- (1.) The order of rejection, dated 15.10.2010, rejecting the claim of the writ petitioner on the ground that the married daughters of the deceased employee, are not eligible to avail the benefit of the scheme of compassionate appointment.
(2.) The learned counsel appearing on behalf of the writ petitioner states that the father of the writ petitioner, Vellaichamy was employed as Headmaster at Panchayat Union Primary School, Poovanam and died on 09.06.2006, while he was in service. The mother of the writ petitioner initially submitted an application on 07.10.2009 and thereafter, the writ petitioner herself submitted an application on 12.10.2009. The third respondent passed an order dated 15.10.2010, rejecting the claim of the writ petitioner on the ground that the writ petitioner, who is a married daughter, is not eligible to avail the scheme of compassionate appointment.
(3.) The learned Special Government Pleader appearing on behalf of the respondents opposed the contentions by stating that during the relevant point of time, the married daughters were not eligible for appointment on compassionate grounds. Now, after a lapse of 13 years from the date of the death of the deceased employee, the scheme of compassionate appointment cannot be extended.;