Madras High Court

T.Prabavathi vs The Chief Engineer on 7 March, 2022

                                                                      W.P.(MD) No.22508 of 2021


                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT


                                              DATED: 07.03.2022
                                                   CORAM
                                  THE HON'BLE MR.JUSTICE S.M.SUBRAMANIAM


                                           W.P.(MD) No.22508 of 2021
                                                     and
                                          W.M.P.(MD)No.19036 of 2021


                     T.Prabavathi                                   ... Petitioner

                                                   -Vs-

                     1.The Chief Engineer,
                       Tamil Nadu Generation and Distribution
                       Corporation Ltd.,
                       N.P.K.R.R. Maaligai,
                       144, Annasalai
                       Chennai – 600 002.

                     2.The Superintendent Engineer,
                       Tamil Nadu Generation and Distribution
                       Corporation Ltd.,
                       Trippur District,
                       Trippur

                     3.The Superintendent Engineer,
                       Tamil Nadu Generation and Distribution
                       Corporation Ltd.,
                       Palladam Taluk,
                       Trippur District.                            ... Respondents


                     Prayer: Writ Petition filed under Article 226 of the Constitution of
                     India for issuance of a Writ of Certiorarified Mandamus, to call for
                     the records of the 2nd respondent's impugned communication in
                     Ka.No.Maepapoo/Thimipava / Thiru/Nipil / Vu3 / Koo.Vaa.Vae / No.
                     7198/16 dated 06.01.2016 and consequential 3rd respondent's

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                     1/10
                                                                               W.P.(MD) No.22508 of 2021


                     impugned order Letter No.007361/288/ Ni.Pi/Ni.A/Nir.Mae.1 / Vu1/
                     Koo.Vaa.Vae/2021 dated 19.07.2021 and quash the same as
                     devoids of merits and consequentially directing the respondents to
                     grant compassionate ground appointment to the petitioner based
                     on her application dated 05.03.2021, within the period stipulated
                     by this Court.


                                  For Petitioner           : Mr.A.Haja Mohideen

                                  For Respondents          : Mr.S.Arivalagan


                                                          ORDER

The rejection orders dated 06.01.2016 and 19.07.2021,

rejecting the claim of the writ petitioner for compassionate

appointment is under challenge in the present writ petition.

2. The father of the writ petitioner Late V.Thanasekaran was

employed as Revenue Superintendent in the Office of the 3rd

respondent and died in a road accident on 16.08.2014. The

petitioner was a minor during the relevant point of time and he was

aged about 13 years. Thus, her application submitted on

16.12.2015 was rejected by the respondent in proceedings dated

06.01.2016 on the ground that the petitioner had not attained the

age of majority. Again on attaining the age of majority, the

petitioner submitted an application of 05.03.2021. The said

application was also rejected on the ground that the application

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W.P.(MD) No.22508 of 2021

was submitted after a lapse of 7 years from the date of the death of

the deceased employee.

3. This Court of the considered opinion that the scheme of

compassionate appointment is to be provided to litigate the

circumstances arising on account of the sudden death of an

employee. It is not as if one appointment is to be provided to the

family of the deceased employee. In the present case, the

deceased employee died in the year 2014 and during the relevant

point of time, the petitioner was a minor. Thus, the application

submitted by the petitioner was rejected in the year 2015. The

second application was made beyond the period of 3 years and

more so, after a lapse of about 7 years from the date of death of the

deceased employee. This being the factum, this Court do not find

any infirmity with reference to the reasons furnished in the order

impugned as such reasons are in consonance with the terms and

conditions of the scheme of compassionate appointment.

4. The Honourable Supreme Court in the case of State of

Uttar Pradesh and Others vs. Premlata, reported in (2022) 1

SCC 30, in which the Supreme Court has made observations in

respect of implementation of the scheme of compassionate

appointment and the relevant portion of the observations are

extracted hereunder:

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W.P.(MD) No.22508 of 2021

“8. While considering the issue involved in the present appeal, the law laid down by this Court on compassionate ground on the death of the deceased employee are required to be referred to and considered. In the recent decision, this Court in State of Karnataka vs. V.Somayashree [(2021) 12 SCC 20], had occasion to consider the principle governing the grant of appointment on compassionate ground. After referring to the decision of this Court in N.C.Santhosh vs. State of Karnataka [(2020) 7 SCC 617], this Court has summarized the principle governing the grant of appointment on compassionate ground as under:

10.1. That the compassionate appointment is an exception to the general rule;

10.2. That no aspirant has a right to compassionate appointment;

10.3. The appointment to any public post in the service of the State has to be made on the basis of the principle in accordance with Articles 14 and 16 of the Constitution of India;

10.4. Appointment on compassionate ground can be made only on fulfilling the norms laid down by the State’s policy and/or satisfaction of the eligibility criteria as per the policy;

10.5. The norms prevailing on the date

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of the consideration of the application should be the basis for consideration of claim for compassionate appointment.

