Hemant Gupta, J. - (1.) Leave granted.
(2.) Challenge in the present appeal is to an order passed by the Division Bench of Madurai Bench of the Madras High Court on March 22, 2017 whereby, an order passed by the learned Single Bench on June 18, 2014 was not interfered with.
(3.) The respondent No. 1 in the present appeal was appointed as Road Gang Mazdoor on July 12, 1988 by the Kuzhithurai Municipality in pursuance of the names recommended by the District Employment Exchange Officer. The respondent filed Writ Petition No. 11518 of 1990 before the High Court on the ground that she possesses Diploma in Civil Engineering and that Kuzhithurai Municipality has invited applications through Employment Exchange for appointment to the post of Overseer. She projected her claim for consideration for appointment as Overseer. She filed writ petition before the High Court when her claim was not considered for appointment to the post of Overseer. The High Court, on October 5, 1990, passed an order directing the appellants to consider the claim of the respondent for appointment to the post of Overseer along with others who have been sponsored through the Employment Exchange.;