LAWS(MAD)-2017-10-318

V VELVIZHI Vs. TAMIL NADU ELECTRICITY GENERATION AND DISTRIBUTION CORPORATION LTD , REPRESENTED BY CHAIRMAN

Decided On October 20, 2017
V Velvizhi Appellant
V/S
Tamil Nadu Electricity Generation And Distribution Corporation Ltd , Represented By Chairman Respondents

JUDGEMENT

(1.) The order of rejection issued by the third respondent in proceedings dated 23.10.2010 in respect of the claim of compassionate appointment of the writ petitioner is under challenge in this writ petition.

(2.) The husband of the writ petitioner (late) D.Vijayaragavan, was working as a Line Inspector in the Tamil Nadu Electricity Board and passed away on 4.10.2000, while he was in service.

(3.) The learned counsel appearing for the writ petitioner made a submission that the deceased employee was the sole breadwinner of the entire family and on account of his sudden demise, the family was in indigent circumstances. Thus, the writ petitioner submitted a representation on 3.7.2002, seeking compassionate appointment. However, the same was not entertained and the respondents have not passed any orders on the application submitted by the writ petitioner.