CHAIRMAN TAMIL NADU ELECTRICITY BOARD Vs. ARAYEE

JUDGEMENT

(1.) THIS writ appeal under Clause 15 of the Letters Patent is directed against the order of the learned Single Judge dated 05. 06. 2006 passed in W. P. No. 11499 of 2001.

(2.) THIRUMATHY Arayee, the respondent herein/writ petitioner had filed the above said writ petition praying for the issue of a writ of Certiorarified Mandamus calling for the records of the second appellant/second respondent relating to his order dated 22. 12. 2000 made in his letter No. 990786/625/g. 9/g. 92/98-6 and to quash the same and to issue consequential direction to the respondents to consider the compassionate appointment to Sri Saraswathi, the daughter of the respondent/writ petitioner on the basis of G. O. Ms. No. 155 Labour and Employment Department dated 16. 07. 1993 and the Board proceedings of the first appellant/first respondent dated 02. 11. 1993 and 14. 11. 1994. After hearing both sides, the learned Single Judge, by order dated 05. 06. 2002, allowed the writ petition, quashed the above said impugned order of the second appellant/second respondent and directed the appellants to provide appointment to the above said Saraswathi on compassionate ground within a period of 30 days from the date of receipt of a copy of that order. The said order of the learned Single Judge is put in issue before us in this writ appeal.

(3.) THE facts leading to the filing of the Writ Appeal, in brief, are as follows: i) Thiru P. Kandaswamy, husband of the respondent herein/writ petitioner died in harness on 25. 05. 1976 while he was working as a machin-man Grade III in Mettur Workshop, in Mettur Electricity System of the Tamil Nadu Electricity Board, leaving behind him four persons including the respondent/writ petitioner as his legal heirs. They are: 1. Arayee - Wife (respondent herein/writ petitioner)2. Palaniappan- Son 3. Krishnan - Son