J. MAGESWARAN Vs. DIRECTOR OF SOCIAL DEFENCE, CHENNAI

JUDGEMENT

(1.) THE petitioner studied 8th Standard in the Children Home for Boys at Thanjavur during the year 1997-98. Thereafter, he studied in the Aringar Anna High School, Chengalpattu, which is also a Government Children Home and passed SSLC during the year 1999-2000. Thereafter, he registered his educational qualification with the Employment Exchange, Thanjavur on 20.09.2001.

(2.) THE grievance of the petitioner is that though there are so many vacancies in the Children Home for Boys and the G.O.Ms.No.2535, Social Welfare Department, dated 11.10.1983 contemplates that those vacancies shall be filled by the ex-inmates of the Children Home, the respondents are attempting to appoint the outsiders. The petitioner, therefore, filed this writ petition, praying for a direction to consider him for the post of Guard that is lying vacant in the 3rd respondent School, in the light of G.O.Ms.No.2535, Social Welfare Department, dated 11.10.1983 and also sought to forbear the 4th respondent from filling the said post by appointing outsiders.

(3.) HEARD both sides.