- (1.) The relief sought for in the present writ petitioner is for a direction to direct the respondents to consider the petitioner for appointment to the post of Village Assistant in Kambaneri Pudhukudi Part II Village, Tenkasi Taluk, Tirunelveli District.
(2.) Learned Counsel for the writ petitioner states that the writ petitioner had participated in the process of selection for appointment to the post of Village Assistant. The petitioner states that he was successful in the interview. However, the results were not declared. Subsequently, the writ petitioner filed a writ petition to declare the results. Meanwhile, the respondents had not pursued the selection process and cancelled the same. Other selection notification was issued and that was also cancelled. Under these circumstances, learned Counsel for the writ petitioner states that the case of the writ petitioner is to be considered for appointment to the post of Village Assistant.
(3.) Appointment can never be claimed as a matter of right. All appointments are to be made strictly in accordance with the recruitment Rules in force. Equal opportunity in public employment is a Constitutional mandate. All selection process is to be conducted transparently and the procedures also must be known to the candidates who are all participating in the process of selection.;