T JAYAKUMAR Vs. A GOPU

JUDGEMENT

(1.) THIS Writ Petition has been filed by the petitioner for issuance of a Writ of Certiorari calling for the records, pertaining to the order passed in O. A. No. 346 of 2000, dated 23. 4. 2001, on the file of the third respondent Tribunal and quash the same.

(2.) THE petitioner was appointed by the second respondent as EDBPM of Kadambadi Village and he has been working as EDBPM with effect from 12. 2. 2000.

(3.) IT is seen that the first respondent was also applied for the above said post. Since the application of the first respondent has been received by the second respondent after the expiry of stipulated time, his application was rejected. Even though, the first respondent sent his application in time, since the same was not considered by the second respondent, he approached the Tribunal by filing an application in O. A. No. 346 of 2000 to set aside the order of the second respondent, dated 9. 2. 2000 selecting the petitioner for the post of EDBPM of Kadambadi Village and for a direction to the second respondent to select the first respondent for the said post.