L. JASMINE REKA Vs. BHARAT HEAVY ELECTRICALS LTD.

JUDGEMENT

(1.) This Writ Petition has been filed seeking issuance of Writ of Certiorarified Mandamus to call for the records of the 1st Respondent in connection with the impugned communication dtd. 26/7/2022 issued on its behalf and quash the same and direct the respondents herein to accord appointment to the Petitioner on a compassionate basis.

(2.) The petitioner is the wife of the deceased employee of BHEL, Ranipet who died on 22/10/2020. The Petitioner's family is living in BHEL quarters allotted to her husband subsequent to his death and they do not have any alternate place to settle down. The petitioner's husband was the sole breadwinner of the family. The petitioner has got nursing experience along with required qualification. The petitioner gave a representation to the respondents company on 21/12/2020 seeking employment on compassionate grounds, but the same was not considered. Hence the petitioner has filed this Writ Petition seeking a direction to call for the records of 1 st Respondent in connection with the impugned communication dtd. 26/7/2022 issued on its behalf and quash the same and direct the respondents to accord appointment to the Petitioner on compassionate basis and issue appropriate orders.

(3.) Heard, Mr.V.Prakash, learned Senior Counsel for petitioner and Mr.A.V.Arun, learned standing counsel for the respondents and perused the materials available on records.