S RAMA RAO Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) The petitioner seeks for issuance of a writ of mandamus to direct the respondents 1 and 2 to consider his representations dated 25.2.2005 and 26.2.2005 and to appoint him as Chief Cameraman in Tamil Nadu Films Division.

(2.) When the matter was taken up, learned Additional Government Pleader appearing for the respondents 1 and 2, by referring to para 6 of the counter, submitted that the representation of the petitioner dated 25.2.2005 had already been examined by the Government as per the Rules and thereby approved the list in Government Letter No. 10702/Ad. 1/2005-4, dated 6.7.2006, wherein the name of the petitioner was shown in the third place. Therefore, as rightly found in letter dated 6.7.2006, since the representation dated 25.2.2005 of the petitioner was already considered by the Government, the petitioner cannot have any grievance, so as to issue a mandamus at this point of time.