A. JEYANTHI Vs. GOVERNMENT OF TAMILNADU

JUDGEMENT

(1.) Challenging the order passed in W.P.(MD)No.6855 of 2021, the writ petitioner has filed the above writ appeal.

(2.) The appellant filed the writ petition to issue a Writ of Certiorarified Mandamus to call for the records relating to the proceedings of the fourth respondent, dated 26.12.2020 and quash the same and consequently to direct the fourth respondent to pass orders in the light of the order passed by this Court in W.P.(MD)No.25834 of 2019, dated 16.12.2019.

(3.) It is the case of the appellant that her father was working as watchman in the fourth respondent Corporation and had died on 17.01.1996. Though the appellant contended that her mother had given a representation seeking for compassionate appointment to her on 19.01.1998, the said contention was not established by the appellant in any manner whatsoever. As per the records, the appellant had submitted the application for compassionate appointment only on 18.01.2006, that is, after ten years from the date of death of her father.