N. PACHAIYAPPAN Vs. COLLECTOR OF CUDDALORE

JUDGEMENT

(1.) THE Petitioner has preferred the instant Writ of Certiorarified mandamus in calling for the records pertaining to the impugned order passed by the 1st Respondent in proceedings Na.Ka.Va.N.2(2)/56641/2012 dated 31.10.2012, and to quash the same. Further, he has sought for passing of an order in setting aside the selection of Thiru.Sasikumar /3rd Respondent and select him in the post of Village Assistant in Panruti Taluk.

(2.) ACCORDING to the Petitioner, he belongs to Adi Dravidar (Schedule Caste) Community. After completing 9th std., in school, he registered his name in the District Employment Exchange at Cuddalore on 14.03.1992. His Employment Registration number is 14131/1992. Further, the Government of Tamil Nadu called for selection to the post of Village Assistants during the year 2012.

(3.) HE attended the interview with all the relevant records before the 2nd Respondent. He received all the papers and told him that he would be intimated about the selection through post. Thereafter, he had not heard anything. Therefore, he submitted a representation dated 10.08.2012 to the Hon'ble Minister for Revenue. The said office forwarded the same to the Secretary of the Department and also to the 1st Respondent. Still the Respondents had not sent any reply. As such, he applied to the Revenue Department through his advocate by RTI seeking information in regard to his non selection. His advocate received a reply stating that the 2nd Respondent would send a reply but he had not received any reply.