C.KAMALAKSHI Vs. MANAGING DIRECTOR

JUDGEMENT

(1.) The prayer sought for herein is for a writ of certiorarified mandamus calling for the records pertaining to the order dated 15.10.2012 in Proceedings No.51261/PNP/A3/2009-4 passed by the first respondent and proceedings No.l3964/Al/CE/Madurai/2012 dated 16.10.2012 passed by the second respondent, appointing the petitioner to the post of Office Assistant on compassionate grounds and quashing the same as illegal, unwarranted and not sustainable in law and facts and contrary to the provisions of Constitution of India and further directing the 1st respondent to appoint the son of the petitioner Mr.K.Dinesh in the above post or in some other suitable post by duly considering his qualification and other eligibility conditions in accordance with law on compassionate grounds.

(2.) The short facts which are required to be noticed for disposal of this writ petition are as follows:

(3.) Reiterating the aforesaid facts, Mr.Kalyanasundaram, learned Senior Counsel appearing for the petitioner would submit that, having kept the application pending made by the petitioner from the year 1996 till 2012 i.e., for 16 years at last the present impugned orders have been passed.