B LATHA Vs. DISTRICT EDUCATIONAL OFFICER

JUDGEMENT

(1.) The petitioner has come forward with this Writ Petition to quash the order passed by the respondent dated 16.7.2014 and quash the same and consequently direct the respondent to provide compassionate appointment to her.

(2.) The mother of the writ petitioner was working as Junior Assistant in the Government High School, and she died in harness on 13.10.2004. The elder daughter of the deceased employee got married even before the death of the deceased employee. The writ petitioner's father also pre-deceased her mother. Thus, the writ petitioner submitted an Application seeking for appointment on compassionate ground on 03.02.2005.

(3.) The learned counsel appearing for the writ petitioner submits that the writ petitioner got married in the year 2013 and the order of rejection based on that ground is unsustainable. Further, it is submitted by the learned counsel for the petitioner that recently, the Government issued G.O.Ms.No.78, stating that the married daughters are also eligible for appointment on compassionate grounds.