M SUDHAKAR Vs. COMMISSIONER OF SUGARS

JUDGEMENT

(1.) The order of rejection dated 31.07.2017, regarding the claim of the writ petitioner for compassionate appointment is under challenge in the present writ petition.

(2.) The father of the writ petitioner Sri A.Maniarasu was employed as Crane Operator and died on 21.12.2002, while he was in service. On account of sudden demise of the Government Employee, the family was in penurious circumstances. However, no application seeking compassionate appointment was submitted within a period of three years as contemplated under the scheme of compassionate appointment.

(3.) The writ petitioner had submitted an application seeking appointment on 18.03.2006, after a lapse of three years and the said application was rejected by the respondent in proceedings dated 03.12.2014 itself.