G. KALEESWARI Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) THE application submitted by the petitioner for compassionate appointment was rejected by the respondent on the ground that married daughter is not eligible for making application for compassionate appointment.

(2.) THE father of the petitioner Thiru. S. Gurusamy, while working as office Assistant in the Office of District Collector, Virudhunagar District died in harness leaving behind the petitioner, her mother and sister as the surviving legal heirs.

(3.) THERE is no dispute that compassionate appointment is not a matter of right. The Government have earmarked certain percentage of posts for making compassionate appointments. Compassionate appointment is made for the purpose of enabling the family of the deceased employee to tied over the difficulties that has caused due to the sudden death of the sole bread winner of the family.