T.VEERABAGU Vs. SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) This Writ Appeal is directed against the order passed by the learned Single Judge of this Court in W.P.(MD)No.17629 of 2021, dtd. 7/3/2022, dismissing the Writ Petition filed for issuance of a Writ of Mandamus to direct the respondents to appoint the appellant/Writ Petitioner in a suitable post on compassionate ground.

(2.) Heard Mr.T.Lajapathi Roy, learned Counsel for the appellant and Mr.J.Ashok, learned Additional Government Pleader, who takes notice on behalf of the respondents. By consent of both parties, the Writ Appeal is taken up for final dispsosal at the admission stage itself.

(3.) Brief facts, that are necessary for the disposal of this Writ Appeal, are as follows: