G GIRIJA Vs. ASSISTANT DIRECTOR

JUDGEMENT

(1.) BY consent of parties, the main Writ petition itself is taken up for final hearing.

(2.) THE prayer in the Writ petition is to quash the letter/proceedings of the first respondent made in Na.Ka. No. 95/2007/A -1 dated 7.12.2007, declining the grant of compassionate appointment to the petitioner on the ground that the petitioner got married and therefore she is not entitled to get compassionate appointment.

(3.) THE petitioner being the eldest daughter, is eligible to be appointed on compassionate ground as no one in her family was in employment. The petitioner furnished required certificates to prove the indigent status of the family. However, no order was passed on the application of the petitioner dated 2.6.1997.