BHARATHIRAJ Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) The relief sought for in the present writ petition is for a direction to direct the respondents to promote the petitioner to the post of Junior Assistant.

(2.) The facts in nutshell to be considered in the present writ petition is that the father of the writ petitioner, Late Thiru.Kamaraj was employed as Sweeper in Vikkiravandi Town Panchayat and he was died during the year 2008, while he was in service. The writ petitioner submitted an application seeking appointment on compassionate grounds.

(3.) The case of the writ petitioner was considered by the respondents and the writ petitioner was appointed on compassionate grounds in proceedings dated 26.11.2008 and the order of appointment is enclosed in page no.3 of the typed set of papers, which stated that the writ petitioner was appointed on compassionate grounds in the post of Sweeper. The conditions of appointment also has been stated in the order of appointment. From the year 2008 onwards, the writ petitioner is working in the Post of Sweeper.