KAILASHSUNDARAM Vs. STATE OF TAMIL NADU, REPRESENTED BY SECRETARY, HEALTH AND FAMILY WELFARE DEPARTMENT, FORT ST. GEORGE, CHENNAI AND ORS.

JUDGEMENT

(1.) The writ petition is filed challenging the order of appointment passed by the second respondent vide proceedings, dated 20.09.2011. The writ petitioner is working as a Sanitary Inspector in Kadayanallur Municipality.

(2.) On a perusal of the order, dated 20.09.2011, the Commissioner of Food Safety issued a notification under the provisions of the Food Safety and Standards Act, 2006 appointing the Food Safety Officers. In the order impugned, 148 candidates were appointed as Food Safety Officers and the third respondent is also one amongst them.

(3.) None appeared for the writ petitioner and the learned Additional Government Pleader appearing on behalf of the respondents 1 and 2 made a submission that the second respondent issued a notification appointing 148 candidates as Food Safety Officers under the provisions of the Food Safety and Standards Act, 2006 and the writ petitioner cannot claim the appointment as a matter of right. The writ petitioner has challenged the appointment order of 148 candidates without impleading all those candidates. Thus, the writ petition deserves to be rejected.