M. GEETHANJALI Vs. DIRECTOR

JUDGEMENT

(1.) Heard Mr.S.Meenakshi Sundaram, learned Senior Counsel appearing for the appellant and Mr.K.P.Krishnadoss, learned Special Government Pleader appearing for the respondents.

(2.) This appeal is directed against the order, dated 03.01.2018, passed in W.P(MD).No.9819 of 2013. The appellant filed the writ petition praying for a direction to the first respondent to consider her representation for grant of appointment on compassionate ground. The learned Single Bench after referring to various decisions of the Hon'ble Supreme Court and this Court, dismissed the writ petition.

(3.) In our considered view, a need did not arise for the Court to express any opinion on the correctness of the claim made by the appellant as the relief sought for in the writ petition was an innocuous releif for a direction to consider the representation.