G RENGARAJAN Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) By consent, the Writ Petition is taken up for final hearing.

(2.) The Petitioner has come up with the present writ petition challenging the impugned proceedings of the fourth Respondent, dated 22.07.2009 and 07.12.2009 rejecting the request of the Petitioner for appointment on compassionate ground.

(3.) The short matrix of the matter set out in the affidavit of the Petitioner in nutshell is stated hereunder: