JOHN VESSEL Vs. COMMISSIONER

JUDGEMENT

(1.) The order of rejection passed by the respondents in proceedings dated 09.06.2017, in relation to the claim of the writ petitioner for compassionate appointment, is under challenge in the present writ petition.

(2.) The father of the writ petitioner was employed as a Driver in Chennai Corporation and died, while he was in service on 30.04.1995. On account of sudden demise of the father of the writ petitioner, the family was in penurious circumstances and was not in a position to meet out day-to-day expenses of the family. The writ petitioner at the time of demise of his father, was a minor and was not in a position to submit an application seeking appointment on compassionate grounds. However, the mother of the writ petitioner filed an application on 06.12.1995 seeking appointment on compassionate grounds and repeated representations submitted by the legal heirs of the deceased employee were not considered and authorities competent had rejected the claim during the year 2000.

(3.) The learned counsel appearing for the petitioner states that even, thereafter, the writ petitioner had submitted representations continuously for the past about 17 years and now, present impugned order has been passed, reiterating the earlier rejection order of the year 2000. The learned counsel for the writ petitioner states that the writ petitioner was a minor at the time of date of death of his father. Thus, the case of the writ petitioner may be considered for appointment on compassionate grounds.