M BABY RANI Vs. DIRECTOR OF PUBLIC LIBRARIES

JUDGEMENT

(1.) The petitioner has filed this writ petition seeking issuance of a writ of certiorarified mandamus to call for the records relating to the first respondent's order made in Na.Ka.No.14047/A4/2009, dated 11-10-2010, to quash the same and to consequently direct the respondents to consider and appoint the petitioner forthwith in any of the eligible posts on compassionate ground.

(2.) The facts in a nutshell are as under: The petitioner's father died in harness on 07.09.1997, while discharging his duties as Grade-III Librarian under the control of the respondents, leaving behind his wife (mother of the petitioner) and other legal heirs, including the petitioner.

(3.) It is stated that in order to mitigate the immediate necessity of the family and as there was no other earning family member, the petitioner's mother, who is an illiterate, made a representation during October, 1997, seeking appointment of the petitioner herein on compassionate grounds. The said representation was returned stating that the petitioner was only 13 years old and the same can be presented for consideration only on attaining 18 years.