Madras High Court
P.Suresh Kanna vs ) Union Of India on 6 November, 2014
Author: T.Raja
Bench: T.Raja
BEFORE THE MADRUAI BENCH OF MADRAS HIGH COURT DATED : 06.11.2014 CORAM THE HONOURABLE MR.JUSTICE T.RAJA Writ Petition(MD)No.4505 of 2014 P.Suresh Kanna ... Petitioner Vs. 1) Union of India, Rep. by its Chairman, Ordinance Factories Board, 10A, Auckland Road, Calcutta-700 001. 2) The General Manager, Heavy Alloy Penetrative Project (H.A.P.P), Ordinance Factories Board, Trichy. 3) The Principal Director, Ordinance Factories Institute of Learning, Avadi (OFIL AV) Chennai-600 054. 4) The Principal Director, Ordinance Factories Institute of Learning, Khamaria (OFK) Indian Ordinance Factory, Jabalpur-482 005(M.P) ... Respondents Prayer Petition filed under Article 226 of the Constitution of India, for issuance of a Writ of Mandamus, directing the respondents 3 and 4 to add nine mark to the petitioner for recruitment of (Limited Departmental Competitive Exam) LDCE -2012-13 and 2013-14 and further direct the 2nd respondent to select and appoint the petitioner as chargeman (T/Mechanical) and fix the appropriate place in the selection and grant all consequential service and monetary benefits. !For Petitioner : No appearance For Respondents : Mr.G.R.Swaminathan, ASGI :ORDER
The petitioner/P.Suresh Kanna has filed the present writ petition for issuance of a Writ of Mandamus, directing the respondents 3 and 4 to add nine mark to him in Limited Departmental Competitive Exam LDCE -2012-13 and 2013-14 and further direct the 2nd respondent to select and appoint him as chargeman (T/Mechanical) and fix the appropriate place in the selection and grant all consequential service and monetary benefits.
2. Mr.G.R.Swaminathan, learned Assistant Solicitor General of India submitted that the petitioner has filed O.A.No.819/2013 before the Central Administrative Tribunal, Chennai, with a prayer to re-evaluate his answer scripts and award him 14 more marks in the LDCE-2012 and the same is pending consideration, but without disclosing the same, he has wrongly come to this Court.
3. In view of the fact that the relief sought for herein against the respondents is to be addressed by the Central Administrative Tribunal in the pending O.A.No.819/2013, this writ petition is dismissed. It is for the petitioner to work out his remedy in the pending O.A.No.819/2013 on the file of the Central Administrative Tribunal, Chennai. No costs.
To
1) Union of India, Rep. by its Chairman, Ordinance Factories Board, 10A, Auckland Road, Calcutta-700 001.
2) The General Manager, Heavy Alloy Penetrative Project (H.A.P.P), Ordinance Factories Board, Trichy.
3) The Principal Director, Ordinance Factories Institute of Learning, Avadi (OFIL AV) Chennai-600 054.
4) The Principal Director, Ordinance Factories Institute of Learning, Khamaria (OFK) Indian Ordinance Factory, Jabalpur-482 005(M.P)