K. ILAYARANI Vs. THE DISTRICT COLLECTOR, MADURAI

JUDGEMENT

(1.) Challenging the order passed by the respondent District Collector dtd. 17/3/2020 and for a consequential direction to the respondent to provide appointment to the petitioner on compassionate ground, the present writ petition has been filed.

(2.) One V.Kallanai, who was working as Village Assistant at Katchirayanpatti Village, Melur Taluk, Madurai District, suddenly expired, while he was in service on 28/10/2011. His appointment as Village Assistant in revenue department was in regular service and was in regular time scale of pay. The said deceased Government servant left behind her widow and three children. Subsequently, one of the child of the deceased Government servant, ie., one of the son, namely, Sakthiponnusamy got a Government job in the year 2013. However, the fact remains that, the said son Sakthiponnusamy of the deceased Government servant, though got Government job after the demise of his father, that appointment was given on merits and not on the basis of compassionate ground. Also to be noted that, the said Sakthiponnusamy has started living separately leading his own life and he has never turned back or has never come and help the family of the deceased Government servant, ie., the widow as well as other two children of the deceased Government servant. There is no dispute on this factual aspects, as the impugned order also reflects the same.

(3.) In that circumstances, in order to bail out the family of the deceased Government servant, which means the family consisting of the widow and two other children from the indigent circumstances, one of the daughter, ie., the petitioner Ilayarani, seeking for appointment on compassionate ground, for which, application has been filed in the year 2012 itself. The said application dtd. 27/8/2012, having been considered, was rejected by the District Collector, ie., the respondent herein by the impugned order dtd. 17/3/2020.