R KALYANASUNDARAM Vs. MANAGING DIRECTOR

JUDGEMENT

(1.) The writ petitioner prays for the issue of a writ of certiorarified mandamus calling for the records of the first respondent in Ref.No.TNSTC (Kmu.Div.2)/L4/5744/97, dated 24.9.1997, quash the same and direct the second respondent to send the petitioner's name for the Fitter Post.

(2.) Heard Mr.Sathiamurthi, learned counsel appearing for the petitioner, Mr.G.Mohanakumar for M/s.Vijayanarayan, for the first respondent and Ms.V.Velumani, Additional Government Pleader, appearing for the second respondent. With the consent of counsel on either side, the writ petition itself is taken up for final disposal.

(3.) The petitioner, who has passed ITI Fitter Trade completed his Apprenticeship in Fitter Training course in Thanthai Periyar Transport Corporation between 14.12.1987 and 13.12.1988. The petitioner registered himself with the second respondent-Employment Exchange on 22.10.1987. His Registration Number being 3320/87. On 22.10.1987 the petitioner also registered his completing "Apprenticeship" with the second respondent Employment Exchange. The petitioner transferred his registration to Cuddalore District Employment Exchange for a short while and subsequently got it transferred to the file of the second respondent herein.