R.SHANMUGA PERUMAL Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) THE petitioner has invoked the extraordinary equitable jurisdiction of this Court, with a prayer to direct the District Employment Officer, Pudukkottai District, to sponsor the name of the petitioner for interview for the post of Village Assistant as per reservation quota and employment seniority and with a further direction to the third respondent to consider the case of the petitioner for appointment as Village Assistant.

(2.) THE writ petitioner belongs to Scheduled Caste namely Hindu Adidhiravidar community. THE date of birth of the petitioner is 04.06.1979 and he passed 8th standard in the year 1996. THE petitioner failed in the 9th standard. THE petitioner got his name registered with the Employment Exchange on 23.07.1997 vide Registration No.6610/97.

(3.) THE stand taken by the second respondent is that the qualification prescribed for the post of Village Assistant, is 5th standard pass and only those candidates who are 5th standard pass, can be considered. It was on that account that the second respondent has sponsored the candidates who are 5th standard pass, keeping in view the reservation policy and seniority.