R.VISHAL Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) The order of rejection, dated 07.10.2014, passed by the respondent, rejecting the claim of the writ petitioner for appointment on compassionate grounds, is under challenge in the present writ petition.

(2.) Admittedly, the mother of the writ petitioner was employed as Revenue Inspector in Virudhunagar District and died on 07.12.2001, while she was in service. The father of the writ petitioner pre-deceased his mother. The elder brother of the writ petitioner, through his maternal aunt, initially submitted an application seeking appointment on compassionate grounds on 28.11.2003. However, the said application was not pursued on the ground that the elder brother of the writ petitioner pursued his higher studies and joined the Engineering College. Thereafter, he completed his B.E.Degree. Thus, the writ petitioner, on attaining the age of majority, submitted a fresh application seeking appointment on compassionate grounds on 30.10.2013. The present writ petition is filed by the writ petitioner on the ground that the elder brother had not pursued his application and he had completed his B.E.Degree and therefore, on attaining the age of majority, the writ petitioner submitted an application on 30.10.2013 and hence, the same is to be considered.

(3.) The learned counsel for the writ petitioner states that the family of the writ petitioner is in indigent circumstances even now and the writ petitioner as well as his elder brother are being taken care of by their maternal aunt, who is an aged person and therefore, the benefit of the compassionate appointment is to be extended to the writ petitioner.