J VASANTHI Vs. CHAIRMAN CUM MANAGING DIRECTOR

JUDGEMENT

(1.) The relief sought for in this writ petition is for a direction to consider the representation submitted by the writ petitioner on 15.05.2011 and further direct the respondents to provide compassionate appointment.

(2.) The petitioner states that her father was joined in the Tamil Nadu Electricity Board on 01.05.1974 and he was due to retire from service on May 2007 and while, he was in service as Line Inspector died in harness on 11.11.2004, leaving behind his wife as widow and two unmarried daughters, besides the petitioner, who was deserted from her husband and living with the support of her father. Under these circumstances, the writ petitioner submitted an application seeking compassionate appointment. However, the same was not considered by the respondents within a reasonable period of time.

(3.) The learned counsel appearing for the respondents states that the married daughters of the deceased employee are not eligible for compassionate appointment as per the terms and conditions of the scheme issued by the respondent Board at that point of time. Thus, the case of the writ petitioner was not considered. However, the writ petitioner earlier filed WP.No.12578 of 2009 and this Court passed an order by dismissing the writ petition on 05.02.2010. Thereafter, the writ petitioner waited for about four years and filed the present writ petition on 08.07.2014, once again seeking direction to consider her representation.