A KALAI SELVI Vs. DIRECTOR ELEMENTARY EDUCATION

JUDGEMENT

(1.) THE petitioner prays for issuance of a writ in the nature of Mandamus, directing the respondents to appoint the petitioner as the Primary School Teacher, based on her seniority in the employment exchange registration.

(2.) IT is the submission of the petitioner that the petitioner, being fully eligible for appointment as Elementary School Teacher, got registered herself with the employment exchange. The employment exchange, though sponsored name of persons lower in seniority than the petitioner, but failed to sponsor her name for appointment, which forced the petitioner to file original application before the learned Administrative Tribunal, Madras.

(3.) OTHERWISE also, it is finally settled that appointment cannot be made on the basis of seniority of employment exchange, as all eligible persons are required to be considered, as and when posts are sought to be filled up, including candidates who are sponsored by the employment exchange.