S. GANESAN Vs. CHAIRMAN, TAMIL NADU GENERATION

JUDGEMENT

(1.) THE petitioner prays for the issuance of a Writ in the nature of Mandamus or any other appropriate Writ or Order or Direction directing the second respondent to consider the petitioner for the post of Assistant Engineer Mechanical in Tamil Nadu Generation and Distribution Corporation Ltd as per Memorandum No.011494/24/G-55/G-55/2011 dated 16.04.2012. The petitioner attended the interview on 3.5.2012.

(2.) THE petitioner was given opportunity to amend the prayer in the Writ Petition to challenge the appointment of the selected candidates by ignoring the right of the petitioner, but the petitioner has not chosen to do so.

(3.) THE Writ Petition cannot be entertained in absence of challenge to the selection of selected candidates as the petitioner cannot be considered for appointment as all the posts have been filled up. Therefore, in order to give relief to petitioner, junior most persons selected in Scheduled Castes Category will have to be removed. This cannot be done without notice to necessary parties. The petitioner inspite of having been given an opportunity, has chosen not to implead necessary parties concerned.