S.LATHA Vs. DISTRICT COLLECTOR COLLECTORATE BUILDING

JUDGEMENT

(1.) This Writ Petition has been filed challenging the notification issued by the third respondent dated 08.11.2019, calling for applications to fill up the post of Secretary in various Village Panchayats and for a consequential direction to direct the respondents to call for applications by including Padarikuppam Village Panchayat.

(2.) The case of the petitioner is that one A.Radhakrishnan was holding the post of Secretary of Padarikuppam Village Panchayat and he retired on 31.03.2018 and by proceedings dated 31.03.2018, one Velmurugan belonging to Vellakkarai Village Panchayat was given the additional charge to act as the Secretary to Padarikuppam Village Panchayat. The further case of the petitioner is that a notification was issued by the third respondent on 08.11.2019, calling upon applications for filling up the post of Secretary in various Village Panchayats. While issuing such a notification, Padarikuppam Village Panchayat was not mentioned inspite of the fact that there is a vacancy to the post of Secretary. In this regard, the petitioner has made a representation on . Since it did not evoke any response, the present Writ Petition has been filed challenging the notification dated 08.11.2019 issued by the third respondent and for other consequential directions.

(3.) Heard Mr.S.A.Shanmugam, learned counsel for the petitioner and Mr.A.Zakir Hussain, learned Government Advocate appearing on behalf of the respondents.