G.SETHUSOURESWARI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The order of rejection, dated 21.07.2015, passed by the third respondent, rejecting the claim of the writ petitioner for compassionate appointment is under challenge in the present writ petition.

(2.) The father of the writ petitioner was employed as Headmaster in a Panchayat Union Elementary School and died on 08.08.2001, while he was in service. The mother of the writ petitioner submitted an application to the authorities competent seeking appointment on compassionate grounds on 31.07.2002 and thereafter, the writ petitioner herself submitted an application on 24.11.2003.

(3.) The learned counsel for the writ petitioner states that the application of the writ petitioner was not considered by the competent authorities. Thus, the writ petitioner earlier filed a writ petition in W.P.(MD) No.2858 of 2015 and this Court passed an order on 03.03.2015 directing the authority concerned to consider the writ petitioner's application and pass orders. Based on the orders of this Court, the impugned order is passed by the third respondent on 21.07.2015 rejecting the claim of the writ petitioner, on the ground that one of the legal heirs of the deceased employee is working as a Teacher in the Government School and the other three legal heirs of the deceased employee were married and therefore, the family of the writ petitioner is not in penurious circumstances and accordingly, the claim of the writ petitioner regarding the appointment on compassionate grounds cannot considered.