S.ANBARASI Vs. PRINCIPAL SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) Mr.L.P.Shanmugasundaram, learned Special Government Pleader, accepts notice on behalf of the respondents. By consent, this Writ Petition is taken up for final disposal.

(2.) The petitioner's father M.Krishnamoorthy has worked as Salesman in 4th respondent Society. He died while in service on 24.01.2009 leaving behind his wife and four children as his legal heirs. The petitioner is the third sibling in the family. The petitioner had completed schooling and has been unemployed whereas the other siblings were all uneducated and therefore could not seek for employment under compassionate grounds. The petitioner was aged 21 at the time of her father's death. Therefore, the petitioner submitted a representation dated 29.06.2016, to the 4th respondent seeking compassionate appointment and the same was rejected by the 4th respondent on 29.06.2016 on the ground that there is no vacancy in the said society. Later, the petitioner came to know that only the 2 nd and 3rd respondent could recommend any appointment under compassionate grounds in any of the societies. Therefore, she made representation to the respondent on various dates. However, on 19.04.2018, the 3rd respondent had rejected the proposal by an impugned order dated 19.04.2018 refusing to issue order for compassionate appointment to the petitioner on the ground that the petitioner had not applied for the said post within the time limit. Challenging the said order, the petitioner has filed the present petition.

(3.) Heard both sides.