S RANI Vs. DIRECTOR OF PUBLIC HEALTH AND PREVENTIVE MEDICINE AND THE DEPUTY DIRECTOR, PUBLIC HEALTH AND PREVENTIVE MEDICINE

JUDGEMENT

(1.) By consent the Writ Petition itself is taken up for disposal. The above Writ Petition has been filed to quash the order passed by the 2nd Respondent dated 14.11.2008 and to direct the Respondents to appoint the Petitioner on compassionate ground in the place of her father who died in harness on 14.11.2001 by considering her application dated 23.10.2006.

(2.) The Petitioner's father R. Subramanian was working as a Driver in the Primary Health Centre at Ukkaram and died in harness on 14.11.2001, leaving behind his wife and two daughters. The Petitioner is one of the daughters of the said Subramanian. It is stated that the Petitioner sought for appointment on compassionate ground on 05.06.2002 but the Medical Officer of the Primary Health Centre refused to entertain her application stating that the Government by G.O.Ms. No. 212, Personnel and Administrative Reforms Department, dated 29.11.2001 had imposed a ban on recruitment and the ban was also extended to appointment on compassionate ground by Government letter dated 1.3.2002.

(3.) The ban on recruitment was lifted by the Government by G.O.Ms. No. 14 dated 7.2.2006 and the ban on appointment on compassionate ground was also cancelled by G.O.Ms. No. 16 dated 21.2.2006. The ban which was imposed by the government letter dated 1.3.2002 for filling up of post by temporary appointment on compassionate grounds was also cancelled in G.O.Ms. No. 61 dated 19.7.2006.