R.JAYAPRAKASH Vs. BHARAT HEAVY ELECTRICALS LIMITED

JUDGEMENT

(1.) The relief sought for in the present writ petition is for a direction to direct the respondents to appoint the petitioners in their respective trade of welder/ fitter/ mechanist/ Turner/ Plumber/ Electrician/ A/C Mechanic as ARTISAN Grade-IV.

(2.) The main ground raised in the present writ petition is that the writ petitioners are fully qualified for the appointment for their respective trade of welder/ fitter/ mechanist/ Turner/ Plumber/ Electrician/ A/C Mechanic as ARTISAN Grade-IV and they had already undergone apprenticeship training in Bharat Heavy Electricals Limited, Tiruchirappalli. In view of the fact that the petitioners 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 and the Division Bench of this Court passed an order in W.A.(MD) Nos.1047 to 1062 of 2018 dated 10.02.2015. The relevant portion is extracted hereunder: