M.SUNDARA VADIVEL Vs. CHIEF EDUCATIONAL OFFICER

JUDGEMENT

(1.) This writ petition is filed challenging the order of the 3rd respondent dated 08.11.2015 rejecting the petitioner's request for compassionate appointment and consequently, for a direction to the respondents to consider his application dated 31.12.2009 for compassionate appointment, without insisting upon the production of original certificates once again as sought for in the impugned order.

(2.) Heard both sides.

(3.) The petitioner's father, by name Late P.Madhavan was working as Headmaster of Kejjal Naickenpatti Municipality Elementary School and died on 02.01.2007 leaving behind the petitioner and others as his legal heirs. The petitioner made an application dated 31.12.2009 seeking for compassionate appointment. The petitioner produced all his original certificates as early as on 09.01.2012. However, the 3rd respondent, by a communication dated 01.12.2014 informed the petitioner that all the original certificates submitted by the petitioner to a person by name D.D.Rajendran, who was working at the office of the 3rd respondent while leaving the post, has not handed over those documents and therefore, the petitioner was called upon to collect those documents from such person. The petitioner filed W.P.No.16744/2015 before this Court seeking for mandamus directing the respondents to consider his application dated 31.12.2009 seeking compassionate appointment. The said writ petition was disposed of with a direction to the respondents to pass orders on the representation of the petitioner on merits and in accordance with law. Thereafter, the present impugned communication was issued to the petitioner rejecting the application on the ground that the petitioner has not submitted the original certificates.