T. VASUKI Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) This appeal by the writ petitioner is directed against the order dated 03.01.2018 passed in W.P.(MD).No.6590 of 2013, filed by the appellant to quash the proceedings of the respondent, dated 03.04.2013, rejecting the application filed by the appellant for grant of appointment on compassionate grounds for her daughter viz., Selvi.Padmapriya.

(2.) We have heard Mr.S.Seenivasagam, learned counsel appearing for the petitioner and Mr.R.Baskaran, learned Government counsel appearing for the respondent.

(3.) The undisputed facts are that the appellant's husband Mr.R.Thangam was working as an Assistant in the Office of the District Collector, Theni District and died in harness on 17.06.2006. At the time of demise of Mr.R.Thangam, the appellant / his wife was aged about 48 years and submitted an application for grant of appointment on compassionate grounds, dated 10.04.2006 for herself. The respondent / Department did not consider the said application and kept the matter pending for more than six years. In the interregnum, the petitioner has submitted various representations, dated 24.09.2012 and 05.10.2012. In those representations, the appellant has pointed out her health condition and now, she is unable to manage the family and also not able to work, if employment is granted to her. Even much prior to that i.e., on 01.06.2010, she had submitted an application for grant of appointment on compassionate grounds to her daughter Selvi.Padmapriya. This application was kept pending for merely three years and by an order dated 03.04.2013, the same was rejected. The only reason given in the order of rejection is that the appellant alone can seek for appointment on compassionate grounds and she cannot seek for appointment for her daughter. This conclusion is erroneous and contrary to the scheme framed by the State Government for grant of appointment on compassionate grounds.