R BALAGANGATHARAN Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) THE prayer in the Writ Petition is for the issuance of mandamus directing the respondents to appoint the petitioner as a secondary Grade Teacher on regular basis with effect from 03.01.2002, the date on which the petitioner's junior Mr.Sheik Alludin was appointed on time scale of pay with all consequential benefits including arrears of pay, continuous seniority.

(2.) THE petitioner is native of Karur District. After passing Higher Secondary Course, he obtained a Diploma in Teacher Training and registered his name in the employment exchange of Karur on 12.10.1999 for the post of Secondary Grade Teacher [SGT] and he was assigned Registration Number 3961 of 1999 and later corrected as 4079 of 1999. In the year 2000-01 the department took a decision to fill up vacancies in the post of Secondary Grade Teachers in each district in the Government and Panchayat Union Schools after getting sponsorship from the employment exchange concerned. THE petitioner's name was not sponsored based on the employment seniority for appointment in Karur District on the ground that the District Collector, by order dated 12.4.2001 stated that the petitioner is not a resident of Karur District and cancelled the registration. That order was passed without any notice or opportunity to the petitioner.

(3.) THE respondents were served as early as 2.2.2007. However, no counter affidavit is filed till date. THE order of this Court passed in contempt petition Nos.1012 to 1020 of 2003 dated 27 .1.2006 reads as follows:-