Rajasthan High Court - Jodhpur
Prakash Choudhary vs J.V.V.N. Ltd.,Jodhpur & Ors on 9 September, 2008
Author: Govind Mathur
Bench: Govind Mathur
1
S.B.CIVIL WRIT PETITION NO.5834/2007
Prakash Choudhary
v.
J.V.V.N.Ltd. & Ors.
Date of Order :: 9 th September, 2008
HON'BLE MR.JUSTICE GOVIND MATHUR
Mr. S.P.Sharma, for the petitioner.
Mr. Ravi Bhansali, for the respondents.
....
By this petition for writ the petitioner is seeking a direction for grant of first preference to the persons having apprentice training certificate from the respondent institution while making appointments to the post of Technical Helper. This Court while considering the same issue in a batch of writ petitions decided on 7th July, 2008 alongwith SBCivil Writ Petition No.4910/2007, Ram Lal Prajapat v. AVVNigam Ltd. & Ors., held as under:-
"The directions given as referred above relate to the mode for grant of preference and that preference in no manner can be interpreted as a mandatory appointment to the apprentices with the establishment where they are undergoing the training. The respondent companies are giving preference to the petitioners vis-a-vis the other persons on other things being equal."2
In view of the judgment referred above, this petition for writ is also dismissed.
( GOVIND MATHUR ),J.
kkm/ps.