V.GNANASAMBANDAM Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) Instant public interest litigations have been filed on the following prayers:-

(2.) Supporting the prayer sought for in W.P.Nos.1643 and 2021 of 2019, learned counsel for the petitioner, contended that the District Collector, Nagappattinam, the first respondent herein, has made a official notification on 02.01.2019 and the same was published on 03.01.2019 and 04.01.2019 respectively, in Tamil Daily's of Dinamani news paper, for inviting applications from the eligible candidates, for filling up 21 vacancies, to the post of 'Village Assistant' in Srikali Taluk limit in Nagappattinam District and that the said posts have to be filled up, as per the rules and regulations and reservation for various communities/categories, under rule 22 of the Tamil Nadu State Subordinate Service Rules and other government orders.

(3.) He further contended that the District Collector, Nagappattinam, has mentioned only the minimum educational qualifications, for the suitable candidates. But the District Collector, Nagappattinam has not mentioned in his office notification published in the newspaper, what is the maximum educational qualification, for the post of 'Village Assistants'. District Collector, Nagappattinam District, has mentioned the last date of receiving the applications from the eligible the candidates, on 13.01.2019 at 5.45 P.M. Generally the last date of receiving applications, must be on working days as per the norms and conditions of the recruitment scheme. But 13.01.2019 is Sunday, a regular holiday in a week and on 12.01.2019 is Saturday, was declared as a holiday for Pongal festival. A time limit of 15 days should be given in between the paper publication and the last date of receiving applications.