P. SHEEBA Vs. THE SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) The father of the petitioner was working as a Head Constable. He died on 16.03.2004, while in service, leaving his wife and two daughters as legal heirs. The petitioner who is the daughter of the deceased employee got married prior to the death of her father on 05.05.2002.

(2.) After getting no objection certificate from the other legal heirs, When the petitioner submitted an application for compassionate appointment, the same was declined by the respondent, vide impugned order dated 30.01.2012, on the sole ground that she was married prior to the death of the Government servant.

(3.) Heard both sides.