M LOBO, S/O MANUVEL AND L DANIEL KAMARAJ, S/O T K LOURDUSAMY Vs. DISTRICT COLLECTOR AND PANCHAYAT UNION COMMISSIONER

JUDGEMENT

(1.) In this writ petition, the prayer made by the Petitioner is for issuance of a Writ in the nature of Mandamus, to direct the Respondents to give appointment to the Petitioners, in pursuance to their selection as Office Assistants.

(2.) It is not in dispute, that t the Petitioners were duly selected, and were not appointed, due to pendency of litigations in Courts.

(3.) Now, the stand taken by the Respondents, to deny the right of appointment, to the Petitioners is that t the posts, against which the Petitioners were selected, have been filled up, by regularizing the services of daily wage employees.