S PRASANTHA KUMAR Vs. DISTRICT REVENUE OFFICER

JUDGEMENT

(1.) SEEKING to issue a writ of Certiorarified Mandamus to call for the records relating to the proceedings in Na. Ka. No. 31179/2006-31/x1 dated 9. 1. 2007 on the file of the first respondent herein and to quash the same and consequently direct the second respondent herein to consider the petitioner's claim for the appointment of Elementary Middle School Teacher without reference to the report in respect of the Family Migration Certificate, this writ petition has been filed.

(2.) THE Court heard the learned counsel on either side.

(3.) THE case of the petitioner in short is that after completion of his studies, he applied for Teacher Education and obtained Diploma in May 1994, that he was originally residing at Chennai where he registered with the District of Chennai for the purpose of employment, that he got opportunity to serve in a private Institution at Tiruvellore, that he was constrained to move to a place nearer to the place of work and hence he shifted his residence to Sriperumbudur. While he was staying at Sriperumbudur, he got married in the year 2003, that his wife is a teacher who was working then at Villupuram, that the petitioner's wife had applied for transfer and is now working as a Teacher in Kancheepuram District. Since he is residing with his wife at Sriperumbudur along with her family members and the family was headed by the petitioner,he has also applied for Migration Certificate and the Migration Certificate was issued on 21. 2. 2005 by the Tahsildar, Sriperumbudur, after due enquiry. While the matter stood thus, the first respondent called him for an interview for appointment of the post of Elementary Middle School Teacher. The second respondent by his proceedings dated 5. 10. 2005 called upon the petitioner to produce various certificates for the purpose of verification. While he produced all the necessary certificates as required on expecting the appointment. While the matter thus,, the order came to be passed on the strength of the report that cancelling the original Migration Certificate stating that he has obtained the certificate on false information and that he is living with his mother-in-law, his wife and sister and hence he it could not be considered as true. Under such circumstances, necessity arose for the petitioner to approach this Court for the relief as extracted above.