T. RAMAMOHAN Vs. SOUTHERN POWER

JUDGEMENT

(1.) This writ petition is filed under article 226 of the constitution of India praying for the following relief: -

(2.) Earlier he filed W.P.No.1064 of 2000 whereunder he sought a direction to respondents to consider his candidature for appointment to the posts of Sub-Engineer on the ground that he had undergone apprenticeship training in the respondents- corporation. By an order dtd. 28/4/2000, a learned Judge of this court directed the respondents-corporation that whenever the corporation was filling up the vacancies of the posts of Sub- Engineers, preference should be given to the writ petitioner, as he worked as apprentice in the respondents-corporation, over the untrained candidates seeking employment to the posts which he is eligible.

(3.) Thereafter, the respondents-corporation issued the impugned proceedings in SE/O/NLR/Adm U2/C4/D.No.241/2001 dtd. 18/4/2001. The order reads as below: -