D PACKIASAMU Vs. DISTRICT COLLECTOR COIMBATORE DISTRICT

JUDGEMENT

(1.) PETITIONER seeks writ of certiorarified mandamus to quash the order of 1st Respondent in Roc.No.275/06/T4, dated 12.07.2006 and to direct the 2nd Respondent to regularize the appointment of the PETITIONER as junior Assistant with effect from 25.09.1986.

(2.) FACTUAL background which lead to the filing of writ petition are as follows:

(3.) LEARNED Additional Government Pleader, Mr. N. Senthilkumar, has submitted that the Petitioner was not eligible for appointment as Office Assistant and that appointment on compassionate ground is illegal and Petitioner has no rights to claim entitlement to the benefits of compassionate ground appointment and the irregularities in such appointments can never be condoned.