P.SHANMUGAM Vs. SECRETARY GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) The writ petitioner in W.P.(MD)No.7891 of 2014, aggrieved by the dismissal of the writ petition by order dtd. 8/2/2018, has filed the present writ appeal.

(2.) W.P.(MD)No.7891 of 2014 had been filed in the naure of the Writ of Certiorarified Mandamus, seeking the records relating to the notices issued by the second respondent, the Managing Director, Tamil Nadu State Transport Corporation (Kumbakonam) Limited, Thanjavur District, in proceedings TNSTC/KUM/HRD/800/13 dtd. 31/10/2013 and 20/11/2013, and to quash the same insofar as they relate to the non-selection of the appellant/petitioner to the post of Junior Engineer in the Tamil Nadu State Transport Corporation (Kumbakonam) Limited, Thanjavur District.

(3.) In the affidavit filed in support of the writ petition, it was contended that the appellant/writ petitioner is a Diploma Holder in Mechanical Engineering. His name had been sponsored by the Employment Exchange for the post of Junior Engineer (Trainee) in the Tamil Nadu State Transport Corporation, Kumbakonam. He participated in the selection process; however, he was not informed about the result. Consequently, he filed W.P.(MD)No.17247 of 2013, pursuant to which the respondents were directed to publish the results. The results were subsequently published, and the appellant/writ petitioner found that he had not been selected. He therefore filed the present writ petition challenging the notification issued for the selection process and impleaded the selected candidates as respondents 4 to 10.