@JUDGMENTTAG-ORDER
Honourable Mr. Justice T. Raja
1. The petitioner has come to this Court seeking for the issuance of a Writ of Mandamus to direct the respondents to appoint him in pursuant to the
interview held on 23.04.2007 in the office of the second respondent.
2. The learned counsel appearing for the petitioner would submit that the petitioner was issued with an interview card on 10.04.2007, calling upon
him to attend an interview held on 23.04.2007 at 8.a.m. for the post of Conductor in the Transport Corporation. On receipt of the call letter, the
petitioner also attended before the second respondent on 23.04.2007 by furnishing all the testimonials such as educational certificates, conductor
license and employment registration particulars in order to prove his eligibility. After scrutinizing all the documents produced by the petitioner
before the second respondent, the second respondent advised him to wait for some time to know the results. Thereafter, there was no
communication from the second respondent for a long time. Therefore, the petitioner approached the second respondent to know the outcome of
the interview. But they were not able to tell about the status of the results. Consequently, the petitioner has come to this Court seeking the above
said prayer.
3. The learned counsel for the petitioner would submit that after the interview was held on 23.04.2007, the results of the interview were also
declared on subsequent date.
4. If this is the status of the case of the petitioner, if at all the petitioner is aggrieved by his non-selection, the proper course open to the petitioner is
to challenge only the selection of other candidates and hence, the present prayer cannot be maintained. Therefore, the present writ petition is liable
to be dismissed. Accordingly, the same is dismissed. No costs.