T.THIRUNAVUKARASU Vs. DISTRICT COLLECTOR THIRUVARUR DISTRICT

JUDGEMENT

(1.) The order of rejection passed by the respondent in proceedings dated 02.05.2017, in relation to the claim of the writ petitioner for compassionate appointment, is under challenge in the present writ petition.

(2.) The reasons stated in the impugned order is that the writ petitioner submitted an application seeking appointment on compassionate ground, after a lapse of 3 years from the date of the death of the deceased employee. However, the initial application submitted within a period of three years was not considered, on account of the fact that the writ petitioner was a minor at the time of the death of the deceased employee.

(3.) The learned counsel for the writ petitioner states that the father of the writ petitioner was working as a Village Administrative Officer and he died on 17.03.1993. On account of the sudden demise of the father of the writ petitioner, the family was in penurious circumstances. The writ petitioner submitted an application within the period of limitation, i.e., within three years, and during the relevant point of time, he was a minor and therefore his case was not considered for providing compassionate appointment and the respondent rejected the application seeking appointment.