A KALAIVANI Vs. CHIEF ENGINEER (PERSONNEL)

JUDGEMENT

(1.) By consent, the Writ Petition is taken up for final disposal.

(2.) The father of the petitioner was in the service of the then Tamil Nadu Electricity Board, which is now TANGEDCO, and he died in harness on 30.07.2000, leaving behind the petitioner, her mother and her elder sister, namely, Kalaiselvi. The mother of the petitioner had approached the respondent Board, seeking employment, on compassionate grounds in respect of her elder daughter,

(3.) On the petitioner attaining the age of majority in the year 2014, the mother of the petitioner submitted an application, dated 13.08.2014, seeking compassionate appointment to the petitioner, and it was also rejected, for the reason that the application was not submitted within a period of three years. Challenging the legality of the said order, the present Writ Petition has been filed.