(1.) The relief sought for in the present Writ Petition is for a direction to direct the respondent to appoint the writ petitioner as a staff in any cadre in Tamil Nadu Forest Department under compassionate grounds.
(2.) The father of the writ petitioner, namely, Thirugnanam was employed as Forester in the respondent Corporation and died on 05.05.2008, while he was in service. The brother of the writ petitioner also passed away. The mother of the writ petitioner was not in a position to run the family, as the father of the writ petitioner was the sole breadwinner of the family.
(3.) In other words, it is contended that the family was in penurious circumstances. However, it is an admitted fact that the writ petitioner has not submitted any application, seeking appointment on compassionate grounds, within a period of three years from the date of the death of the deceased employee. The application itself was filed on 12.03.2014, after a lapse of about 6 years from the date of the death of the deceased employee.
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