Madras High Court
E.Venkatesan vs The District Collector on 1 October, 2015
Author: M.Sathyanarayanan
Bench: M.Sathyanarayanan
IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED: 01.10.2015 CORAM THE HONOURABLE MR.JUSTICE M.SATHYANARAYANAN W.P.No.30989 of 2015 E.Venkatesan .. Petitioner Vs. 1.The District Collector, Collector Office, Villupuram. 2.The Revenue Divisional Officer, Collector Office, Villupuram. 3.The Thasildar, Taluk Office, Vikkiravandi Taluk, Villupuram District. .. Respondents Petition filed under Article 226 of The Constitution of India, praying for the issuance of a Writ of mandamus to direct the respondents to dispose of the petitioner's representation daed 06.08.2015. For Petitioner .. Mr.M.Mariappan For Respondents .. Mr.V.Subbiah, Spl. Govt. Pleader ORDER
By consent, the writ petition itself is taken up for final disposal.
2.The petitioner states that he belongs to Hindu Adi Dravidar Community and his educational qualification is 9th standard and he is also otherwise abled (physically challenged) and in this regard, he has also been issued with a National Identity Card and Pass Book with Disability Certificate. The petitioner was called for interview to the post of Village Assistant through the employment exchange and accordingly, he attended the interview on 11.12.2014 and the result of the same is yet to be communicated to him and in this regard, he has submitted a representation dated 06.08.2015 to the respondents 1 to 3 and since no orders have been passed, came forward to file this writ petition.
3.Heard the submissions of the learned counsel appearing for the petitioner and Mr.V.Subbiah, learned Special Government Pleader, who accepts notice on behalf of the respondents.
4.This Court, taking into the consideration the limited scope of the prayer sought for by the petitioner and without going into the merits of the same, directs the respondents 2 and 3 to consider and dispose of the petitioner's representation dated 06.08.2015 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. The writ petition is disposed of accordingly. No costs.
01.10.2015 Index:Yes/No mmi Note: Issue copy of the order on 08.10.2015.
To
1.The District Collector, Collector Office, Villupuram.
2.The Revenue Divisional Officer, Collector Office, Villupuram.
3.The Thasildar, Taluk Office, Vikkiravandi Taluk, Villupuram District.
M.SATHYANARAYANAN, J.
mmi W.P.No.30989 of 2015 01.10.2015