Madras High Court
J.Robert Jesuraj vs The Chief Engineer (Employment) on 20 March, 2025
Author: G.Jayachandran
Bench: G.Jayachandran
W.A.(MD) No.1454 of 2019
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 20.03.2025
CORAM:
THE HONOURABLE DR.JUSTICE G.JAYACHANDRAN
and
THE HONOURABLE MS.JUSTICE R.POORNIMA
W.A.(MD) No.1454 of 2019
and
C.M.P.(MD) Nos.11745 & 11746 of 2019
J.Robert Jesuraj ... Appellant
-vs-
1.The Chief Engineer (Employment)
Tamil Nadu Generation of Electricity &
Distribution Corporation (TANGEDCO)
Formerly Tamil Nadu Electricity Board
Tamil Nadu Electricity Board Campus
No.144, Anna Salai, Chennai-600 002
2.The Director of Employment
Guindy, Chennai-600 032
3.The District Employment Officer
Department of Employment & Training
District Employment Office
Kanyakumari District
at Nagercoil ... Respondents
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W.A.(MD) No.1454 of 2019
Writ Appeal filed under Clause 15 of Letters Patent to set aside the
order, dated 19.08.2019, passed in W.P.(MD) No.3714 of 2014, on the file of
this Court.
For Appellant : Mr.A.Rajkumar Sen
For Respondents : Mr.Arivalagan for R1
Mr.D.Gandhiraj
Special Government Pleader for R2 & R3
JUDGMENT
DR.G.JAYACHANDRAN, J.
AND
R.POORNIMA, J.
The case of the appellant is that the Employment Exchange has
not sponsored his name for appointment to the post of Helper (Electrician) in
the respondent – Electricity Board, though he had registered his name in the
Employment Exchange. The learned Single Judge, while considering the case
of the appellant, found that though the appellant got his name registered in
the Employment Exchange, the same was expired during the month of May,
2013 and he did not renew his registration immediately, but he had renewed
his registration only on 30.08.2013. The list of eligible candidates was
prepared and sent by the Employment Exchange to the respondent –
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Electricity Board on 16.08.2013, by that time, there was no renewal of his
registration. Hence, the learned Single Judge, by the impugned order
dismissed the writ petition giving liberty to the appellant to participate in the
selection process, if any, notified for appointment to the said post in future.
2. Being aggrieved by the said order, the appellant has preferred
this writ appeal, on the ground that he got his name registered on 19.05.1992
and he had been periodically renewing the same. The renewal was upto May,
2016 without any break. Therefore, the omission on the part of the
Employment Exchange to sponsor his name is unreasonable.
3. The above contention of the appellant is contrary to the
statement made by the learned counsel appearing for the respondent –
Electricity Board and has no supporting documents in support of the said
contention. If the appellant had not renewed his registration on the date of
sponsoring the names of candidates, he cannot blame the Employment
Exchange for such lapses. Therefore, this Court does not find any merit in
this appeal.
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4. Accordingly, this writ appeal is dismissed. No costs.
Consequently, connected miscellaneous petitions are closed.
[G.J., J.] [R.P., J.]
20.03.2025
NCC : Yes / No
Index : Yes / No
Internet : Yes / No
krk
To:
1.The Director of Employment,
Guindy, Chennai-600 032.
2.The District Employment Officer,
Department of Employment & Training,
District Employment Office,
Kanyakumari District,
at Nagercoil.
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DR.G.JAYACHANDRAN, J.
AND
R.POORNIMA, J.
krk
and
C.M.P.(MD) Nos.11745 & 11746 of
20.03.2025
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