(1.) The relief sought for in the present writ petition is for a direction to direct the respondents 1 and 2 herein to consider and pass orders on the petitioner's applications dated 25.05.2004 and 02.06.2016 for appointment of her daughter, T.Sudha, in any suitable post on compassionate grounds.
(2.) The husband of the writ petitioner late Shri P.S.Thiyagarajan was employed as Police Head Constable and he died on 26.03.2004, while he was in service. The writ petitioner states that on account of the sudden demise of her husband, the family is in penury circumstances. However, the fact remains that the applications seeking appointment on compassionate ground, which was submitted by the writ petitioner on 25.05.2004, was not considered.
(3.) The learned counsel for the petitioner states that the husband of the writ petitioner passed away on 26.03.2004 and the first application was preferred by the writ petitioner on 25.05.2004 to provide an appointment to her son Mr.T.Tamilarasu, on compassionate ground. Unfortunately, the son of the writ petitioner had also passed away on 01.07.2008. Thereafter, the second application seeking appointment on compassionate ground was submitted by the writ petitioner to provide an appointment to her daughter on 02.08.2016. The said application is now rejected by the respondents vide proceeding dated 25.01.2019.