R. MUTHUKUMAR Vs. CHAIRMAN AND MANAGING DIRECTOR TANGEDCO

JUDGEMENT

(1.) Special leave granted. With consent of counsel for parties, these appeals were heard finally. The appellants (hereby also referred to as "the aggrieved candidates") in four sets of appeals[1] are aggrieved by a common judgment and order dated 02.08.2018 of the Division Bench of the Madras High Court. In another appeal[2] the management of Tamil Nadu Generation and Distribution Corporation Ltd. (hereafter "TANGEDCO") is aggrieved by another judgment of the said High Court, whereby it was directed to appoint the respondents (writ petitioners who had approached the court, hereby called "respondent applicants") as ITI Helpers based on a previous order dated 14.10.2015 in W.A. No. 81/2015.

(2.) In proceedings before this court[3], orders were issued appointing late Mr. Justice Khalid, a former Judge of this court, to consider and recommend better methods for filling up of vacancies by accommodating existing workers on the one hand, and skilled workers on the other. Justice Khalid's report stated, inter alia, that:

(3.) Acting in compliance with the report, TANGEDCO, by order dated 12.07.2012 called applications to fill up 4000 ITI Helper (Trainee) vacancies, by direct recruitment through Employment Exchange. A notification was sent to the Commissioner, Employment Exchange, Guindy, to sponsor ITI Candidates in each category, according to their ratio with the Trade of Electrician and Wireman in the ratio of 1:5. The proceeding dated 12.07.2012 reads, inter alia, as follows: