T XAVIER Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) Seeking to quash the impugned Letter No. 29369/H1/2010-9 dated 19.10.2011 issued by the 1st respondent State Government and the consequent Notification No. 3 of 2011 dated 11.11.2011 issued by the 3rd respondent State Consumer Commission and for a further direction to the respondents to appoint him as the President of the District Consumer Disputes Redressal Forum in any of the existing vacancies as per the recommendation of the High Level Selection Committee dated 12.5.2011, the petitioner has come up with the present writ petition. Facts of the case, as put forth by the petitioner, in the affidavit would run thus:

(2.) On behalf of the 1st and 2nd respondents, a counter affidavit has been filed, wherein, it is stated as follows:

(3.) Mr. Issac Mohanlal, learned counsel for the petitioner would contend that inasmuch as the Selection Committee constituted under Section 10(1 A) of the Consumer Protection Act, 1986, having unanimously selected and recommended the petitioner for appointment, the State Government is bound to act upon the same and give appointment to the petitioner. It is his further contention that inasmuch as the selection being for the post of Judicial Officer, the State Government ought to have given due respect to the unanimous recommendation of the Selection Committee.