D. ASHOK KUMAR Vs. DISTRICT COLLECTOR KRISHNAGIR

JUDGEMENT

(1.) With the consent of both parties, the Writ Petition is taken up and heard through Video Conferencing today.

(2.) The present Writ Petition is filed challenging the impugned proceedings of the third respondent herein in Na.Ka.4307/1996/A2 dtd. 5/5/2015 and to quash the same. Further, seeking direction to the respondents herein to consider the appointment of the petitioner under compassionate grounds with all attendant benefits within stipulated time as fixed by this Court.

(3.) One Mr.K.Devaraj, while working as a Village Assistant in Guadalapatti Village, Krishnagiri Taluk died on 1/4/1996. The petitioner is his son.