K. CHELLAMMAL Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) The writ appeal has been filed against the order of dismissal made W.P.(MD)No.8688 of 2021, dated 09.07.2021, filed by the appellants, challenging the order of rejection dated 08.09.2020, by which, the appellants' request for compassionate appointment for the second appellant, was rejected by the authority.

(2.) The first appellant's husband viz., K.Gandhi as Special Sub Inspector of Police had died in the accident on 12.11.2009. Therefore, the first appellant made an application on 18.11.2010 for compassionate appointment to the second appellant, who is her younger son. Subsequently, another representation was given on 02.12.2013. The second appellant also made an application on 15.07.2014 along with necessary documents. However, the first respondent, by virtue of an order dated 08.09.2020, rejected the appellants' claim for compassionate appointment, on the ground that the first appellant's elder son is already employed as a Constable in the Government service. The said order has been challenged before the learned Single Judge.

(3.) The learned Single Judge, after taking into consideration the submissions made by either side, confirmed the order passed by the first respondent. Against which only, the present Writ Appeal has been filed by the appellants.