G. ANITHA Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) This Writ petition is filed by the petitioner for issuance of a Writ of Certiorarified Mandamus, calling for the records on the file of the third respondent in connection with the impugned order passed in Na.Ka.No.A2/7585/2008 dated 10.06.2008 as well as the impugned order passed by the fourth respondent in Na.Ka.No. A5/32292/2006 dated 20.07.2015 and quash both as illegal and arbitrary and consequently, to direct the respondents to consider the petitioner's case in the light of the judgment passed by this Court in 2016 (2) MLJ 570 (S. Ramakrishnan Vs. Chief Educational Officer, Tirunelveli) for issuance of appointment under compassionate ground within the time limit that may be stipulated by this Court.

(2.) Heard the learned counsel appearing for the petitioner and the learned Government Advocate appearing for the respondents.

(3.) The brief facts that are necessary for the disposal of the present writ petition are as follows :-