CHENNAI PETROLEUM EMPLOYEES UNION Vs. GENERAL MANAGER Ï¿½ H R CHENNAI PETROLEUM CORPORATION LTD A GROUP COMPANY OF INDIAN OIL

JUDGEMENT

(1.) BY consent of both sides, the writ petition itself is taken up for disposal.

(2.) THE petitioner Union has challenged the recruitment process of the Management in respect of campus interview for selection of "A" Grade Supervisory. According to them, the procedure contemplated under the DPE guidelines is being not followed and even the selection of the management trainees also has to be restricted within a frame for the purpose of training. THEy would contend that by virtue of this selection process, the management is trying to adopt the back door recruitment. THEy would further contend that as per the guidelines, such selection should be made only in rare and exceptional circumstances, where there are compelling reasons and with the prior approval of the Board of Directors. In this connection, the petitioner Union has made a representation dated 02.9.2008, to the General Manager to stop the recruitment of interview by campus interview. But the Management issued a letter dated 03.10.2008 in which the Union apprehension had been rejected. Challenging the same the petitioner has come forward with this writ petition.

(3.) THE petitioner Union challenges the recruitment policy insofar as it relates to the selection process for direct recruitment for Grade A supervisory cadre through the campus interview.