(1.) Instant writ appeal is filed against the order ,made in W.P.No.17852 of 2014, dated 30/10/2018, rejecting the prayer sought for, by the appellant/petitioner, directing the respondents to provide compassionate appointment to which the petitioner's son namely Ilango in any one of the posts, which he is suitable.
(2.) Short facts leading to the appeal are husband of the appellant died, on 8/4/1991, in harness. Appellant submitted an application, on 28/11/1991, for employment assistance to her daughter. Application was not disposed of. Pending disposal of the application, daughter was married.
(3.) Material on record discloses that son of the deceased was a minor, at the time of death. According to the appellant, application submitted for employment assistance for the son of the deceased was kept pending for several years. Ultimately, vide proceedings in R.C.No.22250/B2/2007, dated 22/10/2007, Director of College Education, Chennai, requested the Principal Government Arts College for Men, Chennai, to send the application submitted by the appellant along with specific reasons for not providing employment assistance to the legal heir of the deceased Government servant Thiru.KL.K.Rathinavel. After nearly seven years, from the date of communication, W.P.No.17852 of 2014 has been filed, for a mandamus, directing the respondents therein, to provide compassionate appointment to the appellant's son namely Ilango, in any one of the posts.
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