K DURAISAMY Vs. TAMIL NADU ELECTRICITY BOARD

JUDGEMENT

(1.) THE petitioner has filed this petition for the issue of a writ of mandamus directing respondents 1 to 3 to appoint the petitioner to any one of the permanent post of Sweeper or Helper or Assessor in the office of the Superintending Engineer, Mettur Electricity System, Mettur Dam, the third respondent herein.

(2.) ON August 1, 1974, the petitioner was taken as a part-time Sweeper by the third respondent in the office of the Superintending Engineer, Mettur Electricity System, Mettur. The petitioner is being paid Rs. 25 per month as his salary. The petitioner has passed S. S. L. C. , and he is qualified to be appointed to the permanent post of Sweeper. The petitioner possessed a long appearance both as Sweeper as well as Helper in the same department from August 1, 1974. The petitioner on March 27, 1979, August 13, 1980, December 26, 1981, October 7, 1982 and even thereafter made representations to the respondents to give him a permanent appointment. The third respondent in his proceedings Lr. No. SEM/hc/c4/f. 1/741/81 dated June 17, 1981 addressed a letter to the second respondent recommending the petitioner's name for appointment to the permanent post of Sweeper.

(3.) THE case of the petitioner is that though there are vacancies in the office of the third respondent, the request of the petition for permanent appointment as Sweeper is not considered by the respondents. In these circumstances, the petition has filed the present writ petition claiming the relief referred to above.