S.CHELLAMEENA Vs. CHAIRMAN

JUDGEMENT

(1.) This Writ Petition has been filed by Ms.S.Chellameena, daughter of Late.K.Santhanam, challenging the order passed by the Central Administrative Tribunal in O.A.No.1595 of 2014, dated 23.12.2015.

(2.) The Petitioner's father K.Santhanam was working as Telephone mechanic in the office of the third respondent and died in harness on 23.08.2007, leaving behind nine legal heirs including his wife and eight daughters, of which, three daughters were married at the relevant point of time and the remaining daughters were unmarried. The Petitioner, who had completed her +2 course, submitted an application to the respondents on 12.08.2009 requesting for appointment on compassionate grounds. The respondent/organization has issued policy guidelines for grant of appointment on compassionate grounds and in terms of the said policy guidelines, there is a weightage point system for assessment of the indigent condition of the family of the deceased employee. Unless and until the candidate secures net points of 55, the application for grant of compassionate appointment will not be considered. The Petitioner's application was rejected by order, dated 18.03.2011 stating that the Petitioner has secured less than 55 points and therefore, she is not eligible to be considered as indigent person to be entitled for appointment on compassionate grounds. This order, dated 18.3.2011 was questioned for its correctness by filing an appeal petition before the second respondent on 6.5.2011. The appeal petition was rejected by order dated 24.12.2011, which order was put to challenge before the Tribunal in O.A.No.1595 of 2014, which has been dismissed by the impugned order and to test the correctness of the said order, the present Writ Petition has been filed.

(3.) We have heard Mr.P.Mahendran, learned counsel appearing for the Petitioner and Mr.A.Haja Mohideen, learned counsel appearing for the respondents.