SOKKALAI Vs. DISTRICT EMPLOYMENT OFFICER

JUDGEMENT

(1.) THE petitioner prays for the issuance of a writ in the nature of certiorari, to quash the order passed by the District Employment Officer declining to forward the name of the candidates eligible for appointment to the post of Junior Assistant, Sweeper and waterman on the ground that the petitioner was required to get prior approval from the Chief Educational Officer for filling up the post.

(2.) THE impugned order on the face of it is arbitrary and not sustainable in law as the District Employment Officer has no right to determine the eligibility of the candidates.

(3.) THE Employment Officer cannot decide about the seniority or other condition for recommending the name etc. However, there is no need to issue any order as prayed for as the respondent can advertise the post and call the names from the open market to give chance to all eligible persons to compete.