R PALANIKUMAR Vs. DIRECTOR OF EMPLOYMENT AND TRAINING

JUDGEMENT

(1.) The petitioner has approached this Court with a prayer for issuance of a Writ in the nature of Mandamus, directing the respondent to call the petitioner for interview for certificate verification and consider the petitioner's case for appointment to the post of Junior Training Officer(Machinist), in the next vacancy, and pass such further orders.

(2.) The Petitioner completed ITI-Machinist(Grinder) in the year 1985 and got himself registered with the District Employment Exchange in the year 1985. The petitioner also completed the Apprenticeship with M/s. Ashok Leyland Limited, Chennai during the period 30.10.1985 and 30.10.1986 and thereafter, worked as Machinist with M/s. Vinayaka Engineering Works, Then during the period 15.01.1995 to 15.07.1999.

(3.) The name of the petitioner was sponsored by the Employment Exchange for the post of Junior Training Officer-Machinist(Grinder). In pursuance to the interview letter, the petitioner appeared before the Committee on 11.12.2000 for certificate verification.