ADISAYAKANI Vs. CHIEF ENGINEER

JUDGEMENT

(1.) This Writ Appeal is directed against the order 19.10.2010 made in W.P(MD)No.6033 of 2010.

(2.) The brief facts of the case are as follows:

(3.) After an elaborate discussion, the learned single Judge dismissed the writ petition vide order dated 19.10.2010, holding that the Court cannot give direction with regard to appointment on compassionate ground dehors the provisions of the scheme in force framed by the Government.