R SUNDARARAJAN Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) HEARD the learned counsels appearing for the parties concerned.

(2.) THE petitioner has stated that he has passed B.Sc., in physics, having obtained the degree from the University of Madras. THE petitioner has also obtained a Diploma in Co-operative Management. He had enrolled himself with the District Employment Office. THE District Employment Exchange, Krishnagiri, had sponsored his name for the post of Assistant in the third respondent Bank for the interview to be conducted from 3.6.1998. THE petitioner was called for the interview, on 19.6.1998. However, no recruitment was made on the said date. Later, it was informed that the first respondent had passed orders stopping all direct recruitment.

(3.) IT has been stated that the writ petition is not maintainable as it is premature in nature. No right had accrued to the petitioner to seek such a relief. Even though the petitioner had come for the interview, said to have been held, on 3.6.1998, for recruitment to the third respondent Bank, no interview was held on the said date and the candidates had been asked to wait for future communications.