A RAGOUNANDANAN Vs. STATE

JUDGEMENT

(1.) THE writ petition is filed by the petitioners seeking the writ of mandamus directing the respondents to recruit the candidates from the list of eligible candidates through the Pondicherry Employment Exchange for the post of Construction Helper (Work- Charged).

(2.) THE case of the petitioners is that without following the seniority list furnished by the Employment Exchange, the respondents are seeking to appoint the persons for the post of Construction Helper by issuing notification. THErefore, the learned counsel submitted that the non-following of the said procedure which was followed earlier is bad in law. According to the learned counsel, the seniority list maintained by the Employment Exchange alone should be the criteria for selection.

(3.) THE learned counsel for the petitioner submitted that inasmuch as the post sought to be filled is only the Work-Charge post, the writ is maintainable. According to the learned counsel for the petitioner, the work-charge employment is related to the specific work and therefore, the same being temporary in nature, it cannot be construed that it is the Government post and therefore, the writ petition is maintainable.