S SHADRACH PAUL Vs. REGISTRAR HIGH COURT MADRAS

JUDGEMENT

(1.) ONE S. Shadrach Paul (petitioner), erstwhile Head Clerk, district Court, Madurai , had been selected and appointed as Sheristadar (category 1 of Class IV of the Special rules for the Tamil Nadu Judicial Ministerial Service - for short' 'TNJMS rules' ')District Court, Madurai by the principal District Judge, Madurai-20 (second respondent) in his order a. No. 314/93 dated 14th May, 199 3. On an administrative appeal preferred by one S. Rathinasabapathy (third respondent), erstwhile Sheristadar, Sub Court, Dindigul, this Court set aside the same by order in RCC. No. 171/ 93/c1, dated 4. 10. 1993 and remitted back the matter for fresh consideration according to law.

(2.) ON remand, Principal District Judge, Madurai , taking into consideration the relevant materials, by his order in A. No. 754/93, dated 27. 10. 1993, selected the third respondent for being appointed as sheristadar, District Court, Dindigul. The petitioner, aggrieved by the said order, without resorting to the statutory remedy of revision, as provided for in Rule 1 of the T. N. J. Ms. Rules, resorted to the present action, impleading also the Registrar of this Court as the first respondent, praying for issue of a writ of certiorarified mandamus to quash the same and direct respondents 1 and 2 to promote him as Sheristadar in Category 1 of Class IV thereof.