(1.) The order of rejection dated 03.07.2018, 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.S.Vijayarathinam was serving as Village Assistant, Periapuliyur Village, Bhavani Taluk, Erode District and died on 24.09.2003. On account of the sudden demise of the father of the writ petitioner, the family was in penurious circumstances. Thus, an application was initially made by the writ petitioner and the said application was rejected on 18.10.2005 and the said application was submitted by the respondent on 18.10.2005. Thereafter, the brother of the writ petitioner filed an application seeking appointment on compassionate ground. The said application was also not considered.
(3.) During third occasion, the writ petitioner once again submitted the application and the said application is rejected through an impugned order in proceeding dated 03.07.2018, stating that, the application was submitted after a lapse of three years from the date of death of the deceased employee.