P SUBBURAJ Vs. STATE PRESIDENT CUM CHAIRMAN

JUDGEMENT

(1.) THE petitioner is a practising Advocate and was appointed one time as President of the District Consumer Redressal Forum at Madurai and thereafter at Namakkal. He had filed the present Writ Petition seeking for a direction to the State Government to consider the representation dated 14.10.2010 and to reappoint him as President of the District Consumer Disputes Redressal Forum as per the proviso to Section 10(2) of the Consumer Protection Act, 1986.

(2.) IT is the case of the petitioner that he was one of the few members of the Bar, who were directly selected to sit in the District Forum and during his tenure he has done remarkable work and disposed number of cases that came before the Forum. After the end of his term, he is entitled for consideration for the 2nd term even for the post of the President of the District Consumer Disputes Redressal Forum. In his representation dated 14.10.2010, a copy of which is found enclosed at page 7 of the typed set, he had stated that he is the youngest and senior most President of the District Judges of the Consumer Forum and he is also entitled for the second term and he must be appointed as President of the District Consumer Disputes Redressal Forum either in Chennai South or North being the senior most President of the existing Presidents.

(3.) THEREFORE, in the light of the order passed by this Court, the petitioner's present representation cannot be considered. It is also stated that the petitioner's claim was also not considered by the Selection Committee for the post of President of the District Forum at Namakkal though he was called for an interview on 19.10.2010 based upon the representation dated 14.10.2010. It is also stated that re-appointment cannot be claimed as a matter of right and also the selection for the post of President of District Consumer Disputes Redressal forum was made by the Selection Committee convened on 19.10.2010.