N MUTHUSAMY Vs. COLLECTOR CUDDALORE DISTRICT

JUDGEMENT

(1.) THE writ petition is filed for a direction against the respondents to appoint the petitioner as Project Co-ordinator and also to direct the petitioner's representation dated 19. 08. 2006 to be considered.

(2.) THE case of the petitioner is that he is not a graduate. However, he is eligible for the post of Project Co-ordinator, which is, as on date in existence and on the basis of seniority, he will be the next person to be eligible to be appointed to the said post. However, the apprehension of the petitioner is that the first respondent is likely to appoint a third party on the basis that the petitioner is not a graduate. It has been his consistent case that for the post of Project Co-ordinator, the post which has to be filled up by promotion, the requirement is not graduation. In any event, according to him, as per the seniority, since he stands first, his claim has to be considered before preferring anyone else. In view of the same, the petitioner has made a representation on 19. 08. 2006.

(3.) I have heard the learned counsel for the petitioner as also Mr. D. Srinivasan, learned Government Advocate, who has taken notice on behalf of the respondents.