High CourtsSingle Bench

J.Ragunath vs The Secretary to Government & Ors.

Madras High Court · Decided on 11 January 2018 · Citation: (2018) 01 MAD CK 0329

HON’BLE JUDGES
T.Raja
RESULT
Disposed Off
CASE NUMBER
724 of 2018

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Judgment

10 paragraphs · 153 words
1.

This Writ Petition has been filed seeking a Writ of Mandamus directing the respondents 2 and 3 to consider the petitioner''s representation

dated 13.09.2017 seeking employment on compassionate ground.

2.

Heard the submission of the learned counsel for the petitioner.

3.

Mr.R.S.Selvam, learned Government Advocate, who takes notice for the respondents, submitted that as per seniority maintained in the matter

of compassionate ground appointment, the case of the petitioner will be considered and also sought for four weeks time to consider the pending

representation.

4.

Considering the limited scope of prayer, this Court directs the respondents 2 and 3 to consider and dispose of the petitioner''s representation

dated 13.09.2017, seeking appointment on compassionate ground and pass appropriate orders on merits and in accordance with law, within a

period of four weeks from the date of receipt of a copy of this order.

5.

This Writ Petition is disposed of accordingly. No costs.