M KANDASAMY Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) HEARD Mr. R. Thamaraiselvan, learned counsel appearing for the petitioner and Mrs. Bhavani Subbaroyan, learned Additional Government Pleader representing the respondents and perused the records.

(2.) THE petitioner admittedly is about 40 years old and in the present writ petition, he is seeking for a direction to the respondents to consider his representation dated 21. 9. 2007 for the appointment as Village Assistant in Kukkalmalai village in Dharmapuri Taluk.

(3.) THE petitioner belonged Scheduled Caste community and he had studies up to 5th Standard and his name was sponsored by the District Employment Exchange, Dharmapuri, for the selection and appointment to the post of Village Assistant at Kukkalmalai village. He also attended an interview on 12. 9. 2007. According to him, though he was fully qualified and eligible to be appointed, he was not selected and an appointment order was issued to the third respondent on 17. 9. 2007. Thereafter, he sent a representation dated 10. 9. 2007 stating that he should be given the post of Village Assistant which was followed by a further letter dated 21. 9. 2007 to the District Collector. It is also stated in his representation that one Murugan, son of Manickam, who was 37 years old had been appointed to the said post though he was junior in registration in the District Employment Exchange.