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Judgment
K. Chandru, J.—The petitioner was working as an Engineer in the fourth respondent Municipality. He filed O.A. No. 5547 of 1997 before
the Tamil Nadu Administrative Tribunal seeking for a direction to the first respondent State of Tamil Nadu to create the post of Electrician Grade
II and subsequently promoting to the said post.
The Original Application was admitted on 23.7.1997. Even during the pendency of the Original Application, he filed W.P. No. 26238 of 2001
for the relief of considering his representation dated 6.9.2007. This Court by an order dated 21.1.2002 directed the Municipality to consider his
case for appointment to the post of Electrician Grade III. By a reply dated 22.3.2002, the fourth respondent informed the petitioner that though the
petitioner may have all the qualifications to hold the post of Electrician Grade II, the Municipality did not have such a post and therefore his request
cannot be considered.
The petitioner had not chosen to challenge that communication. In fact the fourth respondent have informed this Court that the petitioner refused
to receive the said letter sent to him. Even otherwise, the Tribunal has no jurisdiction to deal with the employments under a Municipal Council.
In the light of the above, the Writ Petition stands dismissed. No costs.