LAWS(MAD)-2018-2-337

VEERAMMAL Vs. THE DISTRICT COLLECTOR, VIRUDHUNAGAR DISTRICT, VIRUDHUNAGAR

Decided On February 20, 2018
VEERAMMAL Appellant
V/S
The District Collector, Virudhunagar District, Virudhunagar Respondents

JUDGEMENT

(1.) The order of rejection, dated 08.10.2012 for Compassionate Appointment is under challenge.

(2.) The mother of the writ petitioner Shri. Late. G. Veerammal was employed as Sanitary worker in the second respondent Municipality and passed away on 16.05.2008, while she was in service.

(3.) The learned counsel appearing on behalf of the writ petitioner states that an application seeking compassionate appointment was preferred by the writ petitioner soon after the death of her mother. However, the same was not considered and rejected. Thus, the writ petitioner had again submitted an application and once again an order of rejection was passed. The claim of the writ petitioner is that the married daughters cannot be denied for availing the benefit of compassionate appointment.