Madras High Court
K.Ambiga vs The District Collector on 12 February, 2025
Author: R.Subramanian
Bench: R.Subramanian
W.A.No. 159 of 2025
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 12.02.2025
CORAM:
THE HONOURABLE MR.JUSTICE R.SUBRAMANIAN
AND
THE HONOURABLE MR.JUSTICE G.ARUL MURUGAN
W.A.No. 159 of 2025
and
C.M.P.No. 1109 of 2025
K.Ambiga ...Appellant
Vs.
1.The District Collector,
Chengalput District,
Chengalput.
2.The Superintendent,
District Social Welfare Office (ICDS),
Kancheepuram District,
Kancheepuram.
3.The Block Development Officer,
Vandalur Taluk,
Guduvanchery, Chengalput District. ...Respondents
Prayer: Writ Appeal filed under Clause 15 of the Letters Patent, against the
order dated 28.06.2024 made in W.P.No.17164 of 2024.
For Appellant : Mr.R.Chandrasekaran
1/6
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W.A.No. 159 of 2025
JUDGMENT
(Judgment of the Court was made by R.SUBRAMANIAN, J.)
The appellant sought for a direction to the respondents to consider her
representation dated 15.04.2024 seeking compassionate appointment. The
Writ Court dismissed the petition on the ground of laches. The appellant's
mother died in harness on 30.07.2001. It is seen from the records that an
application was made by the father of the appellant, soon after the death of
the mother i.e., on 15.09.2001 seeking compassionate appointment to one of
the heirs.
2. Admittedly, all the children were minors at that time. The
appellant, who was born on 27.10.1998 completed the age of 18 on
27.10.2006 but, she did not seek compassionate appointment immediately
after attaining majority. She made an application nearly after 11 years i.e.,
on 24.07.2017 and thereafter, she made a representation on 15.04.2024.
After making the representation dated 15.04.2024, the petitioner sought for
mandamus as stated above. The Writ Court has dismissed the writ petition
on the ground that the issue is covered by the judgment of a Full Bench of
this Court in W.P(MD).NO.7016 of 2011 dated 11.03.2020.
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3. The learned counsel for the appellant would seek to rely upon the
judgment of a Division Bench of this Court in Chairman-cum-Managing
Director, Tamil Nadu Generation and Distribution Corporation Limited
and others Vs. M.Seetha made in W.P.No.1444 of 2024 dated 03.07.2024
wherein, the Division Bench has confirmed the order of the writ court,
directing grant of compassionate appointment to the respondent therein, on
the ground that she had applied immediately after she had attained majority.
4. The facts before the Division Bench are vastly different from the
case on hand. There the employee died on 30.07.2014 and an application
was made on 31.03.2017 seeking appointment and the Corporation returned
the application on 10.04.2017, on the ground that the son had not completed
18 years of age. The said communication also further stated that the
respondent could seek appointment on compassionate ground for her son,
after completing 18 years of age. In such circumstance, when the
application was made after the son attained majority, the Division Bench
directed the compassionate appointment so, the said judgment will not apply
to the facts of the present case. Admittedly, the appellant was 34 years old
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when she sought for compassionate appointment. We are, therefore, unable
to fault the writ court for having dismissed the writ petition. This Writ
Appeal therefore, fails and it is accordingly, dismissed. No costs.
Consequently, connected miscellaneous petition is closed.
(R.S.M., J.) (G.A.M., J.)
12.02.2025
kkn
Index: No
Speaking order
Neutral Citation : No
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To:
1.The District Collector,
Chengalput District,
Chengalput.
2.The Superintendent,
District Social Welfare Office (ICDS),
Kancheepuram District,
Kancheepuram.
3.The Block Development Officer,
Vandalur Taluk,
Guduvanchery, Chengalput District.
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R.SUBRAMANIAN, J.
and
G. ARUL MURUGAN, J.
KKN
and
12.02.2025
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