G.PICHAIVEL Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) The relief sought for in the present writ petition is to direct the respondent to provide appointment to the writ petitioner on compassionate grounds based on the application dated 24.09.2007.

(2.) The father of the writ petitioner was employed as Village Assistant and he died on 07.06.2001, while he was in service. Admittedly, the writ petitioner submitted an application seeking appointment on compassionate grounds on 24.09.2007, after a lapse of about six years from the date of the death of the employee.

(3.) The primary condition for submission of the application for compassionate appointment is that the legal heirs of the deceased employee should submit application within a period of three years from the date of the death of the employee. Admittedly, in the present case on hand, the application seeking compassionate appointment itself was submitted by the writ petitioner after a lapse of about six years. Thus, the application deserves to be rejected in limine.