G BALASUNDARAM Vs. UNION OF INDIA

JUDGEMENT

(1.) THE prayer in the writ petition is to quash the selection list bearing No. 59-7/2007/LD dated 22.2.2006, issued by the third respondent selecting Notary Public insofar as the Union Territory of Puducherry is concerned.

(2.) THE case of the petitioner is that he is a practising advocate in Pondicherry, who got enrolled as an advocate on 20.1.1990 and he is practising in Civil, Criminal, Revenue, Consumer and Labour matters in Pondicherry. THE petitioner submitted an application in September 2000 for appointing him as Notary Public of Pondicherry Government. THE petitioner belongs to Schedule Caste community of Pondicherry origin. THE petitioner's application submitted in September 2000 was not considered at all till 22.2.2006. According to the petitioner, as per the Notaries Act, 1952, 100 Notary Public can be appointed by the Central Government in respect of Union Territory of Pondicherry and 100 Notaries can be appointed by the Government of Union Territory of Puducherry. As on the date of the petitioner's application, i.e. in September 200, nearly 63 persons were appointed in the Union Territory quota of 100.

(3.) THE learned counsel for the petitioner also submitted that not giving proportional representation to the Schedule Caste candidates in the appointment of Notary Public in the Union Territory of Puducherry is discriminatory and violative of Article 14 of the Constitution of India.