M PREMA Vs. CHIEF ENGINEER (PERSONNEL) AND OTHERS

JUDGEMENT

(1.) The father of the petitioner was working as a Field Assistant under the control of the second respondent. He died on 02.12.2012, while in service, leaving his wife and his only daughter/petitioner herein as legal heirs. He died due to Cancer in his abdomen.

(2.) Before the death of the father of the petitioner, the petitioner got married in January 2012.

(3.) The petitioner made an application for compassionate appointment due to the death of her father on 08.07.2013. The said request was rejected by the second respondent by the impugned order dated 16.07.2013 on the sole ground that the petitioner is a married daughter and hence she is not entitled to compassionate appointment.