S CHINNASAMY Vs. CHIEF ENGINEER, (APPOINTING AUTHORITY), TAMIL NADU ELECTRICITY BOARD, SUPERINTENDING ENGINEER, TAMIL NADU ELECTRICITY BOARD, ASSISTANT EXECUTIVE ENGINEER, TAMIL NADU ELECTRICITY BOARD AND ASSISTANT ENGINEER, (DISTRIBUTION), TAMIL NADU ELECTRICITY BOARD

JUDGEMENT

(1.) The Petitioner has filed the present writ petition seeking to challenge the order dated 20.03.2008 passed by the second Respondent in rejecting his request to include his name as part of the workmen who are covered by the report given by Justice Khalid Commission, which was appointed to go into the question of direct recruitment of helpers in the Tamil Nadu Electricity Board.

(2.) It is the case of the Petitioner that P. Chinnasamy, who is not covered in employment with the assistance of the Justice Khalid Commission award, should be removed and in his place, he should be appointed. In view of the information furnished by the Petitioner, the Board took action against said P. Chinnasamy and removed him from service on finding that he was a person who had gained entry fraudulently.

(3.) The said P. Chinnasamy filed a writ petition in W.P. No. 11414 of 2001. It is now stated that the said writ petition has been dismissed and P. Chinnasamy is no longer in employment.