K VELANKANNAN Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) INVOKING the writ jurisdiction of this Court, the petitioner has sought for the issuance of a writ of Certiorarified mandamus for cancellation of order of the second respondent in Pro. No. Pension. 2/4993/2002 dated 21. 3. 2007 whereby the order of appointment of the petitioner on compassionate ground was cancelled and consequently seeking a direction to allow the petitioner to continue in service as Junior Assistant with all consequential benefits.

(2.) THE Court heard the learned counsel on either side.

(3.) AFFIDAVIT filed in support of the writ petition is perused and also counter affidavit.