K.SHANTHAMMA Vs. PRINCIPAL SECRETARY DEPARTMENT HIGHER EDUCATION

JUDGEMENT

(1.) Though these matters are coming up in the Orders list, with the consent of learned counsels on both the sides, these matters are heard and disposed of finally.

(2.) The petitioners are aggrieved by the rejection of their application seeking appointment on compassionate grounds.

(3.) The 1st petitioner is the wife and the 2nd petitioner is the son of Harthimatta Santhosh Kumar, who was working as Peon at the 5th respondent-College. Sri. Harthimatta Santhosh Kumar passed away on 13.12.2016, while in service. He has left behind these two petitioners and a daughter by name Miss. H.S.Archana. By issuing the impugned endorsement dated 06.12.2017, the 3rd respondent-Regional Joint Director, Department of Collegiate Education, has made reference to the Government Order dated 01.03.2002 and holds that the dependants of an employee of a private aided institution are not eligible for appointment on compassionate grounds. Accordingly, the application filed by the petitioners herein has been rejected by the 3rd respondent.