K P JAGANATHAN Vs. COMMISSIONER

JUDGEMENT

(1.) THE petitioner prays for issuance of a writ in the nature of declaration, declaring the recruitment /selection process initiated by the Tahsildar, Tittakudi, Cuddalore District in the year 2010 to fill up 25 vacancies of Village Assistant by seeking sponsorship of names from the office of District employment officer alone in pursuance to G.O.Ms.No.429, issued by Revenue department, dated 08.08.2007 and without making wide publicity by way of advertisement in dailies, notice board, internet, etc. by inviting application from all eligible persons of general public to participate and secure public employment, is illegal, arbitrary and unconstitutional, therefore, violative of Article 14 of the Constitution of India.

(2.) THE petitioner studied upto 10th Standard and belongs to scheduled caste community and had duly registered with the District Employment Office, Cuddalore in the year 1985 and renewed from time to time to keep the registration alive. The name of the petitioner was sponsored by the respondent No.3 for the post of Village Assistant in the year 2007. The petitioner participated in the interview held on 27.04.2007 by the respondent No.4 and was selected, but no appointment letter was issued to the petitioner. Thereafter, interview letters were sent to about 200 persons for interview to be held on 23.04.2010. The petitioner was not called for interview to be held on 23.04.2010.

(3.) IT is not in dispute that though 200 persons sponsored by the employment exchange were interviewed, but as this Court had ordered maintenance of status quo, the selection process stood stayed.