SECRETARY, SOCIAL WELFARE DEPARTMENT, CHENNAI Vs. R. SUGANYA

JUDGEMENT

(1.) The writ appeal is filed against the order passed in W.P.(MD)No.3325 of 2021, dtd. 3/7/2024.

(2.) The writ petition was filed for issuance of a Writ of Certiorarified Mandamus, to quash the impugned rejection order, dtd. 20/7/2020 of the 2nd respondent and consequently, to direct the 2nd respondent to issue an appointment order under compassionate ground based on the petitioner's representation, dtd. 21/7/2006 and as per the seniority list published by the 2nd respondent, dtd. 14/8/2019, within a stipulated time that may be fixed by this Court.

(3.) The brief facts as stated in the writ petition are that the petitioner's father one D.Rajendran, while working as Industrial Co-operative Officer/ Bharathi Co-operative Food Producers Women's Co-operative Society, under the control of the District Programme Officer, Ramanathapuram, died on 7/12/2004 leaving behind four daughters namely Anuradha, Jeyapriya, Deepa and Suganya (writ petitioner) as legal heirs. On 21/7/2006, along with all necessary documents, the petitioner submitted a representation seeking compassionate appointment, which was received by the respondents and the third respondent informed that the process would take some more time and the petitioner would be called by them in an appropriate time. On 16/5/2018, the third respondent required the petitioner to furnish a combined certificate in this regard as issued by the Tahsildar concerned and accordingly the same was submitted. Since the petitioner's case was kept pending endlessly, the petitioner made a reminder representation on 16/5/2018 with respect of her pending representation, dtd. 21/7/2006. Even thereafter, nothing transpired from the respondents. However, after a long delay of almost 14 years, on 20/7/2020, the impugned order in the writ petition rejecting the petitioner's claim for appointment on compassionate ground came to be issued by the second respondent. Hence, the writ petition was filed.