(1.) The relief sought for in the present writ petition is for a direction to direct the 1st respondent to consider the petitioner case for compassionate ground appointment by considering the petitioner's representation dated 16.04.2017.
(2.) The father of the writ petitioner Late.Sri.S.P.Kadirvelu was employed as an Assistant in the 2nd respondent Municipality and died on 04.05.2002. The mother of the writ petitioner submitted an application on 27.05.2002 to provide an appointment on compassionate grounds. However, during the relevant point of time, the deceased employee passed away, the writ petitioner was a minor. The application submitted by the mother of the writ petitioner was also not considered and the same was rejected by the respondents in proceedings dated 20.08.2002 itself.
(3.) It is pertinent to note that the order of rejection passed by the respondents on 20.08.2002 has not been challenged by the writ petitioner and now, the present writ petition is filed, based on the representations submitted on 17.04.2017. In view of the fact that the claim of the writ petitioner was rejected in the year 2002 and on attaining the age of majority, the writ petitioner has submitted application seeking appointment on compassionate grounds, this Court is of an opinion that the lapse of time of many years will be a ground to draw a factual inference that the penurious circumstances aroused on account of the sudden demise of an employee became vanished.