V.G.PRATHEEP Vs. CHAIRMAN CUM MANAGING DIRECTOR

JUDGEMENT

(1.) The order of rejection dated 09.02.2016, rejecting the claim of the writ petitioner for compassionate appointment is under challenge in the present writ petition.

(2.) The father of the writ petitioner Late Shri. Ganesan was employed as Deputy Financial Controller and died on 11.01.2011, while he was in service. At the time of death of the father of the writ petitioner, the mother of the writ petitioner was employed in the post of Manager in Salem Steel Plant which is a Public Limited Company.

(3.) The learned counsel for the writ petitioner states that the mother of the writ petitioner resigned her job on 30.11.2013. Therefore, the writ petitioner is entitled for compassionate appointment. Under these circumstances, the writ petitioner submitted an application on 22.12.2013 seeking appointment on compassionate grounds. The said application was rejected on the ground that the mother of the writ petitioner was in service in the Salem Steel Plant till 30.112013 and thereafter the application submitted by the writ petitioner on 22.12.2013, after the resignation of the mother of the writ petitioner from Salem Steel Plant cannot be considered at all.