D. BHAKTHAVACHALAM Vs. DISTRICT COLLECTOR KANCHEEPURAM DISTRICT

JUDGEMENT

(1.) The petitioner has filed the writ petition seeking to issue a Writ of Certiorarified Mandamus to call for the records relating to the order passed by the first respondent in Na.Ka.No.40680/2013/A4 dated 14.03.2019 and quash the same and further direct the respondents to appoint the petitioner in any of the posts on compassionate ground.

(2.) The case of the petitioner is that he belongs to Hindu Adi Dravida Commuity, having three children and widow mother. His father Mr.M. Dhakshnamoorthy was working as Village Assistant in the Revenue Department, while in service on 21.11.1995 he died and at that time, the petitioner was aged about 14 years. The petitioner's mother by name Chinna Ponnu, applied for petitioner's employment in the month of December 1995 on compassionate ground. Since the petitioner was studying 9th standard, the respondent informed to approach after the petitioner became major.

(3.) It is the further case of the petitioner that the petitioner, after attaining majority on 21.03.2000, approached the respondents and sought compassionate appointment, but no orders was passed.