P.POONGODI Vs. CHAIRMAN TANGEDCO

JUDGEMENT

(1.) The order of rejection dated 22.08.2017 rejecting the claim of writ petitioner for compassionate appointment is under challenge in the present writ petition.

(2.) The facts in the present case on hand is that the father of the petitioner late Mr.K.Palanisamy was employed as wireman in the office of the second respondent and died on 29.09.2000, while he was in service. The learned counsel for the writ petitioner states that on account of the sudden demise of the father of the writ petitioner, the family was in penurious circumstances and was not in a position to lead their livelihood. An application seeking compassionate appointment was submitted on attaining the age of majority by the writ petitioner admittedly. At the time of the death of the deceased employee, the writ petitioner was a minor and was not in a position to submit an application seeking appointment on compassionate grounds.

(3.) The application submitted by the writ petitioner after a lapse of 17 years from the date of death of the father is rejected by the respondent in proceedings dated 22.08.2017 stating that the application submitted after a lapse of 3 years cannot be considered for providing an appointment under the terms and conditions of the scheme.