K.BALRAJ Vs. COLLECTOR CUDDALORE DISTRICT

JUDGEMENT

(1.) By consent, this writ appeal is taken up for final disposal and is disposed of by this judgment.

(2.) The appellant is the petitioner in W.P.No.15353 of 2016 and he has filed the above writ said petition praying for issuance of a Writ of Certiorarified Mandamus, calling for the records pertaining to the proceedings dtd. 26/12/2014 and 10/10/2014 on the file of the first respondent and quash the same with a consequential direction, directing the respondents to provide him compassionate ground appointment. The writ petition after contest came to be dismissed vide impugned order dtd. 30/8/2017 and aggrieved by dismissal of the said writ petition, the writ petitioner came forward to file this writ appeal .

(3.) A perusal of the materials placed before this Court would disclose the following facts:-