Madras High Court
K.N.Varatharajan vs The District Collector on 22 November, 2017
Author: T.Raja
Bench: T.Raja
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 22.11.2017
CORAM:
THE HON'BLE MR. JUSTICE T.RAJA
W.P.No.30037 of 2017
and
W.M.P.No.32573 of 2017
K.N.Varatharajan .. Petitioner
Vs
1.The District Collector,
Kancheepuram District.
2.The District Revenue Officer,
Kancheepuram.
3.M.Natarajan .. Respondents
Prayer: Writ Petition filed under Article 226 of the Constitution of India seeking a writ of mandamus to direct the first respondent to consider the petitioner's representation dated 29.10.2017 and pass such further orders.
For petitioner : Mr.P.Valliappan
For R1 & R2 : Mr.R.A.S.Senthilvel, AGP
O R D E R
Mr.R.A.S.Senthilvel, learned Additional Government Pleader takes notice for the respondents 1 and 2. With the consent of the learned counsel appearing on either side, the writ petition itself is taken up for final disposal.
2. The petitioner seeks for issuance of a writ mandamus to direct the first respondent / the District Collector, Kancheepuram District, to consider and pass orders on his pending representation dated 29.10.2017, requesting to cancel the maintenance test conducted in respect of ineligible candidates including the third respondent.
3. It is submitted by the learned counsel for the petitioner that the third respondent has never served as Firka Revenue Inspector at any point of time and he was acting only as Assistant to the second respondent. Therefore, the third respondent is not qualified to be promoted as Deputy Tahsildar. Besides, he has not even undergone any necessary training and hence, he should not be considered for the post of Deputy Tahsildar, as it is contrary to the rules. Therefore, though the petitioner has made a representation dated 29.10.2017 to the first respondent, the same has not been disposed of till date, hence, a direction may be given to pass orders on the pending representation, he pleaded.
4. In view of the narrow prayer of the petitioner, this Court, without going into the merits of the matter, hereby directs the first respondent to consider and pass orders on the pending representation dated 29.10.2017 of the petitioner within a period of four weeks from the date of receipt of a copy of this order. With this direction, the writ petition stands disposed of. No Costs. WMP.No.32573 of 2017 is closed.
22.11.2017 rkm Index:yes/no Note to Office:
Issue order copy on 23.11.2017 To
1.The District Collector, Kancheepuram District.
2.The District Revenue Officer, Kancheepuram.
T.RAJA, J.
rkm W.P.No.30037 of 2017 22.11.2017