P.KOMATHI Vs. UNDER SECRETARY

JUDGEMENT

(1.) THE petitioner seeks for issuance of writ of certiorarified mandamus to quash the order passed by the second respondent / the District Collector, Thiruvallur, in No.O.Mu.912/2011/oh-1, wrongly dated 19.01.2010, signed on 20.01.2010, by calling for the records connected thereto and consequently, direct the respondents 2 and 3 to give appointment to the petitioner a suitable post on compassionate grounds and give family pension and other monetary benefits of her husband.

(2.) THE husband of the petitioner was employed as Office Assistant in the Village Administrative Office at Kathivakkam Village. He was missing from 03.10.1997. Thereafter, the petitioner filed a suit in O.S.No.74 of 2006 before the District Munsif-cum-Judicial Magistrate Court, Thiruvottiur, for declaration to declare that the husband of the petitioner deemed to have died. The suit was decreed as prayed for on 15.09.2006. Thereafter, the petitioner made a representation dated 28.11.2006 to the Hon'ble Chief Minister Cell seeking compassionate appointment. The District Collector, Thiruvallur, also wrote a letter in Na.Ka.No.4775/07/A1, dated 26.03.2007, to the Tahsildar, Ambattur, relating to the application made by the petitioner for compassionate appointment. Again, the petitioner made a representation dated 08.01.2011 to the third respondent, with a copy to the second respondent seeking compassionate appointment.

(3.) AGGRIEVED by the order passed by the District Collector, Thiruvallur, the petitioner has filed the present writ petition with the aforesaid prayer.