R.NIRMALA Vs. CHENNAI PORT TRUST

JUDGEMENT

(1.) This Writ Petition has been filed for issuance of a Writ of Certiorarified Mandamus to quash the proceedings of the second respondent bearing reference No.SCT5/5341/2017/GA dtd. 20/9/2017 and consequently, direct the respondents to accommodate the petitioner on compassionate ground in any suitable vacancy according to her qualification as done in the case of other similarly placed persons in Chennai Port Trust.

(2.) The petitioner is an unmarried daughter of late N.Ramamurthy who was servicing as a Receipt Clerk contract basis with the Madras Dock Labour Board. After the death of her father late N.Ramamurthy on 28/5/1991, the petitioner's mother sent a representation dtd. 11/3/1992 to the Chairman, Madras Port Trust /Madras Dock Labour Board to appoint the petitioner on compassionate ground.

(3.) At that point of time, the petitioner was aged about 23 years. Taking note of the indigent circumstances of the family of late N.Rammurthy, the petitioner was inducted into service in the year 1995 with the Madras Dock Labour Board Women's Welfare Association (Registered No.131/74) along with 8 others.