LAWS(MAD)-2021-3-483

S.SUJATHA Vs. THE CHAIRMAN

Decided On March 04, 2021
S.Sujatha Appellant
V/S
The Chairman Respondents

JUDGEMENT

(1.) The prayer sought for herein is for a Writ of Mandamus directing the respondents to consider the petitioner's representation dated 17.07.2009 and also direct the third respondent to issue appointment order to the petitioner on the basis of announcement of selected candidates for the post of Management Trainee in various Disciplines under Special Recruitment Drive for SC / ST published through Internet during May 2006 by the respondents.

(2.) The respondents Coal India Limited called for applications through notification in advertisement on 26.02.2005 for selection to various posts at the respondents organization.

(3.) The Management Trainee (Welfare / Personnel) is one of the posts, for which, the applications were also called for.