A SHEIK MOHAMED Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) The Petitioner, namely, A. Sheik Mohamed has finally come to this Court on third occasion by challenging the impugned order passed by the Respondent, the District Collector, Tiruchirapalli ordering to delete the name of the Petitioner from the approved list of the panel of Registered Engineers under Class IA category in Tiruchirapalli District. It is stated in the impugned order, dated 11.1.2008, that inclusion of the name of the Petitioner in the approved panel, in which the name of the Petitioner was included, has been done without the concurrence of the Engineer-in-Chief, W.R.O. & Chief Engineer (General), Public Works Department, Chepauk, Madras and without the approval of board of Engineers.

(2.) The learned Counsel appearing for the Petitioner would submit that the impugned order deleting the Petitioner's name from the approved list of panel of Private Engineers under Clause I A category in Trichirapalli District was against the principle of natural justice as there was no notice given to the Petitioner.

(3.) Secondly, it was also contended that there is no Rule permitting the District Collector to cancel or undo the order passed by another District Collector, namely, his predecessor in Office. While so, the impugned order deleting the name of the Petitioner from the approved list of panel of Private Engineers under Clause I A category in Trichirapalli suffers from want of jurisdiction and therefore, the same is sought to be challenged as it is bad in law.