R.SANTHI Vs. PRINCIPAL SECRETARY TO THE GOVERNMENT

JUDGEMENT

(1.) The orders of the rejection passed by the original authority in proceedings dated 18.02.2008 and the appellate authority in proceedings dated 03.12.2014, in relation to the claim of the writ petitioner for compassionate appointment, are under challenge in the present writ petition.

(2.) The learned counsel appearing for the writ petitioner states that the father of the writ petitioner was employed as Watchman in the fourth respondent School and died on 04.07.1992, while he was in service. The writ petitioner submitted an application on 30.09.1993 and the same was not processed by the respondents till the year 2008. The original authority rejected the claim of the writ petitioner in proceedings dated 18.02.2008.

(3.) It is pertinent to note that even at the time of filing of the writ petition, the writ petitioner was aged about 46 years. Now, he would be around 50 years. Thus, the writ petitioner is over-aged and therefore, he is not eligible for appointment on compassionate grounds.