LAWS(MAD)-2011-4-266

S SHANMUGAM Vs. DISTRICT COLECTOR KARUR

Decided On April 05, 2011
S Shanmugam Appellant
V/S
District Colector Karur Respondents

JUDGEMENT

(1.) THE Petitioner has filed the present Writ Petition seeking a relief of Writ of Mandamus in directing the First respondent/District Collector to approve the selection of the Petitioner as Village Assistant as per the selection proceedings of the Second Respondent, in Na.Ka.No.A5/452/2007, dated 16.04.2007, on par with the other selected candidates.

(2.) THE Petitioner joined the Government Higher Secondary School, Kulithalai and he had studied upto Eighth Standard. He had not completed his Eighth Standard. A Transfer Certificate was issued to him by the Government Higher Secondary School, Kulithalai. He registered his name, on 02.08.2006 in the Third Respondent/District Employment Office, for seeking employment in the Government Departments.

(3.) THE Second Respondent/Tahsildar, Kulithalai, on 26.03.2007, by means of his proceedings called for interview to the post of Village Assistant in Kulithalai Taluk. He sent the interview card to the Petitioner on 26.03.2007 on the basis of his seniority, in the Third Respondent/Office. The Second Respondent/Tahsildar as per the interview card requested the Petitioner to appear on 16.04.2007, at about 11.00 A.M. before him.