DISTRICT COLLECTOR Vs. A.BABY

JUDGEMENT

(1.) The official respondents in the Writ Petition are the appellants and aggrieved by the impugned order dated 30.09.2015, passed in W.P.(MD).No. 4328 of 2013, in and by which, the impugned order rejecting the request for compassionate ground came to be quashed with a positive direction directing the appellants to offer employment to the third son of the respondent on compassionate grounds.

(2.) Mr.VR.Shanmuganathan, learned Special Government Pleader appearing for the appellants has drawn the attention of this Court to the affidavit filed in support of the Writ Petition and would submit that admittedly, after the demise of the respondent's husband on 02.03.1991, an offer was made to the writ petitioner herself in the form of compassionate appointment and she was not inclined to accept the offer and even as per the averments, the petitioner's first two sons have completed 8th standard and from them no application for compassionate appointment was made and the petitioner had waited nearly for a period of 14 years before making an application in the form of representation dated 13.09.2005, seeking compassionate appointment in respect of her third son namely A.Balaji, who had completed 12th standard on 18.05.2005.

(3.) The primordial submission made by the learned Special Government Pleader is that the said request was made nearly after 14 years from the date of demise of the respondent's husband and in the interregnum period, the entire family was able to survive and that apart, as per the relevant Government orders, application for compassionate appointment is to be made within three years from the date of demise of the breadwinner and admittedly, it has not been done.