N KOMALAVATHI Vs. DIRECTOR OF ELEMENTARY EDUCATION

JUDGEMENT

(1.) By consent of both sides, the writ petition is taken up for final hearing. This writ petition is filed to quash the order dated 21.4.2011 passed by the District Elementary Educational Officer, Tiruvallur, rejecting the request of the petitioner seeking compassionate appointment on the ground that the petitioner has not applied within three years from the date of death of her father.

(2.) The brief facts necessary for disposal of the writ petition are as follows:

(3.) Heard the learned counsel appearing for the petitioner as well as learned Government Advocate for the respondents.