R MUTHUKUMAR Vs. TAMIL NADU ELECTRICITY BOARD

JUDGEMENT

(1.) THE petitioners have filed the present Writ Petitions seeking for declaration declaring that the action taken by the Tamil Nadu Electricity Board for initiating the process of direct recruitment in terms of the Board's proceedings Per BP (FB) No.22 dated 4.10.2006 inviting applications for the post of Assessor Grade II in preference to the petitioners' claim as illegal and seeking for a direction to the respondents to consider and pass appropriate orders appointing the petitioners as Assessor Grade II.

(2.) THE Writ Petitions were admitted on 12.8.2009. Pending the Writ Petitions, in the applications for grant of interim injunction, only Notice was ordered by this Court.

(3.) THOUGH the applications were filed by 15 workers, except the 5 workers, who are the petitioners herein, the other 10 workers have withdrawn their applications filed for conferment of permanent status. It is not clear as to whether the Board has challenged the said order. Even otherwise, assuming that the said order has become final, that does not give locus standi for the petitioners to question the Board proceedings in calling for the candidates through Employment Exchange.