P NAVAKUMAR Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) PETITIONER seeks writ of mandamus directing the Respondents to publish mode of selection made by the 3rd Respondent for the year 2005-2006 for the post of Assistant Engineer (Mechanical) and select the PETITIONER for the above post.

(2.) BRIEF facts which led to the filing of the writ petition are as follows: (i) To fill up 300 vacancies of Assistant Engineer/Electrical and 25 vacancies of Assistant Engineer/Mechanical. The Assistant Director, Professional and Executive Employment Office, Chennai was addressed to sponsor qualified candidates. The Executive Employment Office has sponsored about 6009 candidates as per existing guidelines.(ii) Petitioner belongs to a Christian Nadar of Backward class and possess a B.E., degree of Mechanical Engineering with 61.69% marks and completed the course in the month of November 1989. After his graduation Petitioner underwent apprentice training with the TNEB from 14.12.1992 to 13.12.1993. After the apprentice training Petitioner worked as Trainee Engineer in a private company and the Petitioner registered himself with the employment exchange in 1990. (iii) As per notification Petitioner was called for the interview and the Petitioner has attended the interview on 16.09.2005. With his 61.69% of marks in the qualifying BE degree examination the Petitioner secured 59.44 marks. The cut-off makrs for general-men in the Backward class category is 73.36. since the Petitioner has only 59.44% marks the Petitioner has not reached the zone of selection.

(3.) LEARNED counsel for the Petitioner Mr.S.Parthasarathy, has contended that while publishing the selection list the details of selection following the rules of reservation were not indicated. LEARNED counsel further submitted that the publication of selection list with all particulars would vitiate the selection process.