K. DURGADEVI Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) The prayer made in this writ petition is to call for the records of the first respondent relating to the order passed in Na.A.Vu.Mu.A 4/7920/2009 dated 25.06.2014 and quash the same and consequently direct the respondents to appoint the petitioner on compassionate ground.

(2.) The case in brief is as follows:

(3.) The learned Senior Counsel appearing for the petitioner submitted that at the time of death of his father, the petitioner was a minor and hence, her guardian made application to the first respondent seeking compassionate appointment, which is well within the period of limitation. However, the said application was rejected on 26.08.2009 stating the petitioner was a minor and she was not eligible for any appointment. Therefore, after attaining majority, she submitted the representation dated 16.06.2014 to the first respondent, which was also rejected by the impugned order, citing the same reason that the petitioner was minor at the time of death of her father. The order so passed by the first respondent is arbitrary and illegal and hence, the same is liable to be set aside. The learned Senior Counsel further submitted that the petitioner's family is in indigent circumstances and they do not possess any movable and immovable properties and they are eking out their livelihood with the family pension provided to them. Therefore, the learned Senior Counsel sought indulgence of this Court in favour of the petitioner.