Madras High Court
A.Needhi vs The Tahsildar on 15 October, 2015
Author: M.Sathyanarayanan
Bench: M.Sathyanarayanan
IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED: 15.10.2015 CORAM: THE HONOURABLE MR. JUSTICE M.SATHYANARAYANAN W.P.No.33331 of 2015 A.Needhi .. Petitioner Vs. The Tahsildar, Thittakudi Taluk, Cuddalore District. ... Respondent Prayer: Writ Petition filed under Article 226 of the Constitution of India praying for issuance of a Writ of Mandamus directing the respondent to appoint the petitioner for the post of Village Assistant at Kandamathan or any other existing vacancy based on the written examination dated 15.09.2015 in view of the recruitment notification dated 03.09.2015 made in Na.Ka.No.A3.8143/2015 issued by the respondent forthwith. For Petitioner : Mr.C.Prabakaran For Respondent : Mr.V.Subbiah, Special Government Pleader O R D E R
By consent this writ petition is taken up for final disposal.
2. The petitioner would state that though he completed S.S.L.C., did not pass and in response to the recruitment notification dated 03.09.2015 issued by the Revenue Department for the post of Village Assistant, he applied for the same and claims to have possessed all necessary qualification and also participated in the written examination held on 15.09.2015 and since he was successful, he was called for interview and he attended the interview, however the results of the same was not known to him and in this regard, the petitioner submitted a representation dated 01.10.2015 and since no response is forthcoming, came forward with this writ petition.
3. Heard the submissions of Mr.V.Subbiah, learned Special Government Pleader who accepts notice for the respondent.
4. Though the petitioner has prayed for larger relief, this Court, in the light of the above facts and circumstances and without going into the merits of the petitioner's representation dated 01.10.2015, directs the respondent to consider and dispose of the petitioner's representation dated 01.10.2015 and pass orders on merits and in accordance with law, within a period of eight weeks from the date of receipt of a copy of this order and communicate the decision taken, to the petitioner.
5. This Writ Petition is disposed of accordingly. No costs.
15.10.2015 Index : Yes / No Internet : Yes / No jvm To The Tahsildar, Thittakudi Taluk, Cuddalore District.
M.SATHYANARAYANAN. J jvm W.P.No.33331 of 2015 15.10.2015