V.T. MAHENDRAN Vs. DIRECTOR OF COLLEGIATE EDUCATION

JUDGEMENT

(1.) THE writ petition is filed challenging the impugned order of the 3rd respondent in No.GNC/A3/NTS/Appt. Compassionate Grounds/2010 and to quash the same and and Consequently, direct the respondents 1 to 3 to promote the petitioner as Junior Assistant in the 3rd respondent college w.e.f. 12.6.2009 and to grant the petitioner all the service and monetary benefits including arrears together with DCRG and Pensionary benefits.

(2.) THE brief facts of the case are as follows:

(3.) LEARNED Additional Government Pleader appearing for the respondents 1 and 2 submits that the vacancy position has been given by the 1st respondent in his proceedings dated 31.5.2007 and accordingly, the vacancies have been filled up by the 2nd respondent. Therefore, there is no question of deviation or denial of right to the petitioner. Hence, the present Writ Petition has to be dismissed.