Madras High Court
V.Sam Raj vs Tamil Nandu Generation And on 11 January, 2023
Author: S.Srimathy
Bench: S.Srimathy
W.P.(MD)No.4745 of 2014
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 11.01.2023
CORAM
THE HONOURABLE MRS.JUSTICE S.SRIMATHY
W.P.(MD)No.4745 of 2014
and
M.P.(MD)Nos.2 and 3 of 2014
V.Sam Raj ... Petitioner
vs.
1.Tamil Nandu Generation and
Distribution Corporation Limited,
(TANGEDCO),
represented by the Chairman Cum Manging Director,
Nadipisai Pullavar K.R.R.Malligai,
10th Floor, 144, Anna Salai,
Chennai- 600 002.
2.The Chief Regional Manager/ Personnel,
Tamil Nandu Generation and
Distribution Corporation Limited,
(TANGEDCO),
Nadipisai Pullavar K.R.R.Malligai,
8th Floor, 144, Anna Salai,
Chennai- 600 002.
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W.P.(MD)No.4745 of 2014
3.The Chief Engineer,
Tamil Nandu Generation and
Distribution Corporation Limited,
(TANGEDCO),
Maharaja Nagar, Tirunelveli.
4.The Superintending Engineer
Kanyakumari ED Circle,
(TANGEDCO),
Parvathypuram,
Nagercoil-629 003,
Kanyakuamri District. ... Respondents
PRAYER: Writ Petition filed under Article 226 of the Constitution of India for
issuance of Writ of Certiorarified Mandamus, to call for the records relating to
impugned selection list for 2013-2014 issued by the Tamil Nadu Generation and
Distribution corporation in the post of ITI Helper (Trainee) in the service of Tamil
Nadu Eletricity Board TANGEDCO and to quash the same and to appoint the
petitioner to the post of ITI Helper (Trainee) in the service of Tamil Nadu
Electricity Board-TANGEDCO.
For Petitioner : Mr.K.Sathiya Singh
For Respondents : Mr.S.Arivalagan
*****
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W.P.(MD)No.4745 of 2014
ORDER
This writ petition is filed for issuance of a writ of Certiorarified Mandamus, to quash the impugned selection list for 2013-2014 issued by the Tamil Nadu Generation and Distribution corporation in the post of ITI Helper (Trainee) in the service of Tamil Nadu Electricity Board TANGEDCO and to appoint the petitioner to the post of ITI Helper (Trainee) in the service of Tamil Nadu Electricity Board-TANGEDCO.
2. The facts as stated in the affidavit is that the petitioner has secured 481 marks out of 700 in the apprenticeship training from 21.10.1992 to 20.10.1993. The petitioner participated in the selection process and secured 68 out of 100. The same was computed for 85% and the petitioner has secured 58.40%. In interview out of 15 the petitioner secured only 5 marks. Totally, the petitioner secured only 63.40. The cut off marks for BC community (non-priority) from the selected candidates from the said post is 78%. Since the petitioner has not secured the relevant cut off marks, the petitioner is not entitled to claim any 3/5 https://www.mhc.tn.gov.in/judis W.P.(MD)No.4745 of 2014 appointment to the said post. Moreover the recruitment is for the year 2013-2014, due to efflux of time the petitioner’s candidature cannot be considered.
3. Therefore, this Court is not inclined to entertain this writ petition. The petitioner is at liberty to participate in the subsequent recruitment process, if the petitioner is otherwise qualified, the respondents shall consider the petitioner's claim in accordance to the rules prevailing thereunder.
4. Hence, the writ petition is dismissed. No costs. Consequently, connected miscellaneous petitions are closed.
Index : Yes / No 11.01.2023
Internet : Yes
Tmg
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W.P.(MD)No.4745 of 2014
S.SRIMATHY, J
Tmg
W.P.(MD)No.4745 of 2014
11.01.2023
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