K.RAJAMOORTHY Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) The order of rejection dated 09.04.2013, regarding the claim of the writ petitioner for compassionate appointment is under challenge in the present writ petition.

(2.) The learned counsel for the writ petitioner states that the father of the writ petitioner was working as Village Assistant and died on 02.02.2003, while he was in service. On account of the sudden demise of the father of the writ petitioner, the family was in indigent circumstances and was not in a position to run the family.

(3.) The writ petitioner states that, he attained the age on majority on 23.11.2009 and submitted an application seeking appointment on compassionate grounds on 10.05.2010. The said application was rejected by the respondents by stating that, the application was not submitted within a period of three years. It is pertinent to note that, the impugned order of rejection was passed in proceeding dated 09.04.2013 and the present writ petitioner is filed after a lapse of about five years on 29.10.2018. Thus, there is an enormous delay even in filing the present writ petition and the writ petition itself is liable to be rejected on the ground of latches.