A JENNY MARX Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The petitioner prays for the issuance of a writ in the nature of mandamus directing the respondents to appoint the petitioner on compassionate ground by quashing the order Na. Ka. No. 977/2012/Vu. Va. 12 dated 2.3.2012. The petitioner studied upto B.Com and holds a Diploma in Teacher Education. The petitioner's name was registered with Employment Exchange, Theni in the year 1998.

(2.) The petitioner was given in adoption in the year 1998 to one Ms. Shanthi, who was working as Organizer in Nutrition Meal Centre at Government Kallar School at Vellaiyammalpuram, Theni District.

(3.) The adoption took place on 6.10.1994 with the consent of the parents of the petitioner. After the death of the adoptive mother, the petitioner inherited all the property of her mother by filing a Civil Suit in O.S. No. 269 of 1998. The petitioner has also received all the retirement benefits of Smt. Shanthi, who died on 5.10.1998. After the death of Smt. Shanthi, the petitioner applied for appointment on 25.3.2000. The appointment was objected to on the ground that the petitioner was not the legal heir of the deceased.