LAWS(MAD)-2018-2-1134

T. PALANIYAMMAL Vs. DEPUTY DIRECTOR

Decided On February 23, 2018
T. Palaniyammal Appellant
V/S
DEPUTY DIRECTOR Respondents

JUDGEMENT

(1.) The order of rejection dated 20.04.2012 in relation to the claim of the writ petitioner for compassionate appointment is under challenge in in this writ petition.

(2.) The husband of the writ petitioner late Shri. T.Palanisamy, was employed as Selection Grade Driver in the second respondent office and passed away on 16.10.2006, while he was in service. The daughter of the writ petitioner was studying 8th std., at the time of death of the deceased employee and had not attained the age of majority.

(3.) The writ petitioner submitted an application seeking compassionate appointment for her daughter on 29.02.2012 before the first respondent. The application was rejected in proceedings dated 20.04.2012 stating that the application was not submitted within the time limit prescribed by the Government under the scheme of appointment.