K.SELVARAJU Vs. DIRECTOR SCHOOL EDUCATION DEPARTMENT

JUDGEMENT

(1.) The relief sought for in the present writ petition is for a direction to direct the respondents to grant appointment to the writ petitioner on compassionate ground according to his qualification.

(2.) The learned counsel appearing on behalf of the writ petitioner states that the mother of the writ petitioner was working as Physical Education Teacher in the Government Boys Higher Secondary School, Thiruchengode and died on 13.9.2001, while she was in service. The father of the writ petitioner predeceased his mother on 3.11.1998. At the time of death of the mother, the writ petitioner was aged about 25 years and at the time of filing of the writ petition, the writ petitioner was aged about 41 years. The grievance of the writ petitioner is that he made an application, seeking appointment on compassionate grounds on 8.11.2002 itself. However, the said application is kept pending and no order has been passed till today.

(3.) The learned Additional Government Pleader, appearing on behalf of the respondents, states that at the first instance, the writ petitioner submitted the application, seeking appointment on compassionate grounds in the year 2002. Thereafter, the writ petitioner joined as Part-Time Teacher in the Government Boys Higher Secondary School at Thiruchengode. Subsequently, an application was filed, seeking appointment to the brother of the writ petitioner Mr.Vinoth Kumar. This being the factum, this Court is of the opinion that there is no provision under the Scheme of compassionate appointment to entertain the application submitted by the another legal heir for the purpose of providing compassionate appointment. This apart, the writ petitioner is now working as Part-Time Teacher in the Government Boys Higher Secondary School, Thiruchengode and therefore, he is not entitled to claim any appointment on compassionate grounds.