TMT.A.SASI Vs. CHAIRMAN, TAMILNADU ELECTRICITY BOARD

JUDGEMENT

(1.) The petitioner husband was employed as a contract labourer in Tamilnadu Electricity Board from 31.10.1991. The Executive Engineer, Achrapakkam, issued the proceedings in Memo No.36 EE/O&M/ACK/Ads/A1/F.TCL/D /08 dated 01.02.2008, based on the proceedings of the Chief Executive Engineer dated 28.01.2008 absorbing the services of 56 contract labourers in the service of the Tamilnadu Electricity Board. The name of the petitioner stands at Sl.No.25. Before he got actual benefit, unfortunately, he died on 03.02.2008. Thereafter, the petitioner made representations claiming compassionate appointment. Since there was no response, the petitioner has filed this writ petition seeking for a direction to provide her compassionate appointment.

(2.) The respondents filed a counter affidavit refuting the allegations. It is stated that the husband of the petitioner worked only as a Contract labourer and he was not absorbed as regular staff and hence the petitioner is not entitled to seek for compassionate appointment.

(3.) Heard both sides.