R MUTHUKUMAR Vs. CHAIRMAN AND MANAGING DIRECTOR TANGEDCO

JUDGEMENT

(1.) This writ appeals and the writ petitions are directed against the common issue and therefore, all the matters were clubbed together and disposed by way of common order.

(2.) The appellants in W.A.Nos.574 of 2017, 990 of 2016 and 1696 to 1702 of 2018 are the writ petitioners whose prayer for a mandamus directing the Chief Engineer (Personnel) of the Corporation and the Commissioner of Employment and Training, Guindy, Chennai, to consider their claim for appointment as Helper (Trainee) in the Corporation, was rejected by the learned single Judge. The appellants in W.A.Nos.1450 to 1462 of 2017 is the Corporation which has been directed to appoint the first respondent as ITI Helper (Trainee) by another learned single Judge.

(3.) The facts which led to the filing of the present writ appeals are as under: