P.RAJKUMAR Vs. SECRETARYTRICHY MARKETING COMMITTEE

JUDGEMENT

(1.) The petitioner prays for the issuance of a writ in the nature of certiorari to quash the order dated 9/5/2012, passed by the Commissioner of Agricultural Marketing and Agricultural Business in refusing to issue appointment to the petitioner by adopting unconstitutional method. The respondent Nos. 1 and 2 invited applications for appointment to the post of Watchman through employment exchange alone. In spite of declaration of law by the Honourable Supreme Court, the respondents are continuously violating the law by restricting appointments to public post by calling names from employment exchange alone. This process of selection has been declared to be unconstitutional by the Hon'ble Supreme Court.

(2.) The petitioner's name was forwarded by the employment exchange. The petitioner was interviewed on 19.1.2011 and selected for the post of watchman by treating him as OC Category.

(3.) However, on coming to know that the petitioner belongs to 'scheduled caste', the appointment letter was not issued to him, as the post was reserved for OC category.