D. KANCHANA Vs. GOVERNMENT OF TAMI NADU

JUDGEMENT

(1.) This Writ Appeal is filed as against the order of dismissal, dated 29.08.2017 passed by the learned Single Judge in Writ Petition No.13205 of 2015 filed by the appellant/writ petitioner.

(2.) The appellant has filed the said writ petition praying for issuance of a Writ of Certiorarified Mandamus to call for the records relating to the order in Na.Ka.No.84671/2011/Podhu 1-4, dated 03.11.2014 passed by the second respondent, quash the same and consequently direct the second respondent to provide compassionate appointment to her.

(3.) . ***