M RENGANATHAN Vs. UNION OF INDIA

JUDGEMENT

(1.) IN W.P.No.18615 of 2005, the petitioner seeks for the issuance of a writ of mandamus directing the respondents to make appointments on daily rated/NMR basis in all the departments and quasi-Governmental organisations and other local bodies through selection process prescribed by the Government and the Compulsory notification of Vacancies Act.

(2.) IN W.P.No.596 of 2006 the petitioner seeks for the issuance of a writ of Mandamus to direct the respondents to make appointments in the regular posts and stop-gap appointments only through employment exchange and selection process in the Government departments, local bodies, Government organisations and Co-operative Societies in the same manner.

(3.) IN W.P.No.24640 of 2009 the petitioner seeks for the issuance of a writ of certiorari to call for the records of the first respondent/Government of Pondicherry in G.O.Ms.No.22 dated 27.2.2009 as well as the list dated 30.6.2009 and to quash the same.