K.SIVAPOOSNAM Vs. DIRECTORATE OF MEDICAL EDUCATION

JUDGEMENT

(1.) The impugned order of rejection dated 01.02.2018, rejecting the claim of the writ petitioner for compassionate appointment on the ground that the very application submitted by the writ petitioner was on 31.12.2017 after a lapse of 10 years from the date of demise of the employee is under challenge in the present writ petition.

(2.) The learned counsel for the writ petitioner states that the younger daughter of the writ petitioner namely Selvi.K.Aruna, initially applied for compassionate appointment on account of the sudden demise of the husband of the writ petitioner. The husband of the writ petitioner was employed as Office Superintendent in the Medical Department and died, while he was in service on 08.01.2007. The initial application seeking compassionate appointment was filed by the younger daughter of the decease employee namely Selvi.K.Aruna within a period of three years. However, the younger daughter of the deceased employee left the family and therefore, the writ petitioner submitted an application seeking appointment on compassionate grounds on 31.12.2017.

(3.) The learned counsel for the writ petitioner states that admittedly, the first application within a period of three years was submitted by the younger daughter of the writ petitioner. In view of the fact that the younger daughter left the family, the writ petitioner was constrained to file an application seeking compassionate appointment on 31.12.2017. Thus, the application was in time and only there is a change of legal heir.