C. ANBUSAMY Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) THE petitioner has filed the present Writ of Mandamus, praying for issuance of an order in directing the respondents to appoint the petitioner as Night Watchman, in terms of his representation dated 03.12.2012.

(2.) ACCORDING to the petitioner, he has studied upto 5th standard in Elementary School of Velagoundanvalasu. He belongs to Schedule Caste community. He registered his name in the employment exchange on 22.5.2006 and his employment registration number is 2006MO1702. At the time of filing of the present writ petition, his age was 39 years and 7 months and his wife is a physically challenged person.

(3.) IT is the further case of the petitioner that as per the order of the Government, appointment orders were issued and the persons selected have to join duty within 7 days from the date of the appointment order, which expired on 30.11.2012. He was informed that 11 persons selected for Tiruppur District did not join duty and the posts are still vacant and the respondents have been taking steps to fill up the vacancies at the end of December 2012. As such, the petitioner has been requesting the respondents 2 and 3 in person to appoint him in the vacant post and thereafter, sent a representation dated 3.12.2012 to the respondents, making a request to select him for the existing vacancy. However, his representation has not been met with any positive response.