(1.) Instant writ appeal is filed against the order dated 09.04.2019 made in WP.No.27633 of 2018, wherein claim of the writ petitioner for appointment on compassionate ground, by quashing para No.3 of G.O.Ms.No.102, RD &PR (E5) dated 13.07.2015, was rejected.
(2.) Brief facts leading to the filing of the writ appeal are as follows:
(3.) Father of the writ petitioner / appellant viz., Shri N.Vasudevan, was employed as a Writer (Clerk) in Vasishtapuram Panchayat, Veppur Panchayat Union and died on 29.05.2015, while he was in service. Writ petitioner's father had served for about 17 years with clean records and he belongs to Scheduled Caste Community. Seeking employment assistance on compassionate ground, writ petitioner submitted an application and the said application was rejected on the ground that petitioner's father died on 29.05.2015 and the very policy of the scheme of compassionate appointment, introduced, by the Government insofar as the legal heirs of the deceased Panchayat Secretaries in the Village Panchayats is concerned, in G.O.Ms.No.102, Rural Development and Panchayat Raj (E5) Department, on 13.07.2015 cannot be extended to the case of the petitioner. Being aggrieved, writ petitioner filed WP.No.27633 of 2018, challenging the Government Order with a consequential prayer to provide appointment on compassionate grounds.
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