M. SADAYANDI Vs. COLLECTOR, MADURAI DISTRICT

JUDGEMENT

(1.) THE prayer in this writ petition is as follows:-

(2.) THE case of the petitioner is that he is entitled to get preferential treatment in employment as per the certificate issued by the third respondent and also in accordance with G.O.Ms.No.188, Personnel and Administrative Reforms (Per.P) Department, dated 28.12.1976.

(3.) NO doubt, the learned counsel appearing for the petitioner relies on an unreported decision of this court made in W.P.(MD)No.5928 of 2009, dated 02.03.2010 in support of his submission. At any event, as there is an order passed against the petitioner as early as on 07.07.2000, without challenging the same, the present writ petition cannot be maintained.