DIRECTOR OF SCHOOL EDUCATION Vs. M SATISH KUMAR

JUDGEMENT

(1.) The Writ Appeal is directed against the order dated 23.11.2016 made in W.P.No.26343/2012 by a learned Single Judge.

(2.) The Writ Petition has been filed challenging the order passed by the 3rd respondent therein dated 31.1.2012 rejecting the case of the writ petitioner for compassionate ground appointment on the ground of delay in applying the same. The said Writ Petition was allowed by the learned Single Judge of this Court by order dated 23.11.2016. Aggrieved over the same, the respondents therein are before this Court with this Writ Appeal.

(3.) The matter is listed today under the caption, ''for admission''. We have heard the learned Special Government Pleader (Education) appearing on behalf of the appellants and the learned Counsel for the respondent herein and also perused the materials available on record.