Karthiappan, Master Compound, Kadarmeeran Nagar, Thenmal Nagar, Tuticorin vs Tamilnadu Electricity Board

P.K. Misra, J.—Heard the learned counsel appearing for both the parties. Though the matter was listed for considering the question of fixing an early date, keeping in view the urgency of the matter, the main writ petition itself is taken up for disposal on the consent of the learned counsel appearing for both parties.

The petitioner was working as a contract labour under the Tamil Nadu Electricity Board. Subsequently the Board has taken a decision to abolish the contract labour system and to absorb the persons keeping in view certain norms prescribed by the Board. The petitioner''s claim is that even though he is eligible for being considered for the appointment, his case has been ignored.

In the counter affidavit it is stated that the petitioner was involved in a criminal case under Sec. 304A of I.P.C., in as much as while driving a scooter, he has caused an accident causing death of an employee of the Board and in that view of the matter, the petitioner was not given the appointment.

It appears that the accident was caused in August 1999. Subsequently there was a criminal trial and the petitioner has been acquitted as evident from the affidavit filed by the petitioner as well as copy of the order produced in court by the learned counsel appearing of the petitioner. It is no doubt true that in the Board''s decision it has been indicated that the question of appointment would not arise in the case of persons against whom criminal cases are pending. But the aforesaid question would not arise in the present case since on the date of question of appointment was to be considered no criminal case was pending and the accident had occurred subsequently. Moreover, in view of the subsequent acquittal there is no embargo on the part of the Board to consider the question of appointment of the petitioner in accordance with the decision of the Board.

Accordingly the writ petition is allowed and the Board is directed to consider the question of appointment of the petitioner in accordance with the Board''s decision dated