K. NALINI Vs. THE REGISTRAR, CENTRAL ADMINISTRATIVE TRIBUNAL

JUDGEMENT

(1.) THIS Writ Petition is directed against the order dated 30 April 2014 in O.A. No.310/00 711/2014, on the file of Madras Bench of Central Administrative Tribunal (hereinafter referred to as 'the Tribunal') whereby and whereunder, the Tribunal dismissed the original application filed by the petitioner, challenging the order rejecting her application for compassionate appointment.

(2.) THE petitioner is the widow of Thiru. Ramesh Chandran, who was an employee of Ordnance Clothing Factory at Avadi. He died on 26 October 2005, while in service. The deceased is survived by the petitioner, her son and daughter. The petitioner submitted an application for compassionate appointment to her son. The application was considered by the management and ultimately, it was rejected on the ground that she secured only 43 marks and as such, it is not possible to give her son compassionate appointment. The said order was challenged before the Tribunal. The Tribunal found that the petitioner has secured 43 marks only and as such, her son was rightly denied compassionate appointment. The said order is under challenge in this Writ Petition.

(3.) WE have heard the learned counsel for the petitioner and the learned Standing Counsel for Ordnance Clothing Factory.