R THAMARAISELVI Vs. CHAIRMAN TAMIL NADU ELECTRICITY BOARD

JUDGEMENT

(1.) HEARD both sides.

(2.) THE petitioner is the wife of one Late S. Rajendran, who unfortunately passed away on 06. 10. 1990, leaving behind the petitioner (wife) and their only son R. Vinoth as his legal heirs.

(3.) THE petitioner's husband was employed in the Rural Electricity Co-operative Society, Thirumayam before his death. Due to the death of her husband in harness, the petitioner applied to the said Electricity Co-operative Society for an employment assistance on compassionate grounds. The Managing Director of the said Society sent a letter dated 13. 08. 1993 to the petitioner stating that vacancy suitable to her educational qualification was not available and as soon as the vacancy arises, her claim will be considered on priority basis. Since then, there was no intimation from the said society.