COMMISSIONER, OFFICE OF THE COMMISSIONER, DINDIGUL CORPORATION Vs. SECRETARY TO THE GOVERNMENT, DEPARTMENT OF TOWN PLANNING AND DRINKING WATER SUPPLY AND ORS.

JUDGEMENT

(1.) This writ appeal is filed by the Commissioner of Dindigul Corporation, challenging an order of the learned Judge, allowing the writ petition filed by the sixth respondent herein and directing the Corporation to provide compassionate appointment to 25 persons.

(2.) Heard Mr.J.Lawrance, learned Counsel for the appellant. Mr.C.Selvaraj, learned Special Government Pleader takes notice for the respondents 1 and 2. Ms.A.Rajini, learned Counsel takes notice for the sixth respondent.

(3.) The sixth respondent's mother who was employed as a sanitary worker in the appellant Corporation died in harness on 17.10.2010. She made an application for appointment on compassionate grounds.