G THILAGAM Vs. COLLECTOR NOON MEAL SECTION

JUDGEMENT

(1.) THE prayer in the writ petition is to direct the first respondent to pass orders on the petitioner's representation dated 13. 11. 1998 praying for appointment as Noon Meal Organiser on compassionate ground.

(2.) THE case of the petitoner is that her husband by name Gnanamani was working as Noon Meal Organiser in the Adi Dravidar Welfare School, Eralacherry, Kaveripakkam Panchayat Union, Vellore District, and he died in harness on 7. 10. 1998 in a road accident, leaving behind the petitioner as his widow and three minor children and his parents. In view of the death of the petitioner's husband and father of the three minor children, the family was left in indigent circumstance.

(3.) PETITIONER passed S. S. L. C examinations. Since there is a provision to seek appointment on compassionate ground by the legal heirs of the deceased Noon Meal Organisers, petitioner applied for the same on 13. 11. 1998 through the Commissioner of Kaveripakkam Panchayat Union. The said representation/application seeking compassionate ground appointment was forwarded by the Commissioner of Kaveripakkam Panchayat Union by his proceedings dated 27. 11. 1998 with due recommendations to the District Collector. Since no action was taken to appoint the petitioner on compassionate ground, petitioner filed O. A. No. 1761 of 1999 before the Tamil Nadu Administrative Tribunal on 1. 3. 1999 and the same was admitted on 23. 3. 1999. The said O. A. No. 1761 of 1999 is now transferred and numbered as the above writ petition.