A JERMAIN Vs. COMMISSIONER MADURAI CORPORATION

JUDGEMENT

(1.) AS against the order of refusal to give compassionate appointment, the present writ petition has been filed under Article 226 of the Constitution of India seeking to quash the impugned order dated 24.12.2007 refusing to give pension, gratuity and other monetary benefits and also compassionate appointment.

(2.) HEARD the learned counsel appearing on either side and perused the materials available on record.

(3.) BE that as it may, it is not disputed that the 1st petitioner's husband, Late M. Arulanandam had died on account of the electrocution, while he was working on the 4th power station. At the time of his death, he was left behind his wife, one son and two daughters. Therefore, the respondent Corporation should have considered the case of the petitioner. Hence, the impugned order dated 24.12.2007 refusing to consider the compassionate appointment needs to be interfered with.