SUBBURAJ Vs. REGISTRAR GENERAL

JUDGEMENT

(1.) This WPSR is posted before us for maintainability. The Registry returned the papers raising a query as to how the Honourable the Chief Minister of Tamil Nadu, Honourable the Governor of Tamil Nadu, and Honourable The President of India, who are constitutional authorities be impleaded as respondents 2, 3 and 5.

(2.) Petitioner replied to the said query by way of his letter dated 24.1.2014 stating certain reasons and not satisfied with the same, the maintainability note was put up, pursuant to which the same is posted before the Court under the caption 'For Maintainability ".

(3.) Though the matter is listed under the caption "For Maintainability ", the petitioner, who is party-in-person, has addressed the arguments on merits as well. Petitioner has prayed for a direction to the respondents/Collegium to consider inclusion of his name in the list, in the remaining one vacancy of Judge of the Madras High Court by contending that he enrolled himself as an Advocate on 11.11.1987 and practised for more than 18 years in this Court; that he served as a Notary Public for five years; that on 31.10.2005 he was appointed as President of the District Consumer Disputes Redressal Forum at Madurai and served as such for five years, that was upto 30.10.2010 and thus he held the post equal to the cadre of regular District Judge; that he rendered 700 judgments and also claimed to have done some social reforms; that he possess academic qualifications of MA, M.Phil, B.L., and (Ph.D); that he belongs to Arunthathiyar (SC) community; and that no representation for the said community has been given so far. Petitioner further claims to have given his Bio-Data to some of the Honourable Judges and sought for a direction to consider his name for the post of Judge of the Madras High Court in the alleged one remaining vacancy.