LAWS(MAD)-2011-7-416

M THIRUMALAI KUMAR Vs. CHAIRMAN TEACHERS RECRUITMENT BOARD, CHIEF EDUCATIONAL OFFICER AND DISTRICT EMPLOYMENT OFFICER

Decided On July 18, 2011
M Thirumalai Kumar Appellant
V/S
Chairman Teachers Recruitment Board, Chief Educational Officer And District Employment Officer Respondents

JUDGEMENT

(1.) The Petitioner has filed this writ petition, seeking direction to the first Respondent to consider him for the post of Graduate Teacher in Physics under the B.C. Priority Category of Orphan and pass appropriate orders selecting him for the said post, based on his representation dated 28.07.2010, within a time frame to be fixed by this Court.

(2.) The facts leading to filing of the writ petition are as follows:

(3.) His grievance is that in the said call letter, it is stated that he would be given priority under Dependents of Ex-servicemen, i.e. the Petitioner is a Dependents of Ex-servicemen. According to the Petitioner, he does not come under the said category.