A.PRABHU Vs. THE POST MASTER GENERAL

JUDGEMENT

(1.) Material on record discloses that Notification for appointment of meritorious sports persons in the Department of Posts, in the cadre of Postal Assistant/Sorting Assistant, Postman and Multi Tasking Staff was issued by the Office of the Chief Postmaster-General, Tamil Nadu Circle, Chennai - 600 002, on 06.06.2012. As per the notification, for Chennai City Central Division, the following vacancies of Multi Tasking Staff (MTS) were notified.

(2.) A separate Selection Committee consisting of a Chairperson with four persons was constituted for each post of division for finalising selection under Sports quota and before finalising the selection, the Minutes of the Committee should be approved by the Competent Authority at regional level. In respect of Chennai Central Division, the duly constituted Committee scrutinized all the applications and among the applications received, a list of eligible and wait list candidates were prepared. Certificates of the petitioners were verified. They attended the interview. A fitness trial was done on 01.08.2012.

(3.) As there was no response from the respondents, writ petitioners made representation dated 01.08.2003. Finding no response to the representation, they joined together and filed O.A.NoS.517 and 521 of 2014, for a direction to the respondents to consider their representation dated 10.08.2013 and to issue a direction to the Senior Superintendent of Post Offices, Chennai City Central Division, T.Nagar/ 2nd respondent therein, to issue an order of appointment for the post of Multi Tasking Staff under Sports Quota. Vide common order dated 07.04.2014, Original Application Nos.517 and 521 of 2014 were disposed of, with a direction to the Senior Superintendent of Post Offices, Chennai City Central Division, T.Nagar, second respondent herein, to consider the representations of the writ petitioners dated 10.08.2013, in accordance with law and as per rules and to pass a speaking order, within a period of eight weeks from the date of receipt of a copy of the said order.