LAWS(MAD)-2019-8-255

VISWANATHAN Vs. DISTRICT EDUCATIONAL OFFICER

Decided On August 07, 2019
VISWANATHAN Appellant
V/S
DISTRICT EDUCATIONAL OFFICER Respondents

JUDGEMENT

(1.) The order of rejection dated .05.2013 rejection the claim of the writ petitioner for compassionate appointment is under challenge in the present writ petition.

(2.) The father of the writ petitioner viz., Karupannan was employed as Record Clerk in the Government Higher Secondary School, Thalaimalaipatti, Musiri Taluk, Trichy District and died on 30.09.2001, while he was in service.

(3.) An application seeking appointment was filed by the mother of the writ petitioner on 20.06.2007, after a lapse of about 6 years from the date of the death of the deceased employee. However, the said application was rejected by the competent authority.