Madras High Court
S.Suganya vs The State Of Tamil Nadu on 7 September, 2015
Author: M.Sathyanarayanan
Bench: M.Sathyanarayanan
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 07.09.2015
CORAM:
THE HONOURABLE MR.JUSTICE M.SATHYANARAYANAN
W.P.No.28076 of 2015
S.Suganya .. Petitioner
- Vs -
1. The State of Tamil Nadu,
Rep. by its Secretary to Government,
Adi Dravidar and Scheduled Tribe
Welfare Department,
Fort St.George, Secretariat, Chennai - 9.
2. The Director,
Adi Dravidar and Scheduled Tribe
Welfare Department,
Ezhilagam, Chepauk, Chennai - 5.
3. The District Adi Dravidar and Scheduled Tribe
Welfare Officer,
O/o.The District Adi Dravidar and Scheduled Tribe
Welfare Department,
Perambalur District
4. The District Employment Officer,
Perambalur District, Perambalur. .. Respondents
Prayer:- Writ Petition has been filed under Article 226 of the Constitution of India for issuance of Writ of Mandamus directing the respondents to consider the petitioner's representation dated 26.08.2015 and thereby direct the respondents to appoint the petitioner as Cook in any of the District Adi Dravidar and Schedule Tribe Welfare Hostel, Perambalur District which comes under the control of 3rd respondent.
For Petitioner : Mr.M.V.Muralidharan
For Respondents : Mr.S.Gunasekaran
Government Advocate
- - - - -
O R D E R
By consent, the writ petition is taken up for final disposal.
2. The petitioner claims that she belongs to Scheduled Caste community and she studied upto 9th standard and due to family financial circumstances, she could not pursue further studies and got her name registered in the District Employment Office at Perambalur bearing registration number PRD2010F00070279. The petitioner in response to a paper publication, applied for the post of Cook in the District Scheduled Caste and Scheduled Tribe Welfare Hostel at Perambalur District and was called for interview on 05.08.2015 and the result of the same has not been informed to the petitioner. In this regard, she submitted a representation dated 26.08.2015 to the third respondent, since she has not been favoured with any response, came forward to file this writ petition.
3. Heard the submissions of the learned counsel appearing for the petitioner and Mr.S.Gunasekaran, learned Government Advocate who accepts notice on behalf of the respondents 1 to 4.
4. Though the petitioner prays for a larger relief, this Court without going into the merits of the representation of the petitioner, directs the third respondent to consider and dispose of the representation of the petitioner dated 26.08.2015, on merits and in accordance with law after putting on notice the persons concerned and pass orders within a period of six weeks from the date of receipt of a copy of this order and communicate the decision taken, to the petitioner as well as the persons concerned. The writ petition is disposed of accordingly. No costs.
07.09.2015 kk To
1. The Secretary to Government, Adi Dravidar and Scheduled Tribe Welfare Department, Fort St.George, Secretariat, Chennai - 9.
2. The Director, Adi Dravidar and Scheduled Tribe Welfare Department, Ezhilagam, Chepauk, Chennai - 5.
3. The District Adi Dravidar and Scheduled Tribe Welfare Officer, O/o.The District Adi Dravidar and Scheduled Tribe Welfare Department, Perambalur District
4. The District Employment Officer, Perambalur District, Perambalur.
M.SATHYANARAYANAN, J.
kk W.P.No.28076 of 2015 07.09.2015