D UMAPATHY Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) The writ petition is filed to issue a Writ of Certiorarified Mandamus, calling for the records relating to the order passed by the Director of Agriculture, Chepauk, Chennai, in letter No.ANi.Pi.6/147303/2009 dated 11.03.2010 followed by the order of the Joint Director of Agriculture, Thiruvallur District, in letter No.AA3-13519~2006-1, dated 05.04.2010 and quash the same, whereby the respondents have refused to consider the representation of the petitioner for appointment on compassionate grounds.

(2.) The petitioner's father was initially appointed as Office Assistant on 12.11.1970 in the Agriculture Department and later he was promoted to the post of Jeep Driver on 20.06.1972. Later due to a paralytic attack the petitioner's father became medically invalid and he was permitted to retire on the ground of medical invalidation by the proceedings of the Executive Engineer (AE), Nandanam, Madras, in No.A2354/19 dated 18.09.1997 and the same was communicated by the Assistant Director of Agriculture, Thiruvallur at Kakkalur by letter No.A.2596/94 dated 23.09.1997 retiring the father of the petitioner with effect from 27.08.1996.

(3.) The petitioner's father thereafter filed a representation to the Head of the Department, for seeking appointment to his wife on compassionate grounds. The said application was pending and was not considered. The petitioner's father thereafter passed away on 10.09.1998. On the date of the death of his father, the mother of the petitioner gave a representation on 15.03.2001 by the mother of the petitioner on behalf of the petitioner. The petitioner was minor on that day. The petitioner attained majority only in the year 2006. Since the representations were not been considered, the petitioner moved this Court by filing WP.No.793 of 2009. This Court by an order dated 28.08.2009, directed the respondents to dispose of the representation given by the petitioner. The representation was finally rejected by the impugned order dated 11.03.2010. The reasons for rejecting the representation wherein