V HARI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE writ petition is filed to quash the orders of the second respondent in Letter No.Y3/30867/2000 dated 3.8.2000 as confirmed in Letter Nos.Y3/30867/2000 dated 9.4.2001, Y3/65896/2006 dated 2.1.2007 and Y3/65896/2006 dated 20.8.2007 and to direct the 2nd respondent to appoint the petitioner herein on compassionate ground in accordance with the provisions of G.O.Ms.No.155 Labour and Employment department dated 16.07.1993.

(2.) THE facts which are relevant for consideration herein are:

(3.) PER contra, the learned counsel for the respondent has attempted to justify the impugned orders on both the grounds as mentioned in the impugned orders.