M. SIVARANI AND ORS. Vs. THE CHIEF ENGINEER (EMPLOYMENT), TAMIL NADU ELECTRICITY GENERATION AND GENERATION CORPORATION AND ORS.

JUDGEMENT

(1.) MR .S.Dayalan, learned Standing Counsel, takes notice for the respondents.

(2.) SINCE the issue involved in this case is squarely covered by earlier decisions of this Court in favour of the petitioners, the main Writ Petition itself is taken up for final disposal, as there is no necessity to file any counter -affidavit in this matter.

(3.) THIS Court, in very many cases, has considered the very same issue and found that marriage of the daughter cannot be a disqualification for considering her claim for compassionate appointment. One of such recent decision was made by this Court in W.P. No.20271 of 2014 dated 21.08.2014, wherein it has been observed, at paragraph Nos. 6 and 7, as follows: