M.NAMADEVA Vs. DIRECTOR OF SCHOOL EDUCATION

JUDGEMENT

(1.) Challenge in the writ petition is to the order dated 30.10.2018, passed in WP.No.18764 of 2014.

(2.) The list of dates which are relevant for deciding the controversy are under:-

(3.) The order dated 03.09.2013 has been challenged in the instant writ petition being WP.No.18764 of 2014. The learned Single Judge came to a conclusion that the application filed by the writ petitioner after about 13 years from the date of death of the deceased employee cannot be considered. The learned Single Judge after quoting a number of judgments came to a conclusion that the District Elementary Educational Officer, Dharmapuri was correct in rejecting the application on the ground that there is no provision to entertain the second application for compassionate appointment. This order has been now challenged by the instant writ petitioner who is the appellant before us.