V ANANDARAJAN Vs. TAMIL NADU ELECTRICITY BOARD

JUDGEMENT

(1.) THE petitioner has brought forth this writ petition seeking a writ of mandamus directing the respondents to consider and appoint the petitioner to the post of Assistant Engineer (Electrical) without giving preference to the apprenticeship trainees and restrict the claim of the apprenticeship trainees upto the year 1999.

(2.) THE affidavit in support of the petition is perused. THE Court heard the learned Counsel on either side.

(3.) AFTER hearing both sides, this Court is of the considered opinion that it is a case where the petitioner cannot have the relief before this Court for the simple reason that there was a cut off mark fixed at the time of the interview; but, the petitioner has secured below the same. In such circumstances, the appointment of the petitioner could not be considered by the department, and it has been rejected. Under the circumstances, the irresistible conclusion could be that the petitioner is not entitled for the relief, and the writ petition requires an order of dismissal. Accordingly, it is dismissed. No costs. Consequently, connected WPMP is also dismissed. .