P KUPPUSAMY Vs. DIRECTOR OF ADI DRAVIDAR WELFARE CHEPAUK
LAWS(MAD)-2019-2-84
HIGH COURT OF MADRAS (AT: STATE)
Decided on February 26,2019

P Kuppusamy Appellant
VERSUS
DIRECTOR OF ADI DRAVIDAR WELFARE CHEPAUK Respondents

JUDGEMENT

S. M. Subramaniam, J. - (1.) The internal communication shared between the Director of Adi Dravidar Welfare and District Adi Dravidar Welfare dated 14.09.2017 is under challenge in the present writ petition.
(2.) The impugned internal communication states that on administrative grounds, the interview scheduled to be conducted on 07.03.2017 is cancelled. Further, directions are issued to invite the list of eligible candidates from the employment exchange and initiate all further actions. Directions are issued by the Director of the District Adi Dravidar and Tribal Welfare officer. Such a communication is purely an administrative instructions issued by the 1st respondent to the 2nd respondent and the same would not constitute any cause of action for the writ petitioners to move the present writ petition.
(3.) The very relief sought for in the present writ petition is to select and appoint the petitioners to the post of Cook in Adi Dravidar Welfare Department in Erode District based on the merit in selection conducted on 07.03.2017. The Director issued instructions in the communication dated 14.09.2017, cancelling the selection.;


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