forwarded by the second respondent without verifying the family status of the petitioner and merely on the no objection certificate given by the first and second sons. On the basis of these documents, the petitioner was appointed as a Junior Assistant on a temporary basis even before scrutinizing the records. At the time when his father died, there are certain landed properties which are also owned by the petitioner. When these facts came to the notice subsequent to the appointment of the petitioner, by an order dated Nil (June, 1998), the petitioner's temporary service was sought to be terminated. THE petitioner filed OA No,5363 of 1998 before the Tamil Nadu Administrative Tribunal.