PACKIYAM Vs. DISTRICT COLLECTOR MADURAI

JUDGEMENT

(1.) THE petitioner has approached this Court with the prayer for issuance of a writ in the nature of Mandamus, directing the respondents to consider the applicant's claim for compassionate appointment

(2.) THE husband of the petitioner was appointed on daily wage basis with the second respondent Town Panchayat as Supervisor, and continued on the job on different positions till 05.11.1998, i.e. till his death.

(3.) THE writ petition is opposed by the second respondent. In the written statement, the stand of the second respondent is that though the petitioner's deceased husband was entitled to be regularized in service, but on account of death, he was not regularized nor the petitioner has sought any relief of regularization of his service. THE husband of the petitioner continued to be a daily wage temporary employee with the second respondent Town Panchayat, therefore, the petitioner has no case for compassionate appointment.