CHAIRMAN TAMIL NADU ELECTRICITY BOARD Vs. D VENKTESAN

JUDGEMENT

(1.) These appeals are directed against the Judgment and orders dated 11.12.2009 passed in W.P.Nos.4219 & 4218 of 2009. The respondents in the Writ Petitions are the appellants, the Tamil Nadu Electricity Board.

(2.) The respondents herein filed Writ Petitions praying for issuance of writ of mandamus to direct the respondents to appoint them to the post of Helper by giving preference to the apprenticeship training which they had completed by following the orders passed in earlier Writ petition.

(3.) The case of the writ petitioners is that they have completed the ITI Course in the Trade Wireman during 1986 and thereafter underwent apprenticeship training with the appellant Board from 20.2.1987 to 19.2.1988. On successful completion of their training, they registered their names in the Employment Exchange and sought for employment in the Board based upon the Board Proceedings in B.P.Ms.(Ch) No.242 dated 26.6.1984. Since the respondent was not provided with employment, he filed a Writ Petition in W.P.No.2892 to 2896 of 1995 and this Court by an order dated 10.3.1995, directed the appellant to give preference to the writ petitioner in the matter of appointment as and when recruitment is made. Despite such direction, since the respondent was not provided with any employment, he filed the present Writ Petition praying for a direction to appoint him to the post of Helper.