M BALASUBRAHMANIAN Vs. SECRETARY PUBLIC SERVICE

JUDGEMENT

(1.) AGGRIEVED by a judgment dated 27th May, 2010 in W.P. (C) No.16294 of 2010 the unsuccessful petitioner therein preferred the present writ appeal. The abovementioned writ petition was dismissed at the admission stage.

(2.) THE case of the appellant/writ petitioner is that in response to a notification issued by the third respondent sometime in the year 1983 he applied for the post of Village Assistant in the Revenue and Civil Supplies Department. THE appellant claims that pursuant to the selection process so completed he was shown as the 18th successful candidate. However, admittedly he was not appointed pursuant to such selection.

(3.) THE explanation given in Ext.P2 order, on the face of it, appears to be a valid explanation which was never challenged by the appellant at any point of time. On the other hand, the appellant accepted the appointment in the year 2001 which was made in relaxation of all the Rules concerning the appointment.