P.GOVINDARAJ Vs. COMMISSIONER OF SUGARS

JUDGEMENT

(1.) Writ Petition is filed for issuance of Writ of Certiorarified Mandamus, to call for the records relating to the impugned order 30.09.2015 passed by the 2nd respondent made in Na.Ka.No.10242/Pa.A/2015 and to quash the same and consequently direct the respondents to consider the petitioner on compassionate appointment for the death of his father V.Panneerselvam (Assistant) who died on 20.08.2002 during the course of employment and to appoint the petitioner in their services for a suitable post based on the educational qualification of the petitioner.

(2.) Heard the learned counsel for the petitioner and the learned Special Government Pleader appearing for the respondents. By consent of both sides, the writ petition is taken up for final disposal at the admission stage itself.

(3.) The case of the petitioner is that the petitioner's father was working as Assistant in the 2nd respondent Sugar Mill and he died in harness on 20.08.2002. Immediately on 07.02.2003, the mother of the petitioner made a representation to the 2nd respondent who is the competent authority seeking to provide compassionate appointment. On 03.12.2014, the 2nd respondent sent a communication to the petitioner stating that the petitioner was directed to produce proof within a period of 15 days for making application under compassionate appointment within a period of three years from the date of death of the petitioner's father and in failure, the name of the petitioner cannot be maintained in the waiting list. Though the explanation of the petitioner was made satisfactorily, but, without considering the explanation, the 2nd respondent passed impugned order rejecting the petitioner's application on the ground that the application was made beyond three years. Challenging the impugned order dated 30.09.2015, the petitioner has filed this writ petition.