Madras High Court
T.N.Shanmugam vs The District Combined Children ... on 9 December, 2016
Author: M.Sathyanarayanan
Bench: M.Sathyanarayanan
IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED: 09.12.2016 CORAM: THE HONOURABLE MR. JUSTICE M.SATHYANARAYANAN W.P.No.43020/2016 T.N.Shanmugam .. Petitioner Vs 1.The District Combined Children Development Scheme Officer, District Collector office, Tiruvannamalai District. 2.The District Collector Tiruvannamalai. 3.The Secretary, Children Welfare Ministry, Secretariat, Chennai. .. Respondents Prayer:- Writ Petition filed under Article 226 of the Constitution of India praying for issuance of a Writ of mandamus directing the respondent to consider the petitioner representation dated 27.08.2016 to appoint his daughter as Helper in the first respondent office on the job of his wife who expired during service with the first respondent. For Petitioner : Mr.S.P.Siva Pradosh For Respondents : Mr.P.Chinnadurai, GA ORDER
By consent, the writ petition is taken up for final disposal. Mr.P.Chinnadurai, learned Government Advocate accepts notice on behalf of the respondents.
2 The petitioner would state that his wife, [late] Kumari, was working in the Children Development Scheme as a Helper in a permanent capacity and she died in harness and out of the wedlock with the petitioner, she was blessed with a son and daughter. The petitioner, on account of the demise of his wife, submitted various representations to the respondents seeking appointment on compassionate ground for his daughter, on the ground that he is an illiterate person and was depending on the income earned by his wife as a Helper and in spite of the receipt and acknowledgment of the same, it has not been given disposal and hence, he came forward to file the present writ petition.
3 Heard the submissions of the learned counsel for the petitioner and Mr.P.Chinnadurai, learned Government Advocate appearing for the respondents.
4 Though the petitioner has prayed for a larger relief, this Court, in the light of the above facts and circumstances and without going into the merits of the same, directs the 1st respondent to consider and dispose of the petitioner's representation dated 27.08.2016 on merits and in accordance with law and pass orders within a period of ten weeks from the date of receipt of a copy of this order and communicate the decision taken, to the petitioner.
5 The writ petition stands disposed of with the above direction. No costs.
09.12.2016 Index : No Internet : Yes AP M.SATHYANARAYANAN. J AP To
1.The District Combined Children Development Scheme Officer, District Collector office, Tiruvannamalai District.
2.The District Collector Tiruvannamalai.
3.The Secretary, Children Welfare Ministry, Secretariat, Chennai.
W.P.No.43020/201609.12.2016