@JUDGMENTTAG-ORDER
D. Hariparanthaman, J.@mdashThe Petitioner has filed this writ petition, seeking direction to the first Respondent to consider him for the post of Graduate Teacher in Physics under the B.C. Priority Category of Orphan and pass appropriate orders selecting him for the said post, based on his representation dated 28.07.2010, within a time frame to be fixed by this Court.
2. The facts leading to filing of the writ petition are as follows:
The Petitioner is a graduate in physics and he also passed B. Ed. Degree. He registered in the office of the 3rd Respondent on 15.12.1999 and he was assigned Registration No. 17586/99. While so, the first Respondent sent a call letter in Memo No. 2555/A2/2009 dated 30.04.2010, based on sponsorship from the 3rd Respondent/the Employment Exchange Officer, directing the Petitioner to appear for certificate verification on 13.05.2010 at St. Ignatius Convent Girls Higher Secondary School, Palayamkottai, for the post of Graduate Teacher. Accordingly, the Petitioner appeared.
3. His grievance is that in the said call letter, it is stated that he would be given priority under Dependents of Ex-servicemen, i.e. the Petitioner is a Dependents of Ex-servicemen. According to the Petitioner, he does not come under the said category.
4. On the other hand, the Petitioner was sponsored by the Employment Exchange under category of Orphan as the Petitioner has no parents. He has obtained information under the Right to Information Act from the 3rd Respondent in this regard. According to the Petitioner, he should be considered as orphan for the purpose of appointment as Graduate Teacher as per G.O. Ms. No. 8, Personnel and Administrative Reforms Department, dated 10.01.2000. The said G.O. is enclosed in the writ petition at page No. 1.
5. In these circumstances, a direction is issued to the first Respondent to consider the representation of the Petitioner dated 28.07.2010, for the post of Graduate Teacher in Physics under B.C. Priority Category of Orphan as per G.O. Ms. No. 8, Personnel and Administrative Reforms Department Department, dated 10.01.2000 on merits and in accordance with law, within a period of six weeks from the date of receipt of a copy of this order. Till such time, the first Respondent is directed to keep one post vacant.
6. The writ petition is disposed of in the above terms. No costs. Consequently, connected miscellaneous petition is closed.
