G. SAKTHIVEL Vs. CHAIRMAN

JUDGEMENT

(1.) These writ petitions have been filed for issuance of writ of mandamus, directing the respondents 1 to 3 to absorb the petitioners in the Civil Engineering Department in Group IV vacancy in their respective trades.

(2.) The case of the petitioners is that they have undergone apprenticeship training in the Civil Engineering Department on various trades during the period 1995 and 1999.

(3.) Heard Mr.R.Singgaravelan, learned Senior counsel for the petitioners, Mr.G. Raja Gopal, learned Assistant Solicitor General for respondents 1 to 3 and Mr.V.P.Sengottuvel learned Senior Central Government counsel for R5.