K.LOKESH Vs. CHAIRMAN CUM MANAGING DIRECTOR

JUDGEMENT

(1.) Petitioner has come up with this Writ Petition seeking to quash the impugned order passed by the 4th Respondent in Lr.No.31307/722/Ku.Tha.Po./Vae/Ni.Pi3/U2/Va.Vay/2019, dated 25.02.2019, confirming the order of the 3rd Respondent passed in Lr.No.27336/Ni.Pi.3/U2/2013, dated 15.12.2013 and for a consequential direction to the Respondents to provide suitable employment to him on compassionate grounds.

(2.) According to the Petitioner, his father was working as a contract labourer for several years in the Respondent Board. After several years of continuous service, he was made permanent as Helper in the year 1997 and was subsequently promoted as Wireman and posted in the Office of Assistant Engineer (O and M) Gandhinagar/West, Vellore Electricity Distribution Circle. While he was in service, he died due to illness on 07.08.2011 at the age of 42 years and at that time, the Petitioner was aged about 12 years.

(3.) As the Petitioner's father was the only breadwinner of his family, after his demise, his mother was unable to maintain the family without any income. Hence, the Petitioner's mother made a representation to the 3rd Respondent in the prescribed format on 18.11.2013, requesting for compassionate appointment and the same was returned vide the 3rd Respondent's letter dated 15.12.2013, on the ground that the Petitioner was aged only about 14 years on the date of submission of the Application and that Compassionate Appointment can be provided only after completion of 18 years.