P N PERUVAZHUTHI Vs. UNION TERRITORY OF PONDICHERRY

JUDGEMENT

(1.) The petitioner seeks for the issuance of a Writ of Certiorarified Mandamus to call for the records relating to the selection by interview for the post of Secretary (Law), Pondicherry by Notification dated 22.12.2001 by UPSC Advertisement No.24, Item No.19 Ref.No.F-1/42/2001 R.11 to quash the same and to direct the second respondent to include the petitioner's name for the said selection as per earlier order of this Court dated 12.7.2002 in W.P.No.24982 of 2002 as well as the petitioner's representation dated 23.7.2002.

(2.) By Notification in Advertisement No.24 published in the newspaper dated 28.12.2001, applications were called for among other posts for the post of Secretary (Law), Government of Pondicherry, Law Department by the second respondent herein. The petitioner is stated to have filed his application for the said post. The petitioner claims that he satisfied all the qualifications described in the said notification. However, when the petitioner did not receive any call letter for the interview, he came forward with W.P.No.24982 of 2002 for the issuance of a Writ of Mandamus to direct the second respondent to call the petitioner for interview for the post of Law Secretary. The said writ petition was disposed of by this Court by an order dated 12.7.2002 and the order was to the following effect:-

(3.) Thereafter, the petitioner preferred his representation dated 23.7.2002 to the respondents herein. Subsequently, the interviews for the said post were fixed for 27th and 28th August, 2002. The petitioner therefore came forward with the present writ petition for a mandamus as prayed for therein. The petitioner also filed WPMP.No.43640 of 2002 for an interim prayer to direct the second respondent to include his name for the said selection in the interview to be held on 27th and 28th August, 2002, as per the earlier order of this Court in W.P.No.24982 of 2002 as well as his representation dated 23.7.2002. Initially, notice was ordered in WPMP. Subsequently, on 26.8.2002, an interim order came to be passed to the following effect.