K K VENKATESAN Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner has filed this petition seeking issuance of Writ of Certiorarified Mandamus calling for the records, relating to the order dated 05.05.2007 passed by the fifth Respondent in Lr.No. Corp./P & A/ IR/720/2007 and to quash the same and to consequently direct the Respondents 3 to 5 to provide suitable employment to the Petitioner in NLC.

(2.) The case of the petitioner is that the petitioner's father was working as Personnel Manager P & A Department, Neyveli Lignite Corporation Limited and retired on 30.04.1994. The respondent Corporation in order to maintain a cordial industrial relationship, used to accommodate the wards of the employees of the Corporation who have completed I.T.I. Certificate diploma holders, A.E.degree holders by giving them apprenticeship training and consequently appointing them in regular vacancies.

(3.) It is the further case of the petitioner that the respondent Corporation issued Notification dated 18.11.1988 for induction of 50 apprentices and the petitioner also applied for the same and underwent training and successfully completed one year apprenticeship training from 06.09.1989 to 05.09.1990 and certificate to that effect was also given to the petitioner. The petitioner also participated in the medical examination, however, he was not given appointment. Hence, the petitioner filed writ petition in W.P.No.8248 of 1999 before this Court and this Court vide order dated 04.09.2003 directed the respondents therein to consider the petitioner's representation.