YUVASREE Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) The order of rejection dated 19.11.2009, in respect of the claim of the writ petitioner seeking appointment on companionate 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 petitioner Late Shri. Nagarajan was employed as a Junior Assistant in Kodaikanal Panchayat Union and passed away on 04.07.1999, while he was in service.

(3.) The mother of the writ petitioner initially preferred an application seeking appointment on compassionate grounds on 16.08.1999 and the same was kept pending for years together without any progress. The first application was submitted by the mother of the writ petitioner. In view of the fact that the writ petitioner was a minor during the relevant point of time when the deceased employee passed away, the application submitted by the mother of the writ petitioner was kept pending for more than 10 years and thereafter on 18.08.2009, the writ petitioner made an application seeking appointment on compassionate grounds. The said application was rejected on the ground that the writ petitioner had not submitted the application within a period of three years from the date of death of the deceased employee. The learned counsel for the writ petitioner states that the writ petitioner was a minor during the relevant point of time and was unable to submit any application immediately after the death of her father. However, the second application submitted by the writ petitioner ought to have been treated as a continuous one in respect of the claim seeking appointment on compassionate grounds.