TMT.P.SENTHAMARAI Vs. THE DISTRICT COLLECTOR

JUDGEMENT

(1.) The petitioner is a temporary Sweeper employed in the 2nd respondent Town Panchayat. Now, a vacancy has arisen in the regular post. The petitioner has claimed the same. She also made a representation and thereafter she approached this court by filing W.P(MD)No.19354 of 2015.

(2.) This Court disposed of the aforesaid writ petition on 27.10.2015 granting direction to consider the claim of the petitioner for the regular post. Now, the 2nd respondent has passed the impugned order dated 26.11.2015, stating that the petitioner belongs to SC candidate and by applying 200 point roster, the vacancy shall go to SC Arunthathiyar candidate. Hence, the post shall be filled up only by SC Arunthathiyar candidate.

(3.) The learned counsel for the petitioner has submitted that since the petitioner is a senior person, she shall be appointed in the regular post.