M. PONNAIYAN JOSEPH Vs. DIRECTOR OF TOWN PANCHAYATS

JUDGEMENT

(1.) THE petitioner was appointed as a Street Light Operator in the Office of the fourth respondent/Town Panchayat. According to him, he was dismissed from service in the year 2000 without any sufficient reason. There is no details about the date and month of his dismissal. Further, he has not chosen to question the dismissal order. While so, he filed W.P.No.3494 of 2010 seeking for direction to consider his representation, dated 10.02.2010 for appointment to the post of Waterman. This Court disposed the said Writ Petition on 18.03.2010, directing the third respondent herein to pass orders on the representation of the petitioner within a period of four weeks and thereafter, the third respondent herein passed order, dated 20.04.2010 declining the request of the petitioner. The same was also not questioned. Now, the petitioner has filed this Writ Petition seeking for a direction to consider him for appointment to the post of Office Assistant in the office of the fourth respondent and he has also stated that he has made representation, dated 27.01.2011 in this regard.

(2.) IN my view, the Writ Petition has no merits and without challenging the dismissal order, the petitioner cannot seek for appointment by way of filing one Writ petition after another Writ Petition. Even the dismissal order could not be challenged after 12 years.