CAPT R.P. SINGH Vs. CHAIRMAN

JUDGEMENT

(1.) UNDAUNTED by the order of dismissal dated 25.01.2012 passed by the learned single Judge in W.P. No. 23122 of 2011, the writ petitioner has preferred the present Writ Appeal.

(2.) THE challenge in the Writ Petition is to the appointment of the third respondent, who is presently functioning as the Dredging Superintendent at Chennai Port Trust. The petitioner also sought for a declaration to declare that the post of Dredging Superintendent, Chennai Port Trust, as vacant.

(3.) THE learned single Judge, after hearing the learned counsel for the parties and on consideration of the materials available on record and also relying on Section 80 of the Merchant Shipping Act, 1958 dismissed the Writ Petition as of no merits holding that the Certificate issued in favour of the third respondent is to be treated as equivalent to the Certificate of Competence, being Certificate issued under Section 80. Aggrieved by the same, the writ appeal has been preferred by the writ petitioner.