A JOSEPH AMALRAJ Vs. DIRECTOR OF SCHOOL EDUCATION

JUDGEMENT

(1.) THIS writ petition is filed to call for records pertaining to the order passed by the second respondent in Na.Ka. No.1031/A1/99 dated 18.05.1999 and set aside the same and direct the respondents to appoint the petitioner to suitable post or Junior Assistant on compassionate grounds.

(2.) THE original application has been filed in the year 1999. When the original application is filed, the petitioner was 30 years old. At this point of time, the petitioner would have become over aged and he is not entitled to any benefit as per G.O. Ms. No.9 dated 19.01.1998. Hence, the relief sought for cannot be granted. THE prayer in the writ petitioner has become infructuous. Accordingly, this writ petition is dismissed. No costs.