COMMISSIONER MARAKANNAM PANCHAYAT UNION MARAKKANAM Vs. D.SARAVANAN

JUDGEMENT

(1.) The Intra-Court appeals W.A.No.774 of 2017 is filed by the 3rd and 4th respondents and W.A.No.775 of 2017 is filed by the 1st and 2nd respondents in the Writ Petiton, challenging the order passed in W.P.No.17751 of 2007, in and by which the learned Judge has quashed the order passed by the 2nd respondent rejecting the request made by the Writ petitioner for compassionate appointment by an order dated 16.06.1999 and directing the 1st respondent to consider afresh the representation made by the Writ petitioner dated 30.06.2003. The parties in these appeals are referred to in their same litigative status as in the Writ Petition.

(2.) The following chronology of dates and events are necessary for disposing of the above Writ Appeals:

(3.) The learned Judge has allowed the petition on the ground that G.O.Ms.No.120, did not prescribe any limitation for making a request for compassionate appointment made prior to 26.06.1995. Considering the fact that the Writ petitioner's request has been made as early as in the year 1992, the learned Judge was of the opinion that he should be given compassionate employment.