U. ELANGOVAN Vs. THE COMMISSIONER

JUDGEMENT

(1.) None appeared on behalf of the petitioner. The learned Special Government Pleader appeared on behalf of the respondents.

(2.) The relief sought for in this writ petition is to quash the order dated 29.11.2012 and consequently direct the respondent to appoint the writ petitioner to the post of Cook in the third respondent Department.

(3.) The petitioner states that he has studied upto 9th standard and having experience in cooking field. Based on that, the petitioner registered his name in the District Employment Exchange, Pudukottai. This apart, the third respondent had appointed the writ petitioner as Cook on 05.03.1998 in the Government Boys Hostel, Alangudi, Pudukottai District, in leave vacancy. The petitioner was continuing in the leave vacancy for more than one year. Subsequently, the petitioner was discharged from service with effect from 30.4.1998 on the ground that the petitioner was engaged in a leave vacancy on temporary basis and therefore the same was cancelled. An oral assurance was given that if the vacancy arises, the case of the petitioner would be considered.