K.SELVAKUMAR Vs. DISTRICT COLLECTOR VILLUPURAM

JUDGEMENT

(1.) This Writ Petition has been filed, seeking for a direction to the 3rd respondent to conduct a detailed enquiry and send a report as per order of 1 st respondent passed in O.M.(A4)/4340/2016 dated 24.02.2016, with the consequential direction to the 1st respondent to appoint the petitioner under compassionate appointment.

(2.) The case of the petitioner is that his father worked as Village Assistant at Periababusamudram Village, Villupuram Taluk and died on 24.09.1995, while he was in service. The 3rd Respondent, after enquiry on 09.01.1996, had granted Family Welfare Fund and the 2nd Respondent also directed the release of Special Provident Fund and Gratuity under Tamil Nadu Village Servants Special Provident Fund-cum-gratuity by proceedings dated 17.10.1996.

(3.) It is the further case of the petitioner that he had submitted a representation on 31.12.2015 followed by a reminder dated 24.02.2016, seeking appointment on compassionate ground and though the 1st Respondent directed the 3rd respondent to conduct a thorough enquiry and submit a report, such direction has not yet been complied with by the 1st Respondent, despite receipt of his further representation dated 08.09.2017 by the Respondents on 13.09.2017. Therefore, the petitioner, having left with no other efficacious remedy, is before this Court, seeking for the above direction.