G. DEVI Vs. STATE

JUDGEMENT

(1.) The order of rejection, rejecting the claim of the writ petitioner for compassionate appointment in proceeding dated 28.04.2014, is under challenge in the present writ petition.

(2.) The learned counsel appearing on behalf of the writ petitioner made a submission that the father of the writ petitioner Late. Sri. Govindaraju was employed as Headmaster in Panchayat Union Elementary School and died on 28.06.2001 while he was in service. The family was in penurious circumstances, during the relevant point of time, when the father of the writ petitioner died as he was the only bread winner of the family.

(3.) The learned counsel for the writ petitioner states that the application seeking appointment on compassionate ground was filed on 08.05.2003 and the said application was kept pending by the respondents for many years. However, the order impugned rejecting the claim of the writ petitioner was passed on 28.04.2014 after a lapse of about 11 years from the date of submission of the application by the writ petitioner. It is contended that the writ petitioner was submitting repeated representations to the authorities.