P. JEYAKUMAR Vs. COMMISSIONER OF MUNICIPAL ADMINISTRATION EZHILAGAM

JUDGEMENT

(1.) THE petitioners completed Sanitary Inspector Course and enrolled their names in the third respondent Employment Exchange on 20.09.1996 and 18.09.1996 respectively. Their names were sponsored for employment as Sanitary Inspector in Chennai Corporation. They were selected for the post of Sanitary Inspectors and appointment orders were issued on 04.02.2009. However, both the petitioner did not join the employment.

(2.) THEIR grievance is that when the third respondent Employment Exchange sponsored the names for the post of Sanitary Inspectors, for Municipal Corporations, the name of the petitioners were not sponsored. Hence, they have filed the present Writ Petitions seeking for a direction to the second respondent to sponsor the name of the petitioners for the post of Sanitary Inspectors in the Municipal Corporations under the control of the first respondent.

(3.) THE learned Additional Government Pleader Mr.V.Muruganandam has made submissions based on instructions and has produced Government Order in G.O.Ms.No. 721, Labour and Employment Department, dated 25.05.1990 in this regard.