P. KIRUBHA Vs. THE DISTRICT COLLECTOR AND ORS.

JUDGEMENT

(1.) THE petitioner is aggrieved against the order of the second respondent, dated 20.05.2014, whereby her request for providing employment on compassionate ground, was rejected.

(2.) THE case of the petitioner is as follows: -

(3.) THE learned counsel appearing for the petitioner submitted that the reasons assigned by the second respondent cannot be sustained, since those reasons were already considered by this Court in other decisions and were rejected. In support of such submissions, he relied on a decision of this Court made in W.P.(MD) No. 7560 of 2003 dated 31.03.2009 and W.P.(MD) No. 937 of 2013 dated 18.03.2014.