P. SATHIYAMOORTHY Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) This writ petition has been filed challenging the notification issued by the second respondent calling for applications to fill up the post of Office Assistant and Night watchman at Poondi Panchayat Union.

(2.) The case of the petitioner is that he was appointed in the Poondi Panchayat Union as a Night Watchman on 07.07.2015. According to the petitioner, the Panchayat Union had issued an advertisement and called for candidates to fill up the post of Night Watchman and the petitioner participated and he was selected and he has been working in the said post from the year 2015. The grievance of the petitioner is that he had already made a representation for regularization of his appointment and without considering the same, a fresh notification has been issued by the first respondent and the same has been put to challenge in the present writ petition.

(3.) The second respondent has filed a counter affidavit in this case. The relevant portion in the counter affidavit is extracted hereunder:-