AI Structured Summary
Not yet generated for this judgment
Judgment
A.K. Rajan, J.—This writ petition has been filed for the issuance of a writ of certiorarified mandamus, to call for the record in file
No.401/Civ Est/97 dated 21.2.1997 on the file of the respondent and to quash the same.
The impugned order reads as follows:
CTC Tele 6384023/4041
Sainik Aspatal
Military Hospital
Avadi, Chennai 54.
401/Civ Est/97
District Employment Office
Employment Exchange Officer
Thiruvaallur, Chenngai MGR District
Tiruvallur.
Recruitment of GP ''D'' civilians
Please refer to this office letter No.401/Civ Est/97 dated 30 Dec 96 addressed to HQ ATNKK & G Area (Med) and copy endorsed to you.
It is submitted for your information that the following selected candidate for the post of safaiwala could not be appointed due to one time
relaxation on ban on direct recruitment has already been over as on 31st December, 1996. Vide HQ letter NO.727/1/M-3(IA) dated 30 January,
1997.
Sd/-....
Randhir singh)
Major Offg
Commanding Offr
From this, it is seen it is only information sent by the Sainik Aspatal, Military Hospital, Avadi, Chennai to the District Employment Office,
Employment Exchange Officer, Thiruvallur Chengai District, Tiruvallur, that the selected list of candidates for the post of Safaiwala cannot be
appointed due to the fact that the one time relaxation of ban on direct recruitment lapsed as on 31st December, 1996. Mere selection does not
create any right on the selected candidates. Hence, this letter does not affect any of the right of the petitioner. It is not an order affecting the rights
of any person. Therefore, there is no merit in the writ petition.
In the result, both the writ petitions are dismissed as devoid of merits. No costs.