M SRAVAN KUMAR Vs. DISTRICT EMPLOYMENT OFFICER

JUDGEMENT

(1.) These three writ petitions are filed with a common prayer to declare the action of the respondent - M/s. Bharat Dynamics Limited - in not considering the cases of the petitioners for appointment to the post of Junior Technicians on the ground that the names of the petitioners were not sponsored by the Employment Exchange as arbitrary and illegal.

(2.) The 2nd respondent - Bharat Dynamics Limited - having proposed recruitment to the posts of Junior Technician (Radio Mechanic / Electronics / Junior Technical Assistant / Diploma in Electronics), sent a requisition to the District Employment Officer to sponsor the candidates possessing the qualification of I.T.I. Fitter.

(3.) The petitioners claim that they are fully qualified to hold the post of Junior Technician (Radio Mechanic / Electronics) and that they got their names registered with the District Employment Officer. However since their names have not been sponsored by the Employment Exchange, they submitted the applications directly to the respondent seeking appointment to the post of Junior technicians. As the respondent did not permit the petitioners to appear for the written test and interview scheduled on 12.7.2009 on the ground that the names of the petitioners were not sponsored by the Employment Exchange, these writ petitions have been filed.