JAYALAKSHMI Vs. TAMIL NADU

JUDGEMENT

(1.) With the consent of both parties, the Writ Petition itself is taken up for final disposal, as the matter is squarely covered by a decision of this Court. Heard both sides.

(2.) The petitioner's father was employed as Line Inspector in the Tamil Nadu Electricity Board and he died on 13.7.2011 while he was in service. He left behind his wife viz., Sakunthala and two daughters, viz., Jeyasudha and Jeyanthi as his legal heirs. He has no son. The petitioner was married even before the death of her father.

(3.) The petitioner applied for compassionate appointment due to the death of her father. But, her request was rejected by the impugned order dated 27.12.2012 by the third respondent. The only reason given in the impugned order is that the petitioner Jayalakshmi was married at the time of death of his father and therefore she was not eligible to grant compassionate appointment.