K.DHANALAKSHMI Vs. DIRECTOR OF COLLEGIATE EDUCATION

JUDGEMENT

(1.) The relief as such sought for in the present writ petition is for a direction to direct the respondents to appoint the petitioner in the post of Assistant on Compassionate Grounds in pursuance of G.O.Ms.No.154, dated 07.02.1986, and 1499 dated 03.08.1989 and the 1st respondent's proceedings vide Na.Ka.No.17509/G3/2009 dated 13.07.2009.

(2.) Post can never be claimed as a matter of choice by the legal heirs of the deceased employee for appointment on compassionate grounds. Compassionate Appointment itself is a concession and can never be claimed as a matter of legal right. The very purpose and object of compassionate appointment is to mitigate the circumstances arisen on account of sudden death of an employee. Thus, the scheme of compassionate appointment is to be provided in order to meet out the emergency circumstances and certainly not to suit the convenience of the persons, who are all claim appointment on compassionate grounds.

(3.) The present case on hand is a classic one, where the writ petitioner claims that she is entitled to be appointed for the post of Junior Assistant / Typist.