- (1.) Heard both sides.
(2.) The father of the petitioner was working as Line Inspector at Chinna Salem Sub Station, which comes under the jurisdiction of the third respondent. He died in harness on 31.03.2012, leaving the petitioner, her mother and one sister as his legal heirs.
(3.) The petitioner submitted an application for compassionate appointment on 13.03.2015 to the third respondent with relevant documents. While so, the impugned order was passed by the third respondent on 09.04.2015 rejecting the application of the petitioner on the sole ground that she was married at the time of death of her father, who was an employee in the Tamil Nadu Electricity Board. The impugned order was based on the Board Proceedings B.P.No.13, Administrative Branch, dated 08.08.2011. Hence, the petitioner has filed this writ petition, seeking to quash the aforesaid order dated 09.04.2015 declining to grant compassionate appointment on the ground of marriage and for a direction to provide her compassionate appointment.;