R.ANAND BABU Vs. CHAIRMAN CUM MANAGING DIRECTOR

JUDGEMENT

(1.) In both the writ petitions, the petitioners are B.E. in Electrical. In W.P. No. 21209 of 2012, there are ten petitioners. They have sought to quash the letter dated 27.1.2012 issued by the third respondent, the Chief Engineer (Personnel) to all the Superintending Engineers calling for particulars to fill up the vacancies in the post of Assistant Engineer (Electrical) by internal selection. There is one petitioner in W.P. No. 28649 of 2012 and his prayer is for issuance of a direction to the respondents to implement the prescribed ratio 1:1 scrupulously in the matter of appointment to the post of Assistant Engineer (Electrical) by internal selection and direct recruitment. In that effect both the prayers are one and the same. In W.P. No. 21209 of 2012, TNEB Engineers Sangam, got impleaded as one of the respondents. The same Sangam also got impleaded as one of the respondents in W.P. No. 28649 of 2012. Three serving employees of Tamil Nadu Electricity Board also got impleaded as respondents in W.P. No. 28649 of 2012.

(2.) In W.P. No. 28649 of 2012, this Court granted interim order and the same results in not proceeding further in the internal selection. Hence, the serving employees, who are aspiring to get appointment as Assistant Engineer have moved this Court either individually or through the aforesaid Sangam.

(3.) The learned senior counsel for Sangam and the learned counsel representing the individual employees have submitted that while direct recruitment for the year 2012 was already made, the internal selection is withheld, though the same was initiated in January 2012. It is the further case of the learned counsel for Sangam that unless the internal selection is completed and the appointments are made before 2012, it would seriously affect their future career, since regulation 97 provides as to how the seniority has to be reckoned between the internal selection and direct recruits of the year.