V AMSAVENI Vs. DISTRICT FOREST OFFICER DHARMAPURI DISTRICT

JUDGEMENT

(1.) THE Original Application in O.A.No.574 of 1998 before the Tamil Nadu Administrative Tribunal is the present writ petition.

(2.) THE following are the facts as found in the writ petition. (i) THE petitioner's father was employed in the Forest Department as Forest Watcher in Salem Division. he died on 24.02.1984, while he was in service. An application was made seeking compassionate appointment. It is stated that as on 25.02.1985 when the application was made, no legal heirs of her father was in employment. THE Tahsildar, Omalur gave a certificate dated 10.01.1986 that no body in the family of the petitioner was in employment. Based on the said certificate relating to the indigent circumstances, the petitioner was appointed as Junior Assistant on compassionate groundby an order dated 11.12.1987.

(3.) THE first respondent, after accepting all the aforesaid facts, passed the impugned order dated 31.12.1997 removing the petitioner from service. THE first respondent was influenced by the direction issued by the second respondent to take disciplinary action and the very order of the first respondent would make it clear that the first respondent was not inclined to dispense with service of the petitioner.