M. ARUNBALAJI Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) Aggrieved by the Order passed by the Writ Court in W.P. No.20072 of 2021, dtd. 21/9/2021, the present Writ Appeal has been filed by the Appellant.

(2.) Before adverting to the submissions made by learned Counsel for the parties, a brief reference to the relevant facts is necessary:

(3.) The learned Counsel for the Appellant has submitted that the Writ Court ought not to have dismissed the Writ Petition on the ground that the Appellant had not completed 18 years at the time filing Application for Compassionate Appointment. While the Appellant had initially applied at the age of 17, he completed 18 years of age at the time of processing the Application by the 4th Respondent.