UNION OF INDIA Vs. K ARUNACHALAM

JUDGEMENT

(1.) THIS writ petition is directed against the order dated 29.11.2007 in O.A.No.673 of 2006 whereby the Tribunal directed the petitioners to consider the case of the first respondent for appointment on compassionate ground in GDS post.

(2.) THE factual details as culled out from the affidavit filed in support of the writ petition are as follows:-

(3.) THE order dated 29.11.2007 in O.A.No.673 of 2006 on the file of the second respondent is the subject matter of the present writ petition.