(1.) The writ petition has been filed to quash the notification in letter 024396/108/G.571/2015-19-3, dated 26.08.2019, issued by the first respondent and also sought for a consequential direction to the first respondent to appoint the petitioner for the post of Technical Assistant/Electrical in the first respondent Department.
(2.) The case of the writ petitioner is that his educational qualification is Diploma in Electrical and Electronic Engineering. He belongs to Most Backward Class community. His father is a Ex-serviceman. In response to the Notification issued by the first respondent, the petitioner has applied for the post of Technical Assistant in TANGEDCO under priority of Ex-serviceman quota. He has scored 20.17 marks out of 100 marks in the written examination. The cut-off marks for priority under the Most Backward Community Ex-serviceman quota is 0.9 marks, but, the petitioner was not called for interview. Therefore, he has filed a writ petition in W.P. (MD) No.2564 of 2019. This Court, by Order dated 08.02.2019, directed the first respondent to permit the petitioner to attend the interview. The petitioner attended the interview on 11.02.2019. The petitioner scored 6 marks out of 10 marks in the interview. The entire interview was videographed.
(3.) The further case of the writ petitioner is that in W.P (MD) No.2564 of 2019, the first respondent has taken a stand that the petitioner has not filled up the column properly in the application as "MBC Ex-servicemen Dependent Quota". Hence, the petitioner has filed another writ petition in W.P.(MD) No.4113 of 2019 seeking for a direction to the first respondent to furnish a copy of the original application uploaded by the petitioner for the post of Technical Assistant in TANGEDCO Direct Recruitment 2016-2017 conducted by the first respondent. While so, the first respondent by communication dated 10.04.2019, informed all the Superintending Engineers that the allotment orders to the selected 523 Technical Assistant/Electrical and Technical /Mechanical are issued through E-mail id trdcinfo@tnebnet.org on 02.04.2019. On verification of the records, the petitioner came to know that the petitioner's selection was withheld in view of the pendency of the writ petition in W.P.(MD) No. 2564 of 2019, eventhough, the petitioner was selected for the post of Technical Assistant (Electrical), based on the marks secured in the test conducted by the first respondent. The appointment order was not issued to the petitioner on the ground that the aforesaid writ petition is pending.