V. SRINIVASULU Vs. V. C.

JUDGEMENT

(1.) The instant writ petition, witnesses a third round of litigation on same set of facts and law at the instance of a different set of petitioners.

(2.) The facts in nutshell are thus:

(3.) The contention of the respondent is otherwise in the notification. It is pellucidely mentioned that the candidates who are in possession of ITI Diesel Mechanic Trade alone are eligible for Shramik posts. In the earlier notification issued in the year 2010, the Motor Mechanic Trade candidates were selected as Mechanics only. Thus, the petitioners who are in possession of ITI Motor Mechanic Trade are not eligible for Shramik posts as the qualification for Shramik is ITI with Diesel Mechanic Trade. In the counter filed by the respondent Corporation, it is further stated that in the Notification dated 23.12.2011, applications were called for the eligible candidates those who are in possession of ITI Diesel Mechanic Trade for the posts of Shramik. Later, interviews were conducted for the selections from 18.06.2014 to 20.06.2014, duly deleting the ineligible applicants such of those not in possession of Diesel Mechanic Trade, over aged, etc. The petitioners' case could not be considered as they were not in possession of ITI Diesel Mechanic Trade. The respondent Corporation thus, prayed to dismiss the writ petition.