V RAJASEKARAN Vs. GOVERNMENT OF TAMILNADU

JUDGEMENT

(1.) THE petitioner's father was employed as an Office Assistant in the office of the District Collector, Nagercoil. He died on 16.05.1987 while in service, leaving behind his wife and three sons. THE petitioner is the 3rd son and he applied for compassionate appointment. THE 2nd respondent issued an order dated 04.02.1988, appointing the petitioner as Junior Assistant. While so, the petitioner was terminated by the order of the 2nd respondent dated 21.11.1989 on the ground that the petitioner was not eligible for compassionate appointment.

(2.) THE petitioner's mother made a representation dated 02.08.1993, stating that though there are two elder sons besides the petitioner, those elder sons were not supporting her and are living separately and she requested re-appointment on compassionate grounds to the petitioner. Based on that representation, the 2nd respondent directed the Tahsildar, Thovalai at Puthapandi, to enquire into the indigent circumstance of the family and submit a report. THE Tahsildar, submitted a report dated 18.02.1994. He found that the elder sons of the deceased Government employee did not support the family and enclosed the certificates produced by the petitioner along with his report.

(3.) THE respondents filed the reply affidavit and the petitioner filed rejoinder affidavit.