V.GURUMOORTHY Vs. JOINT DIRECTOR

JUDGEMENT

(1.) The relief as such sought for in the present writ petition is for a direction to direct the first respondent to consider the claim of the writ petitioners for appointment to the first petitioner on compassionate grounds.

(2.) The petitioner states that the father of the writ petitioners Late Sri Venkataraman was served as Head Master in the Panchayat Union Elementary School, Erumaipatti, Konganapuram Union, Salem District and died on 22/9/1998, while he was in service.

(3.) The grievances of the writ petitioner is that the mother of the writ petitioner immediately submitted a representation seeking appointment on compassionate grounds. The undated representation submitted by the writ petitioners enclosed in Page No.2 of the typed set of papers, filed along with the writ petition. Though the undated representation is enclosed in the typed set of papers, there is no acknowledgement or proof is submitted by the writ petitioners that the representation was received by the respondent. In the absence of any such proof, this Court is of an opinion that, a sanctity of the application submitted cannot be trusted upon. Any application seeking appointment on compassionate grounds must be submitted in the prescribed format and the writ petitioner must establish that said representation had received in the office of the respondents. In the absence of any such proofs, the same cannot be considered for providing appointment on compassionate grounds.