Madras High Court
T.Mariappan vs The Commissioner on 28 February, 2020
Author: M.Duraiswamy
Bench: M.Duraiswamy, T.Ravindran
W.A(MD)No.298 of 2020
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 28.02.2020
CORAM
THE HONOURABLE MR.JUSTICE M.DURAISWAMY
AND
THE HONOURABLE MR.JUSTICE T.RAVINDRAN
W.A(MD)No.298 of 2020
T.Mariappan ... Appellant/
Writ Petitioner
Vs.
1.The Commissioner,
Puliyangudi Municipality,
Tirunelveli District.
2.The Chairman,
Puliyangudi Municipality,
Puliyangudi,
Sivagiri Taluk,
Tirunelveli District.
3.D.Johnsy Rani ... Respondents
Prayer : Appeal filed under Clause 15 of the Letters Patent, against the order passed
by this Court in W.P(MD)No.17291 of 2014, dated 12.12.2019.
For Appellant : Mr.S.P.Vijay Nivas
For Respondents : Mr.M.Rajarajan
Government Advocate for R.1 & R.2
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W.A(MD)No.298 of 2020
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JUDGMENT
[Judgment of the Court was delivered by M.DURAISWAMY,J.] Challenging the order passed in W.P.(MD)No.17291 of 2014, dated 12.12.2019, the writ petitioner has filed the above Writ Appeal. The appellant filed the writ petition in W.P.(MD)No.17291 of 201 to issue a Writ of Certiorarified Mandamus to call for the records relating to the impugned order of the first respondent dated 16.09.2013 and quash the same and consequently directing the first respondent to appoint him as Revenue Assistant in the BC-GL priority category in pursuance to the certificate verification held on 18.07.2013.
2. It is the case of the appellant that he registered with the Employment Exchange prior to the third respondent and therefore, he should have been selected in the place of the third respondent.
3. The learned Single Judge, taking into consideration the case of both parties, dismissed the writ petition finding that merely because the petitioner as a senior candidate in the Employment Exchange in registration, cannot be given any priority in selection to the post. Further the selection was conducted only on merit basis and the Selection Committee found the third respondent more suitable for the post than the petitioner. In these circumstances, the learned Single Judge rightly http://www.judis.nic.in 2/4 W.A(MD)No.298 of 2020 dismissed the writ petition. We do not find any error or irregularity in the orde passed by the learned Single Judge. The Writ Appeal is devoid of merits and the same is dismissed. There shall be no order as to costs.
Index :Yes/No [M.D.,J.] [T.R.N.,J.]
Internet :Yes/No 28.02.2020
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W.A(MD)No.298 of 2020
M.DURAISWAMY,J.
AND
T.RAVINDRAN,J.
rsb
W.A(MD)No.298 of 2020
28.02.2020
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