KARUPPASAMY SESHAN Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) The order of rejection, dated 06.01.2015, passed by the respondent, rejecting the claim of the writ petitioner for appointment on compassionate grounds is under challenge in the present writ petition.

(2.) The mother of the writ petitioner was employed as Village Administrative Officer in Punnaivanam Village, Sankarankoil Taluk, Tirunelveli District and she passed away on 30.12.2008, while she was in service.

(3.) The learned counsel for the writ petitioner made a submission that the writ petitioner is the son of the deceased employee and he submitted an application on 02.02.2009 to the respondent seeking appointment on compassionate grounds. The claim of the writ petitioner was rejected by the respondent after a lapse of six years by stating that the husband of the deceased employee was also a Government servant and was receiving pension at the time of death of the mother of the writ petitioner. This apart, the deceased employee, who is the mother of the writ petitioner, was holding the post of Village Administrative Officer and even after her death, the family was receiving the monthly pension of Rs.15,248/- and accordingly, the annual income of the family, only with reference to the family pension, during the relevant point of time was Rs.1,82,976/-. In view of the fact that the family of the writ petitioner was receiving two family pensions, the total annual income of the family of the writ petitioner was Rs.2,72,184/-. Thus, the family of the writ petitioner was not in indigent circumstances and accordingly, the case of the writ petitioner seeking appointment on compassionate grounds was rejected.