N THIRUMURTHI Vs. DISTRICT COLLECTOR TIRUVANNAMALAI

JUDGEMENT

(1.) THE petitioner has filed the present writ petition seeking to set aside an order dated 12.05.2008 and after setting aside the same seeks for a direction to the third respondent to appoint the petitioner as Village Assistant at Chengam Taluk pursuant to the interview conducted on 19.09.2007.

(2.) WHEN the matter came up on 17.07.2009, this Court ordered notice of motion to the 4th respondent and the learned Additional Government Pleader was directed to take notice on behalf of respondents 1 to 3. Pending the notice, this Court directed one post of Village Assistant to be kept vacant.

(3.) IT was claimed that the post of Village Assistant was reserved for Most Backward Community Non Priority Category as per the information obtained by the petitioner under the RTI Act. The petitioner belongs to Most Backward Community and registered his name in the District Employment Exchange on 28.07.1986. At the time of registration, he had studied upto 10th standard but failed in the examination. Thereafter, he passed the 10th standard in October 1986, 12th Standard in September 1990 and B.A.(Tamil) as well as B.Ed in the year 1996. The qualification acquired by him were also registered with the District Employment Exchange, Tiruvannamalai.