P KANNAMMAL Vs. CHAIRMAN TAMIL NADU ELECTRICITY BOARD

JUDGEMENT

(1.) BEING aggrieved by the order, dated 11.05.1999 and 25.05.1999 of the respondents 2 and 3 respectively, rejecting the request of the petitioner for employment assistance, the present Writ Petition has been filed. The petitioner has also sought for a direction to the respondents to regularize the services of her husband, late T.M. Perumal as Helper with effect from 31.12.1992 and consider her case or any member of the family of the deceased for appointment on compassionate grounds.

(2.) FACTS leading to the Writ Petition are as follows:

(3.) LEARNED counsel for the petitioner further submitted that the delay in absorbing the deceased by the respondents, cannot be put against the legal heirs in seeking employment assistance under the scheme. The deceased was not responsible for the delay and the beneficial scheme should be liberally construed, having regard to its object. In support of his contention, he relied on a few decisions of this Court in Gandhimathi S. v. Dy.Registrar of Co-op society reported in 2003 (III) LLJ 483, Tamil Nadu State Transport Corpn. (Kumbakonam Division -I) Limited v. Lalitha reported in 2005 (2) CTC 246 and an unreported decision in The Special Officer, Melur Co-operative Marketing Society Limited, Melur v. S. Jothilakshmi and others [W.A. (MD) No,558 of 2009, dated 09.11.2009]. For the above said reasons, the petitioner prayed that a suitable direction may be issued to the respondents to provide employment to any member of the family.