STATE OF TAMIL NADU Vs. M. SUKUMAR

JUDGEMENT

(1.) This Intra Court Appeal is directed against the order of the learned Single Judge dated 28.04.2016 made in WP No.12121 of 2016, in and by which, the Writ Petition filed by the respondent, challenging the order of the 3rd respondent in his proceedings Ni. Mu. No. 1013/A1/2013 dated 24.06.2014, was allowed and the respondents were directed to consider the petitioner for compensate appointment to the post of Junior Assistant by giving necessary relaxation of age, as per the order passed in the Writ Appeal No.1565 of 2015 dated 16.10.2015, and confer all the consequential benefits.

(2.) The facts that led to the filing of the Writ Petition are as follows:

(3.) The Hon'ble Single Judge after adverting to the decision of the Division Bench of this Court, made in WA No.1565 of 2015 dated 16.10.2015, had held that the Government has got powers for relaxation for the upper age limit, as per the G.O.(I). No.785, dated 30.12.1996 allowed the Writ Petition, directing relaxation of the age limit. Aggrieved by the said order, the respondents in the Writ Petition are on appeal.