R. GOVINDAMMAL Vs. THE PRINCIPAL SECRETARY, SOCIAL WELFARE AND NUTRITIOUS MEAL PROGRAMME DEPARTMENT AND ORS.

JUDGEMENT

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

(2.) The father of the petitioner was working as Head Cook and Watchman in Government Malaival Uraividaival School at Nochikuttai Village, Dharamapuri District. He died on 18.01.2003 while he was in service, leaving the petitioner and her mother as legal heirs. He has no son and the petitioner is the only daughter.

(3.) The petitioner immediately submitted an application for compassionate appointment in the month of April 2003 to respondents 3 to 5. The 4th respondent passed the impugned order dated 28.08.2003, wherein and by which, the application of the petitioner was rejected on the sole ground that compassionate appointment cannot be granted to married daughters.