MINI R.K. Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner, who is a claimant under Rule 51B of Chapter XIVA KER, seeks to direct the respondents to appoint the petitioner in the existing vacancy of Office Attendant in the 5th respondent-School or in any other appropriate post within a time fixed by this Court.

(2.) The petitioner states that her husband Mohanasundaram K.P. was working as High School Assistant (Social Studies) in the 5th respondent-School. Mohanasundaram K.P. passed away on 17/8/2017 while in service. The petitioner is his legally wedded wife and they had no children in their wedlock. The petitioner was dependent on the deceased husband.

(3.) The petitioner being a Rule 51B claimant applied for compassionate appointment in the prescribed form, on 18/12/2017. The Manager of the School acknowledged the application and stated that as on that date, there was no suitable vacancy to accommodate the petitioner. The Manager assured that the petitioner's request will be considered as and when vacancy arises.