D C CHANDRU Vs. PRINCIPAL SECRETARY

JUDGEMENT

(1.) The appellant challenges the dismissal of the Writ Petition in WP No.18092 of 2017, wherein the challenge was to the rejection of Writ petitioner s application for compassionate appointment by the impugned proceedings dated 11.08.2016.

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

(3.) We have heard Mr.A.Subramani, learned counsel appearing for the appellant and Mr.K.Karthikeyan, learned Government Advocate appearing for the respondents.