C.KUMARI Vs. UNION OF INDIA

JUDGEMENT

(1.) This writ petition has been filed by the petitioner against the tribunal order dtd. 8/9/2023 passed by the third respondent who rejected the compassionate appointment of the petitioner's daughter to quash the same and for consequential direction to provide employment.

(2.) Heard Mr.S.Karthikei Balan, learned counsel for the petitioner and Mr.A.Kumaraguru, learned Central Government Standing Counsel appearing on behalf of the first and second respondents.

(3.) Mr.S.Karthikei Balan, learned counsel for the petitioner would submit that the petitioner's husband who was working as a Technician Grade-I with the respondents, died while in service on 30/9/2013. He would submit that they had four female children out of the wedlock and all were married at the time of death of the employee. However, their last daughter had separated from her matrimonial family and had been living with her parents from the year 2012. In support of her contention that the youngest daughter was living with them, the learned counsel for the petitioner had produced a complaint given against the son-in-law by her daughter in the year 2012 before Arakonam Police Authorities.