R BASKARAN Vs. SPECIAL ASSISTANT COLLECTOR

JUDGEMENT

(1.) THIS writ petition has been filed by the petitioner praying for a direction to the first respondent to appoint the petitioner in a suitable post on compassionate grounds.

(2.) THE main contention raised by the learned counsel for the petitioner is that the petitioner is eligible to be appointed on compassionate grounds in view of G.O.Ms.134, Labour and Employment (Q,1)Department, dated 22.10.1998.