9. As per the law laid down by this Court in a catena of decisions on the appointment on compassionate ground, for all the government vacancies equal opportunity should be provided to all aspirants as mandated under Articles 14 and 16 of the Constitution. However, appointment on compassionate ground offered to a dependent of a deceased employee is an exception to the said norms. The compassionate ground is a concession and not a right.

9.1. In the case of H.P. v. Shashi Kumar [(2019) 3 SCC 653], this Court in paras 21 and 26 had an occasion to consider the object and purpose of appointment on compassionate ground and considered decision of this Court in Govind Prakash Verma v. LIC [(2005) 10 SCC 289], it is observed and held as under:

“21. The decision in Govind Prakash Verma, has been considered subsequently in several decisions. But, before we advert to those decisions, it is necessary to note that the nature of compassionate appointment had been considered by this Court in Umesh Kumar Nagpal v. State of Haryana [(1994) 4 SCC 138]. The principles which have been laid down in Umesh Kumar

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W.P.(MD) No.22508 of 2021

Nagpal have been subsequently followed in a consistent line of precedents in this Court.

These principles are encapsulated in the following extract:

“2. … As a rule, appointments in the public services should be made strictly on the basis of open invitation of applications and merit. No other mode of appointment nor any other consideration is permissible. Neither the Governments nor the public authorities are at liberty to follow any other procedure or relax the qualifications laid down by the rules for the post. However, to this general rule which is to be followed strictly in every case, there are some exceptions carved out in the interests of justice and to meet certain contingencies. One such exception is in favour of the dependants of an employee dying in harness and leaving his family in penury and without any means of livelihood. In such cases, out of pure humanitarian consideration taking into consideration the fact that unless some source of livelihood is provided, the family would not be able to make both ends meet, a provision is made in the rules to provide gainful employment to one of the dependants of the deceased who may be eligible for such employment. The whole object of granting compassionate employment is thus to enable the family to https://www.mhc.tn.gov.in/judis

W.P.(MD) No.22508 of 2021

tide over the sudden crisis. The object is not to give a member of such family a post much less a post for post held by the deceased. What is further, mere death of an employee in harness does not entitle his family to such source of livelihood. The Government or the public authority concerned has to examine the financial condition of the family of the deceased, and it is only if it is satisfied, that but for the provision of employment, the family will not be able to meet the crisis that a job is to be offered to the eligible member of the family. The posts in Classes III and IV are the lowest posts in non-manual and manual categories and hence they alone can be offered on compassionate grounds, the object being to relieve the family, of the financial destitution and to help it get over the emergency. The provision of employment in such lowest posts by making an exception to the rule is justifiable and valid since it is not discriminatory. The favourable treatment given to such dependant of the deceased employee in such posts has a rational nexus with the object sought to be achieved viz. relief against destitution. No other posts are expected or required to be given by the public authorities for the purpose. It must be remembered in this connection that as https://www.mhc.tn.gov.in/judis

W.P.(MD) No.22508 of 2021

against the destitute family of the deceased there are millions of other families which are equally, if not more destitute. The exception to the rule made in favour of the family of the deceased employee is in consideration of the services rendered by him and the legitimate expectations, and the change in the status and affairs, of the family engendered by the erstwhile employment which are suddenly upturned.” “26. The judgment of a Bench of two Judges in Mumtaz Yunus Mulani v. State of Maharashtra [Mumtaz Yunus Mulani v. State of Maharashtra, (2008) 11 SCC 384 : (2008) 2 SCC (L&S) 1077] has adopted the principle that appointment on compassionate grounds is not a source of recruitment, but a means to enable the family of the deceased to get over a sudden financial crisis. The financial position of the family would need to be evaluated on the basis of the provisions contained in the scheme. The decision in Govind Prakash Verma [Govind Prakash Verma v. LIC, (2005) 10 SCC 289 : 2005 SCC (L&S) 590] has been duly considered, but the Court observed that it did not appear that the earlier binding precedents of this Court have been taken note of in that case.”

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5. This court do not find any infirmity or perversity in the

impugned orders of rejection, passed by the 2nd respondent, dated

06.01.2016 and 19.07.2021. Accordingly, the writ petition stands

dismissed. No costs. Consequently, the connected miscellaneous

petition is also dismissed.

07.03.2022 Index : Yes/No Internet: Yes/No MPK

1.The Chief Engineer, Tamil Nadu Generation and Distribution Corporation Ltd., N.P.K.R.R. Maaligai, 144, Annasalai Chennai – 600 002.

2.The Superintendent Engineer, Tamil Nadu Generation and Distribution Corporation Ltd., Trippur District, Trippur

3.The Superintendent Engineer, Tamil Nadu Generation and Distribution Corporation Ltd., Palladam Taluk, Trippur District.

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