MUTHUMANICKAM W O MURUGANANTHAN Vs. SECRETARY TO

JUDGEMENT

(1.) HEARD the learned counsel for the petitioner as well as the learned Government Advocate for the respondents.

(2.) THE petitioner is said to have undergone family planning operation in the Government Headquarters Rajaji Hospital, Madurai on 31.1.2005. But, inspite of the operation, she became pregnant again. Setting out the said facts, the petitioner sent a representation to the second on 7.8.2006 and to the third respondent on 17.8.2006 seeking adequate compensation. As there was no response, she again sent a representation to the 1st respondent on 11.9.2006 seeking a compensation of Rs.5,00,000/- and also sought for a job in the third respondent hospital either to her or to her husband. But no action has been taken till date. In the said circumstances, the above writ petition has been filed seeking the issuance of writ of mandamus.