LAWS(MAD)-2010-11-186

B TAMILSELVAN Vs. CHAIRMAN AND MANAGING DIRECTOR TNEB

Decided On November 15, 2010
B.TAMILSELVAN Appellant
V/S
CHAIRMAN AND MANAGING DIRECTOR Respondents

JUDGEMENT

(1.) THE petitioner Mr.B.Tamilselvan, who has completed Diploma in Electrical and Electronics. He got registered with the Employment Exchange at Krishnagiri and after bifurcation of the District his enrollment was transferred to the District Employment Office at Dharmapuri.

(2.) THE 1st and 2nd respondents called for applications for training as Apprentices for the academic year, 2003 and the petitioner got selected. THE Apprenticeship training was given from 01.01.2003 to 02.01.2004 and a certificate was issued by the Regional Centre Apprenticeship Advisor, Board of Apprenticeship Training (Southern Region) on 22.05.2004. After completion of Apprenticeship training, the petitioner got registered the same with the Employment Office and he has been periodically renewing and the last renewal is to expire by 2011. THE District Employment Officer, Salem declared that those who completed Apprenticeship training to the Tamil Nadu Electricity Board would get call letters from Tamil Nadu Electricity Board directly. As the petitioner did not get any call letter, even after sufficient time, the petitioner verified with the 2nd respondent herein and he was told that the interview was already over by 08.07.2009. In this regard, the petitioner gave representations on 14.07.2009 and 17.07.2009. As the petitioner did not receive any reply or call letter, he has approached this Court seeking a direction to the respondents to consider the case of the petitioner for the post of Technical Assistant on the basis of Apprenticeship Training.

(3.) A reply affidavit was filed by the petitioner denying what is stated in the counter affidavit of the 3rd respondent. It is stated that the 3rd respondent sponsored the petitioner's name for the post of Helpler/Class VI to Tamil Nadu Electricity Board, and it is evident from the call letter sent by the Tamil Nadu Electricity Board dated 26.01.2009. If the petitioner's name was not updated in the month of February, 2008, the said letter dated 26.01.2009 would not have been sent.