K. JAI BARATH Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Sri Mahadeva Kanthrigala, learned counsel for the petitioners and Sri Praveen Kumar Gadi, learned standing counsel appearing for respondents.

(2.) The petitioner filed this writ petition to issue, a writ of Mandamus declaring the action of the 3rd respondent in issuing the proceedings No.I-48A/Admn/2010.Compassionate /4360, dated 22/23/2/2010 and letter No.1- 48A/Admn./2010/1714, dtd. 30/10/2014 issued by the 2nd respondent rejecting the case of the petitioners for appointment of compassionate grounds as illegal, improper, unjust, arbitrary and contrary to the proceedings No.19(9)/2012/D(Lab), dtd. 8/8/2012 of the 1st respondent and further direct the respondents to consider the case of he 1st petitioner for appointment on compassionate grounds in any suitable post.

(3.) The case of the petitioner, in brief, is as follows: