K VENKADESAN SECRETARY NL ITI APPRENTICE WELFARE ASSOCIATION Vs. CHAIRMAN-CUM-MANAGING DIRECTOR NEYVELI LIGNITE CORPORATION

JUDGEMENT

(1.) THIS writ appeal is filed by the appellant Association against the order of the learned single Judge dated 04.7.2006 made in W.P.No.12542 of 2003.

(2.) THE appellant filed writ petition being W.P.No.12542 of 2003 with a prayer for direction to the respondents 2 and 3 Neyveli Lignite Corporation not to select unskilled persons for the technical posts unless they are in possession of NLC Apprenticeship certificate and who are the members of the petitioner Association. THE ground taken by the petitioner Association before the learned single Judge was that the members of the petitioner Association have undergone ITI Course and they are all trained apprentices and they have also been waiting for a job in Neyveli Lignite Corporation for ten years and, therefore, they should give preference to such of those persons, who have worked as apprentices in the respondent Corporation.

(3.) FURTHER, the Supreme Court also held in page 5 with reference to the various instructions issued by the Central Government, in the following lines:"Before parting with this order, we take it clear that this Court has, in U.P. State Road Transport's case (supra), interpreted the provisions of the Act. All instructions issued by the Central Government or by the State Government in this respect shall have to be read in conformity with the law laid down by this Court."Therefore, the reliance placed upon the circular dated 21.4.1983 issued by the Central Government is misconceived. FURTHER, the argument based upon any preferential claim is also rejected by the Supreme Court and hence, the appellant cannot urge the same point before this Court.