N SHANMUGAM Vs. UNION OF INDIA

JUDGEMENT

(1.) The Petitioner has filed the present Writ Petition seeking to call for the records relating to the order of the 5th Respondent/ Tribunal in O.A.No.1453 of 2010 dated 13.12.2012 in so far as it relates to directing the Respondents to place the Petitioner name before the Circle Relaxation Committee to be held in the immediate future and consider his case for appointment on Compassionate Ground in accordance with the Guidelines and Instructions and to quash the same and consequently direct the Respondents 1 to 4 to regularising the service of the Petitioner from the date of approval i.e. 23.11.1993 as in the cases of Smt.Kalavathy and others with all attendant benefits.

(2.) Heard both sides.

(3.) The Petitioner's father died in harness on 08.11.1991 while he was serving as Group 'D', Polur S.O., Tiruvannamalai Division. The Petitioner had studied upto 5th standard. Because of his father's death, his family was in penury condition. Hence, he made representations to the Competent Authority requesting to consider his case for an 'Appointment' on 'Compassionate Ground'. It was considered by the Selection Committee under the Chairmanship of the 2nd Respondent and he was selected for appointment to the cadre of Group-D in the year 1993 itself.