FATHIMA Vs. COMMISSIONER,CORPORATION OF CHENNAI

JUDGEMENT

(1.) IN pursuant to the death of the deceased employee C.K.Kaja Mohideen on 26.4.2009, the petitioner, claiming to be his daughter, gave a representation seeking appointment on compassionate ground. The petitioner has produced the death certificate of the deceased, legal heir certificate, no objection certificate, community certificate and comprehensive certificate issued by the Tahsildar, Triplicane, Mylapore Taluk to show that she is the daughter of the deceased. The request of the petitioner was not considered on the ground that she has not produced the age certificate.

(2.) LEARNED counsel appearing for the petitioner has submitted that she has not produced any proof of her age and for that birth certificate is required.

(3.) CONSIDERING the same, a direction is issued to the respondent to process the application of the petitioner on merits and in accordance with law by accepting the passport of the petitioner for the purpose of taking into consideration of the date of birth of the petitioner and pass appropriate orders within a period of eight weeks from the date of receipt of a copy of this order.