R. BHUVANESWARI Vs. THE CHAIRMAN

JUDGEMENT

(1.) THE petitioner is aggrieved against the order of the third respondent dated 20.11.2014, wherein and whereby, she was denied appointment on compassionate ground only on the reason that she was a married daughter of the deceased employee at the time of making the application seeking for compassionate appointment.

(2.) THE case of the petitioner is as follows:

(3.) THE learned counsel for the respondents fairly submitted that the issue involved in this case has already been settled by this Court in favour of the petitioner.