LAWS(MAD)-2019-1-348

SATHYAMOORTHI Vs. TAMIL NADU ELECTRICITY BOARD

Decided On January 28, 2019
Sathyamoorthi Appellant
V/S
TAMIL NADU ELECTRICITY BOARD Respondents

JUDGEMENT

(1.) The order of rejection dated 26.7.2013, issued by the second respondent in relation to the claim of the writ petitioner for compassionate appointment, is under challenge in the present writ petition.

(2.) The father of the writ petitioner was employed as a Wireman at Harur Taluk under Electricity Distribution Circle, Dharmapuri and died on 25.2.1995, while he was in service. On account of the sudden demise of the father, the family of the writ petitioner was in penurious circumstances and the writ petitioner, his mother and other family members were not in a position to meet out the day-to-day expenses. However, no application was submitted within the period of three years on account of the fact that the writ petitioner was a minor at the time of death of his father.

(3.) On attaining the age of majority in the year 2003, the writ petitioner submitted an application on 21.7.2003 and the said application was rejected by the second respondent in proceedings dated 26.7.2003, on the ground that the application, seeking appointment on compassionate ground has not been submitted within the period of three years from the date of death of the deceased employee. Challenging the said order of rejection, the present writ petition is filed by the writ petitioner.