LAWS(MAD)-2013-7-241

P.SATHIARAMAN Vs. SECRETARY TO GOVERNMENT

Decided On July 23, 2013
P.Sathiaraman Appellant
V/S
SECRETARY TO GOVERNMENT Respondents

JUDGEMENT

(1.) This writ appeal is filed against the order of learned Single Judge dated 13.09.2010, dismissing the writ petition in W.P.(MD)No.13980 of 2009, wherein the appellant herein prayed for issuance of a Writ of Certiorarified Mandamus to call for the order passed by the third respondent, rejecting the request for providing compassionate appointment, and to quash the same and also for a direction to provide suitable employment opportunity to him.

(2.) The appellant herein is the son of Late Palaniyandi. According to the appellant, his father was working as Reading Inspector in Tamil Nadu Electricity Board under the jurisdiction of the third respondent at Vaiyampatti.

(3.) The learned Single Judge, by order dated 13.09.2010 dismissed the writ petition. Hence, this writ appeal.