GAYATHRI DEVI Vs. DIRECTOR OF SCHOOL EDUCATION

JUDGEMENT

(1.) Challenging the order passed in W.P.(MD)No.15781 of 2017, the writ petitioner has filed the above writ appeal.

(2.) The Writ Petition was filed by the appellant to issue a writ of certiorarified mandamus to call for the records pertaining to the impugned order passed by the second respondent dated 08.06.2017 and quash the same and consequently directing the respondents to consider the petitioner's claim for compassionate appointment in the place of petitioner's father Late.Shanmugavel who died in harness on 12.08.2009 and appoint the petitioner in any suitable post by considering the petitioner's application dated 28.12.2011.

(3.) It is the case of the writ petitioner that his father was working as School Assistant at Government Higher Secondary School, Kottaram, Kanyakumari District and he died in harness on 12.08.2009 leaving behind his wife, three sons and three daughters as his legal heirs. On 28.12.2011 the petitioner made a representation for providing employment under compassionate grounds and the same was rejected on 08.06.2017 on the ground that the petitioner's family members are educated and her elder brother has already worked as a Professor in Anna University and other brothers have also acquired high qualification. The petitioner contended that though her family members are educated, they are unemployed, therefore could not maintain her family.