LAWS(MAD)-2019-4-501

V.SHANTHI Vs. GOVERNMENT OF TAMIL NADU

Decided On April 09, 2019
V.SHANTHI Appellant
V/S
GOVERNMENT OF TAMIL NADU Respondents

JUDGEMENT

(1.) The grievances of the writ petitioner is that her husband Late.Shri.K.L.K.Valvil Ori was employed as Noon Meal Organiser and died on 30.06.2004, while he was in service. On account of the sudden demise of the husband of the writ petitioner, the family was in penurious circumstances.

(2.) The learned counsel for the writ petitioner states that the writ petitioner submitted an application seeking appointment on compassionate ground, with reference to the letter of the District Collector, Dharmapuri dated 11.03.2009. However, no decision has been taken. Thus, the writ petitioner is constrained to move the present writ petition.

(3.) It is contended that, the persons appointed as Noon Meal Organizers are entitled to avail the benefit of compassionate appointment in the same post. However, such administrative decisions are to be taken by the Competent Authorities and this Court cannot issue a direction to appoint the writ petitioner in a particular post on compassionate ground in the absence of establishing any Rule to that effect.