S JAYARAMAN Vs. K VENKATESAN

JUDGEMENT

(1.) THE respondent association filed a Writ Petition, for issuance of a mandamus, forbearing the appellants herein, namely, the officials of Neyveli Lignite Corporation, from selecting unskilled persons to the technical posts, unless they possess NLC Apprenticeship Certificate of the association.

(2.) PENDING Writ Petition, the association filed a petition for interim injunction, to restrain the appellants herein from filling up of the existing vacancies of technical posts, without having a qualified apprenticeship certificate. Accordingly, the same was granted and subsequently made absolute, by an order dated 12. 08. 2003. Since the interim injunction relates only to the filling up of technical posts, the Corporation continued the process of regularisation in terms of the settlement, with regard to non-technical posts.

(3.) AGGRIEVED over the continued process of regularisation by the Corporation, the respondent association filed a Contempt Petition, alleging violation and disobedience of the interim order of injunction. On receipt of notice, appellants pleaded before the learned single Judge that the injunction would relate only to technical posts and, as such, appointment of persons through the process of regularisation to non-technical posts would not amount to contempt.