Madras High Court
S.Ramesh vs The Secretary To Government on 6 June, 2023
W.P.(MD).No.13251 of 2017
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 06.06.2023
CORAM
THE HONOURABLE MRS.JUSTICE S.SRIMATHY
W.P.(MD).No.13251 of 2017
and
W.M.P.(MD).No.10320 of 2017
S.Ramesh ... Petitioner
Vs.
1.The Secretary to Government,
Public Service Employment Department,
Secretariat,
St.Fort George,
Chennai.
2.The Commissioner of Revenue Administration,
Ezhilagam,
Chennai.
3.The District Collector,
Tirunelveli,
Tirunelveli District. ... Respondents
Prayer : Writ Petition filed under Article 226 of the Constitution of India,
praying this Court to issue a Writ of Certiorarified Mandamus, to call for the
records on the file of the third respondent pertaining to its order bearing
Na.Ka.No.A7/4286/2017 dated 22.02.2017 and to quash the same and
1/7
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W.P.(MD).No.13251 of 2017
consequently direct the respondents to appoint the petitioner as Junior Assistant
from the date of appointments as Office Assistant that is from 14.04.2012 by
considering the request of the petitioner dated 29.12.2016.
For Petitioner : Mr.S.C.Herold Singh
For Respondents : Mr.R.Suresh Kumar,
Additional Government Pleader.
ORDER
This Writ Petition is filed for Writ of Certiorarified Mandamus to quash
the order dated 22.02.2017 and consequently direct the respondents to appoint
the petitioner as Junior Assistant from the date of appointment as Office
Assistant that is from 14.04.2012 by considering the request of the petitioner
dated 29.12.2016.
2. The petitioner's father was working as a Revenue Assistant in
Nanguneri Taluk (Civil Supply Section). While in service, he died on
11.12.2005. On 06.02.2006, the petitioner's mother who was not in a position
to take care of the family made an application for appointment on
compassionate ground. At the time of death of the petitioner's father, the
petitioner was minor and he was studying 10 th Standard. During the year 2008,
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W.P.(MD).No.13251 of 2017
the petitioner completed 12th standard and he made an application for
compassionate appointment. Thereafter, by order dated 10.04.2012, the
petitioner was appointed as Office Assistant at Ambasamuthiram Taluk Office
to assist the Revenue Inspector, Cheranmahadevi. The contention of the
petitioner is that based on his qualification, he is eligible to be appointed in a
higher post that the Junior Assistant. Even though there are several vacancies
for the post of Junior Assistant, the respondents failed to consider the petitioner.
The petitioner joined the post of Office Assistant for which the qualification is
only 8th pass. Therefore, on 29.12.2016, the petitioner submitted an application
to grant the said Junior Assistant post and also requested to grant all monetary
benefits in pursuant to the same. In similar circumstances, one Vanaja who has
completed 10th standard was considered and posted as Junior Assistant. The
third respondent without considering the same, by proceedings dated
22.02.2017 rejected the petitioner's request stating that as per G.O.Ms.No.560
dated 03.08.1997 and the clarification dated 21.07.2011, the petitioner is not
entitled to consider for any higher post. Aggrieved over the same, the
petitioner is before this Court.
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W.P.(MD).No.13251 of 2017
3. The respondents have filed a counter stating that the Government
Order in G.O.Ms.No.1499, Labour and Employment Department, dated
03.08.1989 will not applicable to the petitioner. Subsequently, several
Government Orders are passed whereby the earlier Government Orders were
superseded. As on date, G.O.Ms.No.18, Labour and Employment (Q1)
Department, dated 23.01.2020 is applicable to the petitioner. In the said
Government Order, it has been specifically stated that the earlier Government
Orders are superseded. Hence, the respondents prayed to dismiss this Writ
Petition.
4. Heard Mr.S.C.Herold Singh, learned counsel for the petitioner and
Mr.R.Suresh Kumar, learned Additional Government Pleader for the
respondents.
5. The learned Additional Government Pleader relied on the judgment
rendered by the learned Single Judge in W.P.(MD)No.22166 of 2022 dated
29.11.2022, wherein the learned Single Judge has relied on the Hon'ble
Division Bench judgment in W.A.No.317 of 2014, dated 22.09.2017. The
relevant portion is extracted hereunder:
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W.P.(MD).No.13251 of 2017
“4. At this juncture, it is to be noted that appointment on
compassionate ground is based upon rules and regulations
governing the same. In other words, the appellant cannot
seek as a matter of right, that he should be appointed in a
particular post. Admittedly, the post of Record Clerk was
vacant at the relevant point of time and the appellant was
appointed to the said post. Having voluntarily accepted
such appointment, the appellant is estopped from making a
higher claim without any legal basis. Merely because others
have been given the benefit of appointment to other post,
the appellant cannot claim the same as a matter of right. In
such view of the matter, the stand taken by the learned
counsel for the appellant cuts no ice with us. Accordingly,
the writ appeal is dismissed. However, it is made clear that
the dismissal of this writ appeal will not stand in the way of
the respondents in taking appropriate steps, in accordance
with law, as indicated in the order dated 04.06.2007
impugned in the writ petition.”
6. This Court is also of the same opinion that the person seeking
compassionate appointment cannot seek as a matter of right, that he should be
appointed in a particular post. It is pertinent to note that the compassionate
appointment can be granted only in the last grade service, since from the post of
Junior Assistant it has to be recruited through TNPSC. Therefore, such post
cannot be granted, inspite of the petitioner's higher qualification. Therefore,
the claim of the petitioner cannot be entertained.
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W.P.(MD).No.13251 of 2017
7. With the above observations, this Writ Petition is dismissed. No costs.
Consequently, connected miscellaneous petition is closed.
06.06.2023
NCC : Yes/No
Index : Yes / No
Internet : Yes/ No
Nsr
To
1.The Secretary to Government,
Public Service Employment Department,
Secretariat,
St.Fort George,
Chennai.
2.The Commissioner of Revenue Administration,
Ezhilagam,
Chennai.
3.The District Collector,
Tirunelveli,
Tirunelveli District.
https://www.mhc.tn.gov.in/judis
W.P.(MD).No.13251 of 2017
S.SRIMATHY, J.
Nsr
W.P.(MD).No.13251 of 2017
06.06.2023
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