R. INDHU Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) This Writ Petition has been filed challenging the impugned proceedings of the 2nd respondent dated 21. 05. 2019, rejecting the request made by the petitioner to consider for compassionate appointment to the son of the petitioner and for consequential direction to the respondent to grant compassionate appointment to her son.

(2.) The husband of the petitioner was working as a Mechanic in the office of the 3rd respondent and he died in harness in the year 2006. He left behind the petitioner, one daughter and son. The family was struggling to meet the needs and therefore, the petitioner submitted an application in the year 2007, before the 3rd respondent seeking for compassionate appointment.

(3.) The Tahsildar, Coimbatore North Taluk has also given an indigent certificate in the year 2007 and that was also submitted to the 3rd respondent. The application ultimately came to be processed by the 2nd respondent only in the year 2019 and the 2nd respondent by proceedings dated 10. 04. 2019, directed rectification of certain defects in the application that was submitted by the petitioner. It is important to bear in mind that the son of the petitioner was a minor, who was aged about 12 years at the time of the death of his father. In the meantime, he completed B. E. course.