R KAMAIAM Vs. K K KUMARASAMY

JUDGEMENT

(1.) THE writ petitioner prays for the issue of a writ of certiorarified mandamus calling for the records of the first respondent in Ref.No.TNSTC (Kmu.Div.2)/L4/5744/97, dated 24.9.1997, quash the same and direct the second respondent to send the petitioner's name for the Fitter Post.

(2.) HEARD Mr.Sathiamurthi, learned counsel appearing for the petitioner, Mr.G.Mohanakumar for M/s.Vijayanarayan, for the first respondent and Ms.V.Velumani, Additional Government Pleader, appearing for the second respondent. With the consent of counsel on either side, the writ petition itself is taken up for final disposal.

(3.) IT is contended that the action of the first respondent in insisting that ITI Fitters, who had undergone Apprenticeship Training in their undertaking, alone should be sponsored is illegal, arbitrary, violative of Art.14 and 16. The action of the second respondent in not sponsoring the name of the petitioner, though he has registered himself during the year 1987 and much earlier to many of those who have been sponsored by it, is illegal arbitrary and unconstitutional. Hence, the petitioner has approached this court after making representations.