S FRANCIS PETER Vs. DIRECTOR OF ELEMENTARY EDUCATION

JUDGEMENT

(1.) IT is the case of the petitioner that in Perambalur District, which is a Most Backward Class District, the counselling for the appointment of Secondary Grade Teachers in the Middle Schools and Elementary Schools is going on. While many qualified candidates are available within the District, the persons from neighbouring districts have migrated with bogus certificates and purely on basis of the documents like that of the family card and other documents. The appointments are being made which affects the unemployed graduates who are living in large number in Perambalur area.

(2.) IN view of the same, the present writ petition is filed by the petitioner for a direction against the first and third respondents to enquire and take action in respect of candidates who are sponsored by the District Employment Exchange, Perambalur to the Chief Educational Officer, Perambalur for such appointments with reference to the guidelines issued by the Government for transfer of Registration in Employment Exchange from other Districts to Perambalur District.

(3.) THE petitioner has registered his name in the Employment Exchange for appointment to the post of Secondary Grade Teachers in the year 2002 and a call letter was given for verification on 2. 9. 2004. A large number of persons from other districts were appointed by producing ntivitiy certificates and also based on the illegal migrations. The petitioner is given a call letter on 8. 8. 2006 and the counselling for the appointment for the said post was to commence from 6. 09. 2006 to 8. 9. 2006.