MANIK RAO Vs. DIRECTOR DMRL

JUDGEMENT

(1.) What are the limits to the power of the State to refuse to appoint a citizen to work for the State That important question falls for consideration in this petition.

(2.) The petitioner had passed in November, 1970, his S.S.C. examination conducted by the Board of Secondary Education and his Intermediate examination in March 1973, conducted by the Board of Intermediate Education. Almost immediately thereafter, he joined in August, 1973 the course of Turner Trade in the Boys Town Industrial Training Centre, Hyderabad and completed it by coming out successful in. the month of July, 1976 in the All India Trade Test conducted by the National Counsel for Training in Vocational Trades. In that All India Trade Test, ihe petitioner earned credit of being the best trainee of the Boys Town Industrial Training Institute. From the beginning the petitioner has been an earnest young man devoted to his studies. After passing the trade test the petitioner worked as Turner in some private industry for a period of ten months from 1-8-76 to 27-5-77, From 25-10-77 to 14-11-78 he underwent training in the Trade of Turner under the Apprenticeship Act, 1961 in the Hindusthan Aeronautics Limited, Hyderabad. After the completion of the said training in the Hindusthan Aeronautics Limited, he appeared in November 1978 for the All India Trade Test conducted by the Govrnment of India. He passed that trade test too in November, 1978, creditably scoring 559 marks out of 650. After passing the said trade test the petitioner had once again started working from 1-1-79 as a turner with a private engineering company.

(3.) The petitioner had come off age. The time has come for his seeking regular employment. He enrolled himself in September, 1976 in the Technical Employment Exchange, Hyderabad. In May 1982, the Employment Exchange sponsored the petitioner's name along with the names of some others to the Director of Defence Metallurgical Research Laboratory, Hyderabad, the first respondent herein, for the purpose of being recruited to the post of Tradesman 'C' Turner in that defence organisation. The Defence Metallurgical Research Laboratory is a wholly-owned Government of India undertaking. On 25-5-82 the petitioner appeared before the Director of the said Defence Laboratory for practical and oral tests and passed in both. Presumably on that basis the petitioner was informed that he was provisionally selected for appointment as a Turner, The petitioner received the following communication, dated 2-6-1982 from the first respondent;