R. SOWMYA Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The order of rejection, rejecting the claim of the writ petitioner for compassionate appointment is under challenge in the present writ petition.

(2.) The petitioner states that his father Late Rathnam was working as Forest Ranger and died on 27/10/2005, while he was in service. The deceased employee had two wives and the petitioner is the daughter, born through the second wife of the deceased employee.

(3.) The learned counsel for the petitioner states that the brother of the writ petitioner submitted an application, seeking appointment on compassionate grounds within a period of three years from the date of the death of the deceased employee. However, he had not pursued the application. There was a dispute within the family, more specifically between the first wife children and second wife children.