M LOBO Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) THE petitioner filed Original Application in O. A. No. 587 of 2003 before the tamil Nadu Administrative Tribunal; consequent upon its abolition, the said original Application was transferred to this court and re-numbered as W. P. 1848 of 2006, to call for the records of the first respondent relating to pro. Na. Ka. No. 14317/2002/pa. 2, dated 01/08/2002, quash the same and issue directions to the first respondent to pass consequential order of approval of appointment as office Assistants of the Applicants herein in Viralimalai panchayat Union and appoint them with effect from 27. 06. 2001 with all consequential service and monetary benefits.

(2.) HEARD both sides.

(3.) THE nutshell facts which are absolutely necessary and germane for the disposal of this writ petition would run thus: the writ petitioners, according to them, were selected by the Commissioner concerned after obtaining the list from the Employment Exchange for the post of office Assistants in Viralimalai Panchayat Union. As per the rules, the selection has to be approved by the Collector, accordingly it was sent to the collector and while he was considering it, he received two communications vide,