P. Sam Koshy, J
1. The grievance of the petitioner is rejection of her claim for compassionate appointment vide order dated 13.06.2016.
2. The facts of the case is that the father of the petitioner died in harness on 31.01.2016 and thereafter the petitioner has move an application for
compassionate appointment which stood rejected vide impugned order dated 13.06.2016.
3. Without entering into the merits of the case, it appears that the rejection order does not disclose any reasons or justification or the ground on which
the same has been rejected except for holding that the petitioner is not eligible for grant of compassionate appointment. The said order, on the face, is
not sustainable. The same deserves to be and is accordingly set aside remitting the matter back to the authorities concerned i.e. Respondents No.2&3
to ensure that the claim of the petitioner is reconsidered and a suitable order be passed keeping in view the scheme of compassionate appointment
applicable in the establishment of respondents No.2&3.
4. It is expected that the authorities shall take a decision within a maximum period of 90 days from the date of receipt of certified copy of this order.
5. Accordingly, the writ petition stands disposed of.