M.RAMALINGAM Vs. DIRECTOR OF ADI DRAVIDAR WELFARE

JUDGEMENT

(1.) THE petitioners were aspirants for getting appointment to the post of Cook in the Welfare Hostel run by Adi Dravidar and Tribal Welfare Department. The petitioners have registered their name in the Employment Exchange. Many of the Juniors in the Employment Exchange seniority got their names sponsored and appointed. But, the petitioners despite having undergone interview were not selected. Hence the petitioners filed the present Writ Petitions seeking for a direction to the 2nd respondent to select them as Cook pursuant to the call letter sent to them dated 14.12.2010.

(2.) IN the call letters sent to the petitioners, they have referred to the Government Order in G.O.Ms.No.20, Adi Dravidar and Tribal Welfare Department dated 21.2.2008 and the subsequent letters sent by the Commissioner of Adi Dravidar and Tribal Welfare Department dated 11.10.2010. Even as per the admission of the petitioners, in the earlier orders of the Government in G.O.Ms.No.21, dated 2.2.2000, the appointments to the various posts including the Cook have to be filled up by calling for names from the District Employment Exchange, which will form the basis and thereafter selection has to be done.

(3.) IN the present cases, the petitioner in the first Writ Petition is 37 years, the petitioner in the second Writ Petition is 35 years and the petitioner in the third Writ Petition is 43 years. Therefore, the question of their being considered for appointment is clearly barred by the orders of the Government.