(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 husband was working as Serang Grade II in the Tamil Nadu Electricity Board and he died on 19.8.2012 while he was in service. He left behind the petitioner and her two daughters, namely Revathi and Jayashree as legal heirs. He has no son. Both daughters were married when he died.
(3.) The petitioner applied for compassionate appointment for her second daughter Jayashree on 17.12.2012 along with necessary Certificates, as the petitioner is an illiterate and she is also 41 years. Since her second daughter has assured her that she would take care of the petitioner after the death of the husband of the petitioner, the petitioner requested for compassionate appointment to her second daughter.