M BOOPATHIRAJA Vs. REGISTRAR GENERAL, MADRAS HIGH COURT

JUDGEMENT

(1.) Heard the Learned Counsel for the Petitioner, Learned Counsel for the Respondents 1 and 2.

(2.) No counter is filed on behalf of the Respondents.

(3.) According to the Petitioner, he was originally appointed as Office Assistant in the Tamil Nadu Judicial Ministerial Service on compassionate ground in the year 2010. He has got requisite qualification for appointment to the posts of Junior Assistant, Examiner, Reader as the case may be. He made a requisition to the Second Respondent/Principal District Judge, Salem by way of an Application in the year to appoint him in any of the said Posts.