M KAMARAJ Vs. DISTRICT JUDGE

JUDGEMENT

(1.) THIS writ petition has been preferred by the petitioner for declaring the selection and appointment of third and fourth respondents as Xerox Operator in thiruthuraipoondi Sub Court as illegal.

(2.) AS the case can be disposed of on a short point, it is not necessary to discuss all the facts, except the relevant one, as mentioned here under.

(3.) THE Thiruthuraipoondi Sub Court was originally under the District Court, nagapattinam. The State Government from its Home (Courts III) Department vide g. O. Ms. No. 978 dated 27. 6. 2007 carved out and constituted District Sessions Court and Chief Judicial Magistrate Court at Thiruvarur, out of old Nagapattinam. The government sanctioned the employment of staffs for different posts as mentioned in Annexures I and II, including two posts of Xerox Operator, one for the sessions Court and another for Chief Judicial Magistrate Court.