LAWS(MAD)-2003-6-61

XAVIER SELLAPPAN Vs. REGISTRAR

Decided On June 19, 2003
XAVIER SELLAPPAN Appellant
V/S
REGISTRAR Respondents

JUDGEMENT

(1.) is writ petition is filed by one Xavier Sellappan, with a request for seniority and proper placement over and above the respondents. The following facts will help to understand the controversy involved.

(2.) Petitioner is essentially challenging the dismissal of his original application, which came to be dismissed by the Central Administrative Tribunal. In that original application, the petitioner’s case was that after completing his S.S.L.C. examination in the year 1974, his name was sponsored by the Executive Engineer of Pondichery for recruitment as apprentice in the trade of Storekeeper. The petitioner appeared for the required examination and was successful. He was allowed to undergo the training for one year in the District Rural Development Agency, Pondichery on a monthly stipend of Rs.230/-. 2.1.

(3.) The petitioner has joined all these non-apprentice Storekeepers as party-respondents but none appears on their behalf.