Madras High Court
V.Mathivanan vs The District Collector on 28 October, 2015
Author: M.Sathyanarayanan
Bench: M.Sathyanarayanan
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 28.10.2015
CORAM
THE HONOURABLE MR.JUSTICE M.SATHYANARAYANAN
W.P.No.34279 of 2015
V.Mathivanan ... Petitioner
Vs.
1 The District Collector,
Villupuram District, Villupuram.
2 The Thashildar,
Vanur Taluk,
Vanur,
Villupuram District. ... Respondents
Prayer:
Petition filed under Article 226 of the Constitution of India to issue a Writ of Mandamus directing the respondents to consider the petitioners representation dated 23.10.2015 and appoint the petitioner as Village Assistant of Kazhuperumbakkam village, Vanur taluk, Villupuram District.
For Petitioner : Mr.A.E.Kalaiselvan
For Respondents : Mr.R.Vijayakumar
Additional Government Pleader
O R D E R
By consent, the writ petition is taken up for final disposal.
2.The petitioner claims that he is hailing from a downtrodden family and has studied upto IX standard and eking out his livelihood by doing coolie work and his entire family is depending on him for their livelihood. It is further stated by the petitioner that the respondents has called for application for the post of Village Assistant to Kazhuperumbakkam Village, Vanur Taluk, Villupuram District and he has submitted application for the post of Village Assistant and interview call letter was also sent and he has attended the interview with all necessary documents. However, the result of the said selection process has not been published and the petitioner in this regard has also submitted a representation dated 23.10.2015 to the respondents and since no orders have been passed, came forward to file this writ petition.
3.Heard the submissions of Mr.A.E.Kalaiselvan, the learned counsel appearing for the petitioner and Mr.R.Vijayakumar, learned Additional Government Pleader who accepts notice on behalf of the respondents.
4.Though the petitioner prayed for the larger relief, this Court in the light of the above facts and circumstances and without going into the merits of the same, directs the first respondent to consider and dispose of the petitioner's representation dated 23.10.2015 on merits and in accordance with law 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.
5.The writ petition is disposed of accordingly. No costs.
28.10.2015 pri Index: Yes / No Internet: Yes / No Note: Issue order copy on 03.11.2015 To 1 The District Collector, Villupuram District, Villupuram.
2 The Thashildar, Vanur Taluk, Vanur, Villupuram District.
M.SATHYANARAYANAN,J.
pri W.P.No.34279 of 2015 28.10.2015