DISTRICT COLLECTOR, DISTRICT COLLECTOR Vs. TMT.EASWARI

JUDGEMENT

(1.) Writ appeal is directed against the order made in W.P.No.28574 of 2017 dated 18.12.2017, by which the writ Court, while allowing the writ petition, directed the 1st appellant herein to provide compassionate appointment to the daughter of the writ petitioner/respondent herein, commensurating with her educational qualification within a period of six weeks from the date of receipt of a copy of the order made in the writ petition.

(2.) Facts leading to the filing of the instant writ appeal, are as follows:

(3.) Challenging the abovesaid order, the District Collector, Erode, the Revenue Divisional Officer, Erode and the Tahsildar, Perundurai Taluk, Erode District have filed the instant writ appeal on the following grounds: