R KRISHNAMURTHY Vs. EXECUTIVE ENGINEER PUBLIC WORKS DEPARTMENT

JUDGEMENT

(1.) THE petitioner filed Original Application in O. A. No. 1855 of 2004 before the Tamil Nadu Administrative Tribunal; consequent upon its abolition, the said original Application was transferred to this court and re-numbered as W. P. 5253 of 2007. The prayer is to call for the records relating to the proceedings made in Letter No. S. 4 (3)/36132/2003/na. Pa. dated 08. 10. 2003 on the file of the second respondent and quash the same and direct the respondents to consider the name of the appellant for appointment to any of the post viz, Sweeper, Watchman, gardener, or any other vacancy available.

(2.) THE nutshell facts which are absolutely necessary and germane for the disposal of this writ petition would run thus:

(3.) A direction is given to the respondents to consider the representation made by the applicant for engagement as N. M. R.