K.R.PRABHU Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) IN W.P.(MD)No.181 of 2009, the petitioner challenges the order of the first respondent, in G.O.Ms.No.42, dated 12.03.2007. In the said Government Order, time limit of three years was fixed for filing application seeking for compassionate appointment from the date of death of a Government servant.

(2.) IN W.P.(MD)No.182 of 2009, the petitioner challenges the order passed by the 2nd respondent whereby, his application seeking for compassionate appointment was rejected on the ground that it was not made within three years from the date of death of his father.

(3.) NOTICE of Motion was ordered in these writ petitions on 09.01.2009 and thereafter, admitted on 30.08.2012. Till this date, no counter affidavit is filed by the respondents.