S. RAJA Vs. COMMISSIONER FOR MUNICIPAL ADMINISTRATION

JUDGEMENT

(1.) THE petitioner prays for the issuance of a writ in the nature of certiorari to quash the impugned order passed by the second respondent vide Na.Ka.No.1611/2012/C1 dated 15/5/2012 and the consequential order passed in Na.Ka.No.1611/2012/C1 dated 1/6/2012 with a consequential relief of a writ in the nature of mandamus to direct the respondents to appoint the petitioner on compassionate ground.

(2.) THE petitioner claims appointment on compassionate ground on account of death of his mother, who died in harness on 19/9/1999. The petitioner applied for appointment on compassionate ground on 27/3/2000 along with necessary certificates.

(3.) IT is contended by the learned counsel for the petitioner that the impugned order rejecting the claim of the petitioner on compassionate appointment is totally illegal and arbitrary as it is wrongly recorded that the application of the petitioner was not submitted within three years.