CHIEF DIRECTOR, HIGHWAYS DEPARTMENT, CHEPAUK Vs. A. SASIKA

JUDGEMENT

(1.) Heard Mr. R. Baskaran, learned Standing Counsel for Government appearing for the appellants.

(2.) This appeal filed by the Chief Director, Highways Department and the Divisional Engineer (Highways), Construction and Maintenance, Pudukottai, is directed against the order dated 12.11.2019, in W.P. (MD) No. 5375 of 2016, filed by the respondent herein.

(3.) The said writ petition was filed to quash the order passed by the appellant department dated 07.07.2015, rejecting the application filed by the respondent/writ petitioner for grant of appointment on compassionate ground, by stating that the application has been filed beyond the period of three [3] years and also distinguishing certain decisions which were relied on by the respondent/writ petitioner.