M BOOPALA MURALIDHARAN Vs. TAMIL NADU ELECTRICITY BOARD

JUDGEMENT

(1.) THE petitioner has sought for a direction to the respondents to conduct an interview as per the list furnished by the Employment Exchange and to implement G. O. Ms. No. 21 Employment Services Department dated 23. 08. 1983 for the 1000 posts of Assessors notified by the first respondent Electricity Board.

(2.) WHEN the matter came up on 10. 08. 2009, this Court directed the material papers to be served on the Standing Counsel for the respondents. Accordingly, Mr. M. Vaidyanathan, learned Standing Counsel for the Tamil Nadu Electricity Board (TNEB) has produced written instructions from them.

(3.) THE case of the petitioner was that he is a qualified candidate for the post of Assessor in the TNEB. He had passed Higher Secondary examination during March 1990 and also studied Diploma in Pharmacy, which was registered in Register of Pharmacists. The first respondent TNEB was in need of Helpers and had notified to various Employment Exchanges. The petitioner got himself registered with the Employment Exchange at Vellore on 04. 02. 1985. The petitioner also got his Diploma in Pharmacy registered with the Employment Exchange. The petitioner was awaiting that he will be called for an interview. The petitioner is 40 years old and he belong to Schedule Caste community. But his name was wrongly included as one belonging to Other Community. Because of this, his name was not included in the priority category and his name was also not sponsored. The petitioner also claimed that while the other candidates whose names were sponsored were only SSLC, the petitioner had passed Higher Secondary and has a Diploma in Pharmacy. The petitioner claims that the respondent is bound to consider all the names which was sponsored by the Employment Exchange and they cannot adopt any discrimination.