C. THANGAPANDI Vs. THE PRINCIPAL DIRECTOR

JUDGEMENT

(1.) The relief sought for in this writ petition is for a direction to direct the respondents 1 to 3 to appoint the petitioner as a Junior Drafting Officer in the Highways Department under Scheduled Caste Community (Arunthathiyar) quota.

(2.) The petitioner states that the writ petitioner had participated in the process of selection for appointment to the post of Junior Drafting Officer in the Highways Department. The writ petitioner is questioning the process of selection after participating in the selection. The procedure of selection was questioned by the petitioner on the ground that the authorities have not properly conducted the interview. The petitioner states that totally 15 persons were attended in the interview under Scheduled Caste (Arunthathiyar) community. As per the Special reservation, 3% of reservation should be provided to Arunthathiyars. The petitioner claims that among the above 15 persons, he is senior most person in respect of age and employment seniority applied for the post of Junior Drafting Officer under Scheduled Caste (Arunthathiyar) community. This being the factum, the respondents ought to have consider the case of the petitioner for appointment.

(3.) At the outset, the petitioner is of an opinion that he is the senior most among the candidates, who appeared in the selection process, in respect of employment seniority and therefore, he should be given preference for appointment.