R. KOTHANDAN Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) This Writ Appeal is directed against the order dated 06.02.2019 passed in Writ Petition No.25936 of 2014, whereby the learned Single Judge dismissed the Writ Petition filed by the appellant/writ petitioner seeking compassionate appointment.

(2.) The brief facts which are necessary for disposal of this Writ Appeal are as follows:

(3.) The learned Single Judge, considering the rival pleadings, accepted the submissions of the learned Additional Government Pleader appearing for the respondents 1 to 3 that the application submitted by the appellant is belated and it is contrary to the scheme framed for appointment on compassionate grounds. The learned Single Judge also observed that appointment on compassionate grounds is only a concession and it cannot be considered as a regular recruitment. Accordingly, the learned single Judge dismissed the writ petition filed by the writ petitioner/appellant. Challenging the same, the appellant/writ petitioner had preferred this Writ Appeal.