VIJAYALAKSHMI Vs. DEPUTY GENERAL OF POLICE

JUDGEMENT

(1.) The order of rejection dated 23.11.2017, rejecting the claim of the writ petitioner for compassionate appointment is under challenge in the present writ petition.

(2.) The learned counsel for the writ petitioner states that the husband of the writ petitioner passed away on 15.09.2013, while he was in service. However, no application was made, seeking compassionate appointment immediately. The application itself was submitted before the competent authorities on 08.11.2017, after a lapse of four years from the date of death of the deceased employee. As per the terms and conditions of the scheme of compassionate appointment, seeking application, must be filed before the competent authorities within a period of three years. Thus, the application was filed beyond the time limit prescribed in the scheme of compassionate appointment.

(3.) The Superintendent of Police, Dharmapuri District, considered the application and passed the rejection order dated 23.11.2017, stating that the applications received after a lapse of about three years from the date of demise of the deceased employee cannot have entertained in view of the Government order passed in G.O.Ms.No.120, Department of Welfare of employee, dated 26.06.1995 as well as the Circular of the Head Office dated 06.11.2017. This Court has to draw a factual inference that the penurious circumstances arises on account of the sudden demise of the Government employee vanished on account of the delay even in submitting the application.