S.ASOKAN Vs. P.BALASUBRAMANIAN

JUDGEMENT

(1.) The relief sought for in the present writ petitions is for a direction to the respondent to appoint the writ petitioners in the posts of Sheet Metal Worker and Electrician respectively.

(2.) The main ground raised in the present writ petitions is that the writ petitioners are fully qualified for appointment to the posts of Sheet Metal Worker and Electrician respectively and they had already undergone apprenticeship training in Bharat Heavy Electricals Limited, Tiruchirappalli. In view of the fact that the writ petitioners had undergone apprenticeship training in the same organization, they must be given preference for appointment.

(3.) The apprenticeship training is given by various Government organizations and private companies. The apprenticeship training would not confer any right on the candidate to seek appointment and it is to be made strictly in accordance with the Recruitment Rules in force. The similar issue was already adjudicated by the Honourable Division Bench of this Court by Judgment dated 10.02.2015, in W.A.(MD) Nos.1047 to 1062 of 2018. The relevant portion of the said Judgement is extracted hereunder: