N MAHADEVAN Vs. COLLECTOR, DISTRICT COLLECTOR OFFICE

JUDGEMENT

(1.) The Writ Appeal is directed against the order dated 24.10.2017 made in W.P.No.21562/2014 by a learned Single Judge.

(2.) The Writ Petition has been filed by the petitioner therein to issue a Writ of Mandamus, directing the respondents to consider the petitioner for appointment on compassionate basis for which the petitioner has made a representation dated 27.01.2014 to the respondents. The said Writ Petition was dismissed by the learned Single Judge by order dated 24.10.2017. Aggrieved over the same, the Writ Petitioner alone is before this Court with this Writ Appeal.

(3.) Heard the learned Counsel for the appellant and the learned Special Government Pleader appearing for the respondents. We have also gone through the order passed by the learned Single Judge.