GOVERNMENT OF TAMIL NADU REP BY ITS SECRETARY TO GOVERNMENT, EDUCATION DEPARTMENT, SECRETARIAT, CHENNAI Vs. V DHANASEKARAN

JUDGEMENT

(1.) The Writ Appeal is directed against the order dated 06.07.2017 made in W.P.No.35364/2012 by a learned Single Judge.

(2.) The Writ Petition has been filed seeking to issue a Writ of Mandamus, directing the respondents therein to appoint the petitioner to the post of Junior Assistant in the Education Department on compassionate grounds as per the Clarification issued by the Joint Commissioner Revenue dated 14.9.2012 with effect from the date on which the persons who were juniors to the petitioner in the list maintained for compassionate grounds appointment were appointed with all consequential benefits including arrears of salary. The said Writ Petition was disposed of by the learned Single Judge by order dated 06.07.2017 granting the said relief to the Writ Petitioner. 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 appearing on behalf of the appellants and the learned Counsel for the respondent herein and also perused the materials available on record.