K DANAPACKIAM Vs. SECRETARY GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) THE petitioners challenge the order of the third respondent dated 15. 7. 2008 rejecting the application for compassionate appointment.

(2.) THE facts of the case are that the first petitioner's husband Mr. Kasi, who was working as Bailiff (Ameen) in the Subordinate Court, Tirupattur, died in harness on 12. 9. 1986. It seems that no petition for appointment was made to the authorities and only on 6. 7. 2006, the first petitioner filed an application seeking for compassionate appointment for her son, the second petitioner herein. The third respondent returned the application, dated 6. 7. 2006 for due compliance of furnishing Legal Heirship Certificate, Death Certificate, Community Certificate and No Objection Certificate from the other legal heirs. Subsequently, it was duly complied with and the second petitioner re-submitted the application form on 23. 4. 2007 to the third respondent, who, through the second respondent, returned the same.

(3.) THE first petitioner again submitted another application, dated 21. 5. 2008 to the Registrar, High Court, Madras, seeking for compassionate appointment for the second petitioner and the said application was in turn was forwarded to the third respondent. The third respondent, by order dated 15. 7. 2008, rejected the first petitioner's prayer for compassionate appointment of the second petitioner, stating that, in accordance with G. O. Ms. No. 1479, Home (POL XV) Department, dated 9. 11. 1999, the application was beyond three years as stipulated in the said G. O. Challenging the said order dated 15. 7. 2008, the present Writ Petition has been filed.