The Madras HC has dismissed a plea of a woman seeking compassionate appointment after her mother, who was working as a sanitary worker, died in 2011.
Justice J Nisha Banu passed the order while hearing the plea moved by P Sathya who sought compassionate appointment after the demise of her mother, Pavunthai.
Pavunthai was working as a sanitary worker in Usilampatti municipality in Madurai district.
The judge observed that as per the GO passed by the labour & employment department in 1995, time limitation of 3 years has been fixed for the legal heirs to submit an application for compassionate appointment.
The judge noted that the petitioner couldn't produce any proof to show that she had submitted an application within 3 years. Hence, the judge dismissed the petition.
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