R PONNIAH Vs. EXECUTIVE OFFICER, ERIYODE TOWN PANCHAYAT

JUDGEMENT

(1.) The appointment of the second respondent, dated 28.11.2008 to the post of Sanitary Supervisor in Eriyode Town Panchayat is under challenge in this writ petition.

(2.) The writ petitioner on completion of his Higher Secondary course in the year 1995 registered his name in the District Employment Office at Dindigul. His Employment Exchange Registration Number is 1994MO145S.F., dated 23.06.1987. The name of the writ petitioner was sponsored by the District Employment Office to the first respondent for selection to the post of Sanitary Supervisor. The petitioner was called for an interview in letter, dated 21.11.2008 and accordingly, the petitioner appeared before the appointing Committee consisting of Chairman and two members on 28.11.2008.

(3.) The learned counsel appearing on behalf of the writ petitioner states that the petitioner appeared before the first respondent and his certificates were verified by the duly constituted appointment Committee. However, he was not appointed to the post of Sanitary Supervisor. Contrarily, the second respondent was appointed in violation of the Rules and even without conducting any proper selection or merit assessment.