SUBRAMONIUM PRASAD,J. - (1.) The instant writ petition is one for a Certiorarified Mandamus calling for the proceedings in letter No.v!;.3(5)/54478/2008, dated 20.02.2009 and to quash the same and direct the respondent herein to appoint the petitioner in a suitable post.
(2.) The petitioner's father Panneer Selvam, who was working with the PWD Department, passed away on 13.10.1990. Pannerselvam passed away leaving behind his wife, the petitioner and his younger brother. The petitioner was 2 - 1/2 years of age at the time of death of his father. The petitioner's mother filed an application for appointment on Compassionate basis. The application was pending. On attaining majority, the petitioner has filed another application for appointment on compassionate basis. The same has been rejected by the impugned order. Challenging the same, the instant writ petition has been filed.
(3.) Mr.K.Soundararajan, learned counsel for the petitioner would state that the petitioner had been informed that the case of the petitioner would be considered after the services of the petitioner's father gets regularized. The learned counsel for the petitioner would state that the services of the petitioner's father was regularized by G.O.(D)No.49 dated 06.02.2007. The petitioner would therefore state that once the service of the father of the petitioner was regularized by the said G.O.(D)No.49, the petitioner should be entitled to employment.;