S KAVITHA Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) HEARD both sides. With the consent of both parties, the writ petition is taken up for final disposal at the admission stage itself.

(2.) THE mother of the petitioner was employed as a Noon Meal Organizer. She died on 26.01.2001, while she was in service. Immediately on her death, the petitioner made a representation dated 10.05.2001 to the respondents seeking to provide her compassionate appointment. The fifth respondent Vellore Corporation forwarded the representation to the third respondent on 15.12.2006 along with all other certificates and recommended for providing compassionate appointment to the petitioner.

(3.) THE third respondent seems to have sent a letter dated 28.12.2006 requesting the fourth respondent to grant proper permission to provide compassionate appointment to the petitioner.