S JAYA JAYA BHUVANESWARI Vs. GENERAL MANAGER OPERATION

JUDGEMENT

(1.) Heard counsels appearing for the parties.

(2.) The petitioner has prayed for issue of a writ of certiorarified mandamus for quashing the order dated 18/12/2002 in proceeding No.14293/Ni.7/TNGTC (V.DN.1)/99 and order dated 28/1/2002 in proceeding No. 14293/Ni.7/TNGTC (VPM.DVN.1)/99 and to issue a direction to the respondent to register the petitioner as a casual labour (Administrative work) under the respondent Corporation and to regularise her services with all monetary and attendant benefits.

(3.) It is not disputed that the father of the petitioner was working under respondent No.1 Corporation and while in service, he expired on 18/7/1999. As a matter of fact, the mother of the petitioner also died in the very same motor accident on the very same date and the petitioner became an orphan. The petitioner who is a science graduate in mathematics, applied to the respondents for appointment on compassionate ground. Appropriate application was filed on 4/10/1999 and on 19/11/1999, the respondent directed the petitioner to appear before the Assistant Manager (Personnel) to produce the relevant certificates. Subsequently, the petitioner was again directed to appear for an interview on 17/7/2000 and at that stage, the respondent took the decision to appoint the petitioner on compassionate ground as a casual labour (Administrative work) on payment of Rs.60/- per day. Accordingly, the petitioner joined with effect from 19/7/2000 in a clerical capacity.