T.P. BALAGOPAL Vs. THE SECRETARY

JUDGEMENT

(1.) THE petitioner avers that he has been working as a Contract Meter Reader (Water Meter) under the services of the respondent, Koppam Grama Panchayat, since 01.04.2009. It is his case that on the request of the said Panchayat, the employment exchange has sponsored some candidates against the regular vacancy in the post of Part -Time Sweeper/Contingent Worker, that he apprehends that those candidates sponsored by the employment exchange alone would be considered for the selection to the said post, and that the candidates like the petitioner, who were not sponsored by the employment exchange, will be excluded from the zone of consideration by the authority concerned.

(2.) THE petitioner contends that though he was also registered with the employment exchange, his name has not been forwarded by the employment exchange for consideration in the above selection process. In that context the petitioner has submitted Ext. P1 representation before the second respondent praying that the petitioner also may be considered in the said selection process along with those who have been sponsored by the employment exchange.

(3.) THE petitioner has also produced various judgments of this Court as in O.P. No. 3038/1997 (Ext. P4), O.P. No. 474/1997 (Ext. P5), O.P. No. 23551/1998 (Ext. P6) and W.P.(C) No. 12676/2005 (Ext. P7) to contend that, in similar circumstances, this Court has also directed consideration of candidature of such persons whose names have not been sponsored by the employment exchange, along with the candidates, who have been sponsored by the employment exchange, for the regular selection to posts in public service.