JUDGEMENT
S.M.SUBRAMANIAM,J. -
(1.)The rejection of the claim of the writ petitioner for compassionate appointment is under challenge in the present writ petition.
(2.)The petitioner states that her deceased mother was employed as Junior Assistant in the 3rd respondent School. The mother of the writ petitioner was appointed on Compassionate ground on account of the death of her husband. The father of the writ petitioner was died on 17/6/1991 and the mother of the writ petitioner was appointed on compassionate ground. The mother of the writ petitioner served in the Government High School for about 11 years and died on 8/5/2002. The petitioner states that she is the adopted child of the deceased employee and therefore, she is eligible for compassionate appointment.
(3.)However, during the relevant point of time, the petitioner was a minor and therefore, not eligible for appointment. The petitioner submitted an application, seeking appointment on compassionate ground in the year 2014 and the said application was rejected on the ground that as per the scheme of compassionate appointment, the application must be submitted within a period of three years and in respect of minors, no post needs to be reserved for appointment on compassionate grounds.
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