M. MALATHY Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) THIS writ petition is directed against the order, dated 09.11.2010, whereby and whereunder the District Collector rejected the application for compassionate appointment.

(2.) THE petitioner is the daughter of Thiru.Murugaiah. The father of the petitioner was a Village Assistant in Revenue Department. He died in harness on 06.09.2004. The deceased is survived by his widow and two daughters, including the petitioner.

(3.) EVEN though sufficient time was granted, the respondents have not filed counter affidavit and as such, I am constrained to decide the matter on the basis of available materials.