P. Mariammal vs The Joint Registrar of Cooperative Societies

S. Nagamuthu, J.—The petitioner''s husband Palaniyandi was employed under the second respondent which is a Cooperative Society governed by the Tamil Nadu Cooperative Societies Act. He died on 05.12.2009. Thereafter, the petitioner made a request to the respondents seeking appointment on compassionate ground. The first respondent, by his Proceedings in Na.Ka.249/11, Nu.Ku., dated 28.10.2011, has rejected the said request on the ground that the services of the petitioner''s husband had not been regularised in his duty period and hence, his heirs were not eligible for compassionate appointment. Challenging the said order of the first respondent, the petitioner is before this Court with this writ petition.

I have heard the learned counsel for the petitioner, learned Government Advocate appearing for the first respondent and the learned counsel for the second respondent, and perused the records carefully.

Compassionate appointment is provided under the Scheme outside the scope of service regulations, only with a laudable object to rescue the family of the deceased employee from financial distress. It is neither a reservation, nor a guarantee for employment. In the case on hand, keeping in mind the above object, if we look into the facts of the case, it is seen that the petitioner''s husband was not regularised and hence, the petitioner''s request for compassionate appointment has been rejected. In such a conclusion arrived at by the first respondent, I do not find any infirmity warranting interference at the hands of this Court.

In view of all the above, the writ petition fails and accordingly the same is dismissed. No costs.