D GOMATHIAMMAL Vs. CHAIRMAN, TAMIL NADU ELECTRICITY BOARD

JUDGEMENT

(1.) The Petitioner has approached this Court, with a prayer for issuance of a writ, in the nature of certiorari, to quash the selection process, initiated vide, DIPR/298/Dis/07, dated 18.02.2007 from Class II Service to the Post of Assistant Engineer/Electrical/Mechanical and Civil, in the Tamil Nadu Electricity Board, for the year 2007, with consequential relief of directing the Respondents to conduct fresh selection, in accordance with G.O. Ms. No. 65, Labour and Employment (N2) Department, dated 30.03.2007, and the law laid down by the Hon'ble Supreme Court.

(2.) The writ petition prima facie is not competent, as no select list has been challenged.

(3.) In absence of the persons, whose selection is to be set aside, writ is not competent, as this Court cannot pass an adverse order, in absence of party being before this Court. The writ, therefore, suffers from vice of non-joinder of necessary parties.