PREMSEKAR Vs. DISTRICT COLLECTOR, SALEM

JUDGEMENT

(1.) The order impugned dtd. 3/12/2014, rejecting the request of the writ petitioner to appoint him based on the application is under challenge in the present writ petition.

(2.) The order impugned states that the Post of Junior Assistant was filled originally as per the Reservation Roster and one P.Nithyanandhi was appointed. However, she had served for sometime and thereafter, resigned the post. Thus, the post of Junior Assistant is to be filled by following the Reservation Roster and accordingly, a Scheduled Caste candidate is to be appointed.

(3.) This Court is of the considered opinion that mere application would not be a ground to seek appointment to the post of Junior Assistant. All appointments are to be made strictly in accordance with the rules in force. Reservation is to be followed, while conducting the process of selection, through open competitive process. It is not as if a candidate can be appointed merely based on the Roster system. The process of selection is to be conducted and even for application of Roster, the eligible candidates amongst the Reserved category is to be determined.