2019 LAB. I. C. 3030 ::2019 Lab I C 3030 (Ker) ::AIROnline 2019 KER 918 ::2019 (3) KLT SN 10 (KER) ::(2019) 3 Ker LJ 217

Kerala High Court

Hon'ble Judge(s): K. Vinod Chandran, V. G. Arun , JJ

Kerala Education Act (6 of 1959) , S.36— Kerala Education Rules (1959) , Chap.24A R.9A— Compassionate appointment - Belated claim - Non-teaching staff member of an aided school dying in harness -Application for appointment filed by dependent 14 years after he became major - Period prescribed for filing application was 3 years from attaining majority - Manager of school cannot be compelled to consider belated claim - Directions issued to manager to consider his claim - Unjustified. (Para 12)