JANAKI Vs. DIRECTOR OF SCHOOL EDUCATION CHENNAI

JUDGEMENT

(1.) THE petitioner has filed the present writ petition, seeking to challenge an order of the second respondent viz., District Educational Officer, Karur dated 16.11.2009 and after setting aside the same seeks for a direction to consider the claim of compassionate appointment for the petitioner's son based on his educational qualification.

(2.) THE writ petition was admitted on 21.12.2009.

(3.) THE learned counsel for the petitioner placed reliance upon the following judgments of the Division Bench of this Court: i) Indiraniammal v. THE Chief Engineer (Personnel), THE Tamil Nadu Electricity Board, W.A.No.3050 of 2003 dated 08.03.2005 ii) THE Chief Engineer/Personnel, Tamil Nadu Electricity Board v. B.Suder, W.A.No.1652 of 2006 dated 30.03.2009. iii)THE Superintending Engineer, Madurai Electricity Distribution Circle v. V.Jaya reported in 2008 (3) CLT 152.