S CHANDRIKA Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The relief as such sought for in the present writ petition is to quash the order of rejection, issued by the second respondent in proceedings date 09.02.2018, rejecting the claim of the writ petitioner to provide compassionate appointment.

(2.) The learned counsel for the writ petitioner states that the mother of the writ petitioner, who was employed as Teacher in Union High School, Kathandapatti, died on 11.01.1991, while she was in service. Consequent to the death of the mother of the writ petitioner, the petitioner submitted an application seeking appointment on compassionate grounds on 13.12.1999, and the said application was not considered by the respondents.

(3.) The fact remains that the mother of the writ petitioner passed away on 11.01.1991 and the application seeking appointment on compassionate grounds itself was preferred on 13.12.1999, after a lapse of about 8 years from the date of death of the deceased employee, there is a delay even in submitting application. This apart, the learned counsel for the writ petitioner states that the writ petitioner filed W.P.No.23350 of 2004, seeking appointment on compassionate grounds and the said writ petition was disposed of by this Court on 16.12.2017, to consider the representation.