LAWS(MAD)-2019-6-313

T.K.MANIKANDAN Vs. GOVERNMENT OF TAMIL NADU

Decided On June 18, 2019
T.K.Manikandan Appellant
V/S
GOVERNMENT OF TAMIL NADU Respondents

JUDGEMENT

(1.) The order of rejection dated 07.03.2015 issued by the District Educational Officer, Dindigul in respect of the claim of the writ petitioner for appointment on compassionate ground, is under challenge in the present Writ Petition.

(2.) The learned counsel appearing on behalf of the writ petitioner made a submission that the mother of the writ petitioner, namely, N.Pankajam Ammal, was employed as Craft Teacher in Panchayat Union Middle School, Paraliputhur and died on 10.01.2006, while she was in service. At the time of death of the mother of the writ petitioner, he was a minor and he was not in a position to submit an application, seeking appointment on compassionate grounds. The father of the writ petitioner was aged about 63 years and was not having any other source of income.

(3.) Challenging the said order, the present Writ Petition is filed.