Madras High Court
S.Archana vs The Director on 24 April, 2026
Author: P.T.Asha
Bench: P.T. Asha
WP No. 15020 of 2026
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 24-04-2026
CORAM
THE HON'BLE MS. JUSTICE P.T. ASHA
WP No. 15020 of 2026
S.Archana
D/o. Swaminathan ..Petitioner(s)
Vs\
1. The Director
Directorate of Rural Development and Panchayats,
Panagal Building, 4th And 5th Floor
Saidapet, Chennai 600015.
2. The Commissioner,
Directorate of Rural Development and Panchayats,
PanagalMaligai, Saidapet, Chennai 600015.
3. The District Collector,
Mayiladuthurai District,
Mayiladuthurai.
4. The Personal Assistant Of District Collector
Mayiladuthurai District
Mayiladuthurai.
5. The Block Development Officer
Sirkali,
Mayiladuthurai District.
6. S.Dharchana
D/o.Swaminathan
..Respondents
__________
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https://www.mhc.tn.gov.in/judis
WP No. 15020 of 2026
This writ petition filed under Article 226 of the Constitution of India to
issue a writ of mandamus directing the 1st to 5th respondents for conducting a
departmental inquiry against 6th respondent and cancel the compassionate
appointment, she received through fraud by preparing fake documents required
departmental action on petitioner representation dated 20.02.2026 within
stipulated period in accordance with law.
For Petitioner(s): Mr. P.Veeraraghavan
For Respondent(s): Mr. T.Chandrasekaran,
SGP, for R1 to R4
Mr.A.M.Ayyadurai,
G.A., for R5
ORDER
This writ petition has been filed seeking issuance of a writ of mandamus directing the respondents 1 to 5 to conduct a departmental enquiry against the 6th respondent and cancel her compassionate appointment.
2. The case of the petitioner is that her father E.Swaminathan, who was working as Union Supervisor in Sembanar Koil Panchayat Union, Mayiladuthurai District, died on 10.06.2021 leaving behind his wife, his mother, the petitioner, and the 6th respondent. According to the petitioner, the 6th respondent forged her signature, prepared fake documents and obtained compassionate appointment. Therefore, the petitioner submitted a representation to the respondents 1 to 5 seeking departmental enquiry against the 6 th __________ Page2 of 5 https://www.mhc.tn.gov.in/judis WP No. 15020 of 2026 respondent and cancellation of the appointment, but no action was taken.
Hence, the present writ petition was filed.
3. After hearing both sides and examining the records, this Court found that the 6th respondent had already been appointed through proceedings dated 28.07.2023. The record also shows that the petitioner had earlier sent a letter dated 24.11.2022 to the third respondent, indicating that she was aware of her sister’s application for compassionate appointment. However, the petitioner neither approached the Court at that time nor challenged the appointment after it was granted. Further, she had not even made any application for compassionate appointment for herself.
4. Hence, this writ petition is dismissed. No costs.
24-04-2026 Index: Yes/No Speaking/Non-speaking order Neutral Citation: Yes/No MRP __________ Page3 of 5 https://www.mhc.tn.gov.in/judis WP No. 15020 of 2026 To
1. The Director Directorate of Rural Development and Panchayats Panagal Building 4th And 5th Floor Saidapet, Chennai 600015.
2. The Commissioner Directorate of Rural Development and Panchayats Panagal Maligai, Saidapet, Chennai 600015.
3. The District Collector Mayiladuthurai District Mayiladuthurai.
4. The Personal Assistant Of District Collector Mayiladuthurai District Mayiladuthurai.
5. The Block Development Officer Sirkali, Mayiladuthurai District.
__________ Page4 of 5 https://www.mhc.tn.gov.in/judis WP No. 15020 of 2026 P.T.ASHA, J.
MRP WP No. 15020 of 2026 24-04-2026 __________ Page5 of 5 https://www.mhc.tn.gov.in/judis