(1.) The above Writ petition is filed by the petitioner, the wife of the deceased Government employee, challenging the impugned order passed by the first respondent in Na.Ka.No.15118/Aa2/2010, dated 12.08.2010, and consequential order in Na.Ka. No.15118/Aa2/2010, dated 04.08.2011, rejecting the application filed by the petitioner seeking appointment to the petitioner's son on compassionate ground.
(2.) Heard the learned counsel appearing for the petitioner and the learned Additional Government Pleader appearing for the respondents.
(3.) The petitioner's husband, Late.P.Selvam, was working in Fire station, Rameshwaram, Ramanathapuram District, and he died on 01.12.2001, while he was in service.