N VISWANATHAN Vs. TAMIL NADU ELECTRICITY BOARD

JUDGEMENT

(1.) HEARD both sides.

(2.) IN the first batch of writ petitions, the petitioners, who were originally employed as Helpers in the first respondent Electricity Board, have sought for a direction to the respondents to appoint the petitioners as Technical Assistants (Electrical) and (Mechanical) from the date on which 66 and 21 others respectively were internally selected and appointed by a proceedings, dated 24/12/2008 issued by the second respondent (the Chief Engineer (Personnel)) without reference to the clarification issued by the third respondent, the Additional Director of Technical Education, vide his letter, dated 23/10/2008.

(3.) BY proceedings, dated 24/12/2008, the second respondent published the result of the internal selection to the category of Technical Assistant (Electrical) and (Mechanical) and allotted them to various circles as noted in the Annexure to the order. The appointments were made in terms of Regulation 106 of the Tamil Nadu Electricity Board Service Regulations. Pending the writ petitions, in many of the cases, this Court, by an interim order, directed the contesting respondents to keep one post vacant in respect of each of the petitioners, out of the 900 posts, which were said to be vacant and to be filled up by the first respondent TNEB.