THE DISTRICT COLLECTOR Vs. C. SARITHA

JUDGEMENT

(1.) Challenging the order passed by the learned Single Judge directing the appellants to consider the claim of the writ petitioner positively, the present writ appeal has been filed with a petition to condone the delay of 810 days in filing the appeal.

(2.) Counter affidavit has been filed by the respondent herein/writ petitioner bringing to our notice that the Government had issued order in G.O. Ms. No. 78, Labour and Employment Department dated 21.4.2017 making it clear that even married daughter also can be appointed on compassionate grounds.

(3.) In the case on hand, the stand of the Government is that such G.O. is a prospective and not a retrospective one.