S. RAVI BABU Vs. JAYASANKAR

JUDGEMENT

(1.) Heard learned counsel for the petitioners and learned standing counsel appearing on behalf of the respondent.

(2.) This writ petition is filed to issue a Writ, order or direction more particularly one in the nature of Writ of Mandamus and call for records pertaining to the present impugned Memo No.12041/Com.Appt.Ser.(NT)/A2/2015, dtd. 12/8/2016 of the respondent and set aside or quash the same by declaring the entire action of the respondent in rejecting the genuine claim of the 1st petitioner for appointment under the scheme of Compassionate grounds on the untenable ground that the other parents was retired from service and is in receipt of service pension as highly illegal, arbitrary, unjust, and contrary to law laid down by the High Court in W.P.No.16242 of 2013, dtd. 20/6/2013 in the similar subject matter and consequently to direct the respondent to re-consider the claim of the 1st petitioner for appointment under the scheme of Compassionate grounds of Medical invalidation scheme in a suitable post without reference to the present impugned Memo No.12041/Com./Appt./Ser.(NT)/A2/2015, dtd. 12/8/2016 of the respondent.

(3.) The order impugned passed by the respondent dtd. 12/8/2016 vide Memo No. 12041/Com./Appt./Ser.(NT) /A2/2015, dtd. 12/8/2016 reads as under: