LAWS(MAD)-2019-3-596

S.MANJU Vs. COMMISSIONER OF SUGARS

Decided On March 06, 2019
S.Manju Appellant
V/S
COMMISSIONER OF SUGARS Respondents

JUDGEMENT

(1.) The relief sought for in the present writ petition is for a direction to direct the respondents to grant compassionate appointment to the writ petitioner based on the application dated 15.11.2006 and 24.11.2017 for a suitable post.

(2.) The father of the writ petitioner, late Shri Selvaraj, was appointed as Junior Assistant in the respondent-Sugar Mills and died on 21.1.2006, while he was in service.

(3.) The learned counsel, appearing on behalf of the writ petitioner, states that the mother of the writ petitioner submitted an application, seeking appointment on 15.11.2006. However, no acknowledgment is produced in respect of the said application.