K. SARASWATHY Vs. UNION OF INDIA

JUDGEMENT

(1.) This Writ Petition had been preferred by the unsuccessful applicant wherein the challenge to the order passed by the first respondent dtd. 26/12/2018, was rejected thereby the consequential prayer sought for an appointment on compassionate ground has also been rejected.

(2.) Heard Mr.V.Vijayshankar, learned counsel appearing for the petitioner.

(3.) The learned counsel appearing for the petitioner would submit that the petitioner's father died in harness on 29/11/1999 and that even during the lifetime of her father, the mother had permanently deserted the matrimonial home. At the time of death of the father, she was only eight (8) years old and thereafter, she had been under the custody and care of her relatives on the paternal side, namely the grandfather, grandmother and uncle. She had attained majority only in the year 2008 and had completed her U.G. degree in B.E.,(EEE).