V SELVALAKSHMI Vs. STATE OF TAMIL NADU REPRESENTED BY ITS PRINCIPAL SECRETARY DEPARTMENT OF SCHOOL EDUCATION

JUDGEMENT

(1.) The mother of the appellant initially filed an application for compassionate appointment. The application was not considered on the ground that the file was missing. Thereafter, she made an application for her daughter by name V.Selvalakshmi, the appellant herein. The said application was rejected on the ground that it was made after a period of three years from the date of death of the deceased Government servant. The said order was unsuccessfully challenged before the Writ Court. Feeling aggrieved, the appellant is before us.

(2.) We have heard the learned counsel for the appellant and the learned Government Advocate for the respondents.

(3.) The factual matrix indicates that Thiru.A.Vijayaragavan, father of the appellant died in harness on 30.06.1995. The mother of the appellant submitted an application for compassionate appointment on 01.07.1996. Since the application was not considered, a representation was submitted on 10.05.1997. However, the application was not considered presumably on the ground that the relevant file was missing. Thereafter and more particularly, after the appellant became major, she submitted a fresh application on 03.05.2000. The said application was rejected on the ground that it was belated.