V SENTHIL KUMAR Vs. DIRECTOR OF PUBLIC LIBRARIES

JUDGEMENT

(1.) THE prayer in the writ petition is to quash the order dated 31.10.2005 passed by the second respondent confirmed by the order of the first respondent dated 19.12.2006 and cancel the appointments of the respondents 3 and 4 as Rural Librarians and issue consequential direction to appoint the petitioners as Rural Librarians with effect from 31.10.2005 with all consequential benefits.

(2.) THE learned counsel for the petitioners, during the course of arguments, submitted that even though such a prayer is made in the writ petition, the petitioners are not pressing the prayer to quash the appointments of respondents 3 and 4 and the petitioners will be satisfied, if a direction is issued to respondents 1 and 2 to appoint the petitioners as Rural Librarians notionally with effect from 31.10.2005 within a reasonable time. THE said submission made by the learned counsel for the petitioners is recorded.

(3.) DURING the subsequent selection, which was to be conducted as per G.O.Ms.No.50, School Education, dated 11.4.2003, the persons should be selected for Rural Librarian on the basis of the Employment Exchange seniority on communal rotation. According to the petitioners, respondents 3 and 4 are their juniors in the Employment Registration seniority still they have been selected and appointed.