G RAJAM Vs. DIRECTOR OF RURAL DEVELOPMENT

JUDGEMENT

(1.) THE prayer in the writ petition is to quash the order of the second respondent dated 6. 7. 1997 and the consequential proceedings of the Commissioner, Tirumangalam Panchayat Union, Tirumangalam in Na. Ka. No. 3349/97/t. 1, dated 9. 7. 1997 and to direct the respondents herein to appoint the petitioner as Junior Assistant in Tirumangalam Panchayat Union with all consequential and other service benefits.

(2.) THE necessary facts for the disposal of this writ petition are that the petitioner's father died on 21. 3. 1983, while he was working as office assistant at Chellampatti Panchayat, Therefore, the petitioner submitted an application for Compassionate appointment. Pursuant to which, the petitioner was given Compassionate appointment by an order dated 20. 3. 1994 as Junior Assistant it Tirumangalam Panchayat Union in a regular vacancy in the pay scale of Rs. 975and#8209;25and#8209;115030and#8209;1660 and at the time of the petitioner's appointment, she was aged about 40 years and due to the indigent circumstances, she could not marry and continue to live as spinster.

(3.) THE said appointment was sought to be regularized by the recommendation of the District Collector, Madurai dated 30. 1. 1995 addressed to the Director of Rural Development. However, the appointment of the petitioner was cancelled by the impugned order dated 6. 7. 1997 without stating any reason. In the impugned order except the words "the appointment on Compassionate ground given to the petitioner is cancelled", no otherand#8209;details or reason is stated.