M.KANGEYAN Vs. CHIEF ENGINEER - PERSONAL

JUDGEMENT

(1.) Mr.Rakesh Mohammed, learned counsel takes notice on behalf of the respondents. By consent, this writ petition is taken up for final disposal at the admission stage itself.

(2.) The petitioner's father was working as lineman in the Tamilnadu Generation and Distribution Corporation, Kallakurichy Distribution Taluk, Sankarapuram Sub-station, Kallakurichy and he died in harness on 15.10.1993, when he was in service. At the time of his death, the petitioner was six years and he had four sisters. The petitioner's mother was uneducated. Since, the petitioner was minor at the time of his father's death, his mother approached the office of the third respondent for providing her any suitable job on compassionate ground. Her request was rejected by the 3rd respondent on the ground that she is uneducated, however advised her that her son, the petitioner herein will be provided job on compassionate ground once he attains the age of majority. In the year 2006, the petitioner became major and has completed eight standard. Therefore, the petitioner applied for a suitable job with the respondents based on his educational qualification on compassionate ground. The 3rd respondent refused to accept his application citing that the application has been filed belatedly i.e., after three years of attaining his majority of age. Once again, the petitioner applied for appointment on compassionate ground on 21.06.2015 to the second and third respondents. The third respondent without considering the educational qualification and the age of the petitioner simply rejected the request of the petitioner and passed orders in Ka.No.2627/Ni.B2/Udavi/Ko.Va.Ve/2015, dated 16.07.2015. Aggrieved by the said order, the petitioner has filed the present petition.

(3.) Heard both sides.