N R ANBUMANI Vs. UNION OF INDIA

JUDGEMENT

(1.) WITH the consent of the learned counsel on either side, the writ petition itself is taken up for final disposal. Heard Mr.L.Chandrakumar learned counsel appearing for the petitioner and Mr.V.T.Gopalan learned Additional Solicitor General representing Mr.K.Ravindranath learned counsel appearing for the respondent.

(2.) THE relief prayed for in the writ petition is for a mandamus directing the respondent to consider the claim of the petitioner along with others for the post of Presiding Officer in the Debts Recovery Tribunal. THE notification calling for appointment is available at Page No.1 of the paper book furnished by the petitioner. THE qualification as stated in the notification is as hereunder: