B MALLIGA Vs. SUPERINTENDING ENGINEER ELECTRICITY DISTRIBUTION CIRCLE/SOUTH TAMIL NADU ELECTRICITY BOARD

JUDGEMENT

(1.) THE petitioner filed the above writ petition seeking to quash the impugned proceedings dated 20.2.2003.

(2.) THE petitioner father died on 21.9.1996 while he was in service at the age of 44. At the time of the death of the father, the petitioner was 14 years and she was studying 8th standard. When the petitioner mother made an application for appointment of compassionable grounds, the said application was rejected on 23.9.1997 stating that she has not passed 8th standard. After passing 8th standard, further application was made on 8.9.1999 by the petitioner brother for appointment on compassionate grounds. THE said application was rejected on 5.10.1999 stating that he has not completed 18 years. THEreafter, the petitioner made an application on 15.11.2000 for appointment. THE said application was rejected on the ground that she made the same after three years from the date of the death of the employee.