B MANIVASAGAM Vs. COMMISSIONER NARIKKUDI PANCHAYAT UNION

JUDGEMENT

(1.) ORIGINAL application filed before the Tamil Nadu Administrative Tribunal, on abolition, transferred to the file of his Court and renumbered as W.P.No,2334 of 2007 seeking for Writ to call the applicant for interview to be held on 12.02.2001 and consider the applicant for appointment to the post of Office Assistant in the Respondent's Panchayat Union. ) This Writ petition has been filed praying for a direction to call the petitioner for an interview, to be held on 12.02.2001 and to consider the petitioner for appointment to the post of Office Assistant in the respondent Panchayat Union.

(2.) THE main contention of the learned counsel for the petitioner is that though the petitioner had been called for the interview scheduled to be held on 12.02.2001, the interview had been cancelled. It is also contended by the learned counsel for the petitioner that the cancellation of the interview is arbitrary and against law. No reasons had been assigned by the respondent for the cancellation of the interview and the cancellation of the interview, without giving opportunity to the petitioner, is contrary to the principles of natural justice.