P. MARIAMMAL Vs. JOINT REGISTRAR OF COOPERATIVE SOCIETIES

JUDGEMENT

(1.) THE petitioner's husband Palaniyandi was employed under the second respondent which is a Cooperative Society governed by the Tamil Nadu Cooperative Societies Act. He died on 05.12.2009. Thereafter, the petitioner made a request to the respondents seeking appointment on compassionate ground. The first respondent, by his Proceedings in Na.Ka.249/11, Nu.Ku., dated 28.10.2011, has rejected the said request on the ground that the services of the petitioner's husband had not been regularised in his duty period and hence, his heirs were not eligible for compassionate appointment. Challenging the said order of the first respondent, the petitioner is before this Court with this writ petition.

(2.) I have heard the learned counsel for the petitioner, learned Government Advocate appearing for the first respondent and the learned counsel for the second respondent, and perused the records carefully.

(3.) IN view of all the above, the writ petition fails and accordingly the same is dismissed. No costs.