S. GOMATHI Vs. THE DISTRICT COLLECTOR AND ORS.

JUDGEMENT

(1.) THIS Writ Petition has been filed by the petitioner to quash the impugned order of the first respondent in Na.Ka.A4.35525/2009, dated 27.05.2010, and direct the respondents to provide appointment on compassionate ground to her in any one of the Office under the control of the first respondent on account of death of her husband on 21.09.2005 while in service.

(2.) ACCORDING to the petitioner, her husband died on 21.09.2005 while he was in service. The petitioner has made an application on 27.10.2005 for appointment on compassionate ground and to sanction and disburse the death -cum -monetary benefits to her. The respondents did not pass any order on the representation of the petitioner. Therefore, the petitioner has filed W.P.(MD)No.3853 of 2010 seeking a direction to the respondents to provide appointment on compassionate ground to her in any one of the Office under the control of the first respondent and she has also filed W.P.(MD) No. 3863 of 2010, seeking a direction to the respondents therein to sanction and disburse the death -cum - monetary benefits to her. This Court, by common order dated 24.03.2010, directed the respondents to pass appropriate orders regarding the claim of the petitioner for appointment on compassionate ground due to the death of her husband and also for payment of monetary and pensionary benefits due, after the death of her husband within a period of four weeks from the date of the order.

(3.) WITH regard to compassionate appointment, the first respondent has passed the impugned order, dated 27.05.2010, rejecting the request of the petitioner stating that the petitioner's husband was appointed on compassionate ground on the death of her father -in -law. The said order was not communicated to her. A copy of the letter was handed over to her Counsel for the notice, dated 22.12.2010. Challenging the same, the petitioner has filed the present writ petition.