(1.) The order of rejection dated 17.05.2010 in respect of the claim of the petitioner seeking appointment on compassionate grounds is under challenge in this writ petition.
(2.) The learned Counsel appearing on behalf of the writ petitioner states that the father of the writ petitioner late Shri.Neelakandapillai was employed in the office of the Deputy Elementary School Educational Officer as Superintendent and passed away on 05.09.1997, while he was in service.
(3.) The writ petitioner states that on account of the sudden demise of the deceased employee, the family was in penurious circumstances, since the father of the writ petitioner was the sole bread winner of the family. However, the application seeking compassionate appointment preferred by the writ petitioner on 14.07.1998 was not considered within a reasonable period of time by the respondents.