Madras High Court
The Deputy General Manager vs M.Branesh on 23 February, 2021
W.A(MD)No.770 of 2012
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 23.02.2021
CORAM:
THE HONOURABLE MRS.JUSTICE PUSHPA SATHYANARAYANA
AND
THE HONOURABLE MRS.JUSTICE S.KANNAMMAL
W.A(MD)No.770 of 2012
and M.P(MD)No.3 of 2012
The Deputy General Manager,
(Recruitment),
Hindustan Aeronautics Limited (HAL),
Corporate Office 15/1,
Cubbon Road,
P.B.No.5150,
Bangalore – 560 001. ... Appellant/Respondent
Vs.
M.Branesh ... Respondent/Petitioner
Prayer: Writ Appeal filed under Clause 15 of the Letters Patent to set
aside the order, dated 22.06.2011 made in W.P(MD)No.1158 of 2008
on the file of this Court.
For Appellant : Mr.R.Aravindan
For Respondent : Mr.R.Subramanian
http://www.judis.nic.in
1/5
W.A(MD)No.770 of 2012
JUDGMENT
(Judgment of the Court was delivered by
PUSHPA SATHYANARAYANA,J.)
This Writ Appeal is directed against the order, dated 22.06.2011
passed in W.P(MD)No.1158 of 2008.
2.Originally, the said Writ Petition was filed by the
respondent/writ petitioner for a Writ of Mandamus, directing the
appellant/respondent to consider his application under PWD category
and furnish the status of the interview held on 10.12.2007.
3.The learned Single Judge, while considering the matter, had
disposed of the same, directing the appellant to pass appropriate
orders selecting and appointing the writ petitioner as a Management
Trainee in Aeronautics Engineering within a period of eight weeks.
Aggrieved by the said order, the above Writ Appeal has been preferred
by the appellant.
4.The learned counsel appearing for the appellant would point
out that the prayer in the Writ Petition itself is only to furnish the
status of the interview held on 10.12.2007, whereas, the learned
http://www.judis.nic.in
W.A(MD)No.770 of 2012
Single Judge had given a direction to appoint the writ petitioner as a
Management Trainee, which is beyond the scope of the Writ Petition.
5.The learned counsel for the appellant also produced the list of
persons, who were selected for the interview and who were selected
after the interview. Even in the typed-set of papers produced by the
appellant, the list of candidates, who were selected for the interview
that was to be held on 10.12.2007, wherein, the writ petitioner's
name was in Serial No.22. The learned counsel for the appellant also
produced the name of the candidates who were selected as
Management Trainees in Aeronautics Engineering, who attended the
interview on 10.12.2007.
6.As results are already published and made known to the writ
petitioner, the writ petitioner cannot seek any appointment as a
Management Trainee. Hence, that portion of order of the learned
Single Judge 'directing the authorities to appoint the writ petitioner as
a Management Trainee in Aeronautics Engineering' is set aside. The
prayer sought for in the Writ Petition, namely to furnish the status of
the interview held on 10.12.2007, has already been published.
http://www.judis.nic.in
W.A(MD)No.770 of 2012
7.In the light of the above, the Writ Appeal is partly allowed. No
costs. Consequently, connected Miscellaneous Petition is closed.
[P.S.N.,J] [S.K.,J.]
23.02.2021
Index :Yes/No
Internet :Yes/No
ps
Note :
In view of the present lock
down owing to COVID-19
pandemic, a web copy of the
order may be utilized for
official purposes, but,
ensuring that the copy of the
order that is presented is the
correct copy, shall be the
responsibility of the advocate
/ litigant concerned.
To
The Deputy General Manager,
(Recruitment),
Hindustan Aeronautics Limited (HAL),
Corporate Office 15/1,
Cubbon Road,
P.B.No.5150,
Bangalore – 560 001.
http://www.judis.nic.in
W.A(MD)No.770 of 2012
PUSHPA SATHYANARAYANA,J.
and
S.KANNAMMAL,J.
ps
W.A(MD)No.770 of 2012
23.02.2021
http://www.judis.nic.in
