Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 2, Cited by 0]

Madras High Court

K.K.Sivakumar vs The Secretary To Government on 17 September, 2018

Author: Satrughana Pujahari

Bench: Satrughana Pujahari

        

 
IN THE HIGH COURT OF JUDICATURE AT MADRAS

DATED :17.09.2018

CORAM

THE HONOURABLE MR. JUSTICE  SATRUGHANA PUJAHARI

 W.P. No.24265 of 2018 and WMP Nos.28268 and 28289 of 2018

K.K.Sivakumar	
.....  Petitioner
Vs
1. The Secretary to Government,
    Education Department,
    Fort St. George,
    Chennai 600 009.

2.  The Director of School Education,
     Chennai 600 006.

3.  The Chief Educational Officer,
     Thiruvallur, Thiruvallur District.				..... Respondents

PRAYER Writ petition filed under Article 226 of the Constitution of India praying for a Writ of Mandamus directing the respondents to appoint the petitioner as Laboratory Assistant and pass such further or other orders.
*****  
	   For Petitioner 		:  Mr.P.Ganesan
					   M/s. C.S.Associates
	   For Respondents   	:  Mrs. P.Kavitha,
					   Government Advocate
					
O R D E R

The case of the petitioner is that he applied for the post of Laboratory Assistant on 02.04.2015 under the BC non priority category and having participated in the written examination secured 120 marks but the last person selected in that category has secured 121 marks. But now the petitioner has obtained information under the Right to Information Act that still eight vacancies are available in BC category and the same is yet to be fill up and hence, came forward to file this writ petition seeking for a direction to the respondents to appoint him as Laboratory Assistant.

2. Since the petitioner's case is not coming within the BC communal rotation, for which the posts vacant are meant for and no material is also produced before this Court indicating the fact that any person belonging to BC non priority category, who secured less mark or equal mark has been selected, ignoring the case of the petitioner, this Court is of the view that the petitioner has made out no case and accordingly, the writ petition filed by the petitioner stands dismissed at the stage of admission. No costs. Consequently, the connected miscellaneous petition is also closed.

17.09.2018 rka Speaking/Non speaking order Index : yes/no Internet: Yes/no SATRUGHANA PUJAHARI, J.

rka To

1. The Secretary to Government, Education Department, Fort St. George, Chennai 600 009.

2. The Director of School Education, Chennai 600 006.

3. The Chief Educational Officer, Thiruvallur, Thiruvallur District.

W.P. No.24265 of 2018

17.09.2018