RIYAS K.P. S/O. LATE ALAVIKUTTY Vs. STATE OF KERALA REPRESENTED BY ITS DIRECTOR GENERAL OF POLICE OF KERALA AND SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) EXT .P5 order is under challenge in the writ petition.

(2.) ON expiry of the petitioner's father, Shri. Alavikkutty, who was a Police Constable, the petitioner submitted Ext.P2 application for employment assistance under the Compassionate Employment Scheme. Subsequently, the petitioner relinquished his claim in order to enable his sister to claim appointment under the Scheme. It is stated that his sister did not pursue the claim and thereafter on 28/07/2007 the petitioner submitted yet another application for compassionate appointment. That was considered and rejected by Ext.P5 dated 06/10/2009. Two reasons are stated therein. One is that the application dated 28/07/2007 was filed beyond the time limit specified in the order issued by the Government for applying for the benefit of Compassionate Employment Scheme. The other reason stated is that the applicant is a married son and therefore is ineligible.

(3.) THIS writ petition fails and is accordingly dismissed.