S. BHAKKIAM Vs. SUPERINTENDING OF ENGINEER

JUDGEMENT

(1.) HEARD both sides.

(2.) THE petitioner is the wife of the deceased employee, who was employed as Helper in the respondent Tamil Nadu Generation and Distribution Corporation (shortly TANGEDCO). He died on 17.04.2006, while he was in service, leaving behind him the petitioner herein, three sons and two daughters, besides his mother, as his legal representatives.

(3.) SINCE no order was passed giving compassionate appointment, the petitioner made another representation dated 28.03.2012 to provide compassionate appointment to her son. However, the respondent passed the impugned order dated 17.05.2012 stating that the application of the petitioner was belated, as the same was made beyond the period of three years.