S RAMACHANDRAN Vs. REVENUE DIVISIONAL OFFICER

JUDGEMENT

(1.) This writ petition has been filed by the petitioner challenging the order passed by the 2nd respondent rejecting the claim of the petitioner for appointment to the post of Secondary Grade Teacher.

(2.) The case of the petitioner is that he had completed Diploma in Teacher Education in the year 2004 and registered the same with the District Employment Exchange, Trichy on 12.02.2004. On account of the family circumstances, the petitioner shifted his family to Karur and accordingly, he had transferred his employment registration to Karur District Employment Exchange on 28.11.2007. Before such transfer, the genuineness of the migration was verified by the Tahsildar, Kulithalai on 06.11.2007. While so, on 19.02.2008 the petitioner was called for an interview by the second respondent for filling up the post of Secretary Grade Teacher and he was also called upon to attend the certificate verification for the purpose of filling up the said post. Out of 94 candidates participated in the counseling, 74 candidates were appointed as Secondary Grade Teacher, as per the proceedings of the 2nd respondent on 28.02.2008.

(3.) The grievance of the petitioner is that his appointment had been delayed and denied because of the lapses of the officials concerned. As the petitioner was selected along with his batch in Feb., 2008 itself and only due to the respondents' fault, the appointment of the petitioner has been delayed and denied, the State wide seniority which came into effect in May, 2008 cannot be made applicable to his case.