A SURESH BABU Vs. APSEB HYDERABAD

JUDGEMENT

(1.) Petitioner is a B.Tech (Mechanical) Engineering graduate. He was taken as Apprentice Trainee in the respondent-Board on 8-4-1993 for a period of one year. He had undergone the apprentice training and obtained necessary certificate to the effect from the competent authority.

(2.) While so, the respondent-Board on 1-1-1997 notified 17 vacancies of Assistant Engineers (Mechanical) inviting applications from eligible candidates. Petitioner having successfully completed the apprentice training for one year has also responded to the notification and applied for the said post. The respondent-Board had conducted written test followed by oral interview for the above posts. Petitioner states that though he appeared for the written, he was not called for oral interview and therefore, he approached this Court through the present writ petition seeking mandamus directing the respondent-Board to immediately appoint him as Assistant Engineer (Mechanical) in one of the existing vacancies.

(3.) During the course of hearing of the writ petition, WPMP No. 23107 of 1997 was filed by the petitioner seeking amendment of the prayer in the writ petition and the said application has since been ordered after hearing the Counsel for both the parties.