B NIRMALA Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE Writ Petition has been filed praying for the issuance of a Writ of Certiorarified Mandamus to call for the records relating to the proceedings of the second respondent in No.A4/43105/2001/AAa4/2005, dated 11.01.2005, and quash the same and consequently direct the respondents to reinstate the petitioner in service.

(2.) HEARD the learned counsel for the petitioner as well as for the respondents.

(3.) THE learned counsel appearing on behalf of the petitioner had relied on an order of this Court in U.Arulmozhi, Vs. THE Director of School Education & Others., reported in 2006-2-L.W.324, wherein this Court has held, while dealing with G.O.Ms.No.73, Employment Services, dated 26.10.1983, that there is no requirement in the said government order that at the time of actual employment an unmarried daughter, who gets an employment on compassionate grounds, should continue to be unmarried. Such appointments are made to enable the family members of the deceased employee to tide over the financial crisis on account of the death of the bread winner of the family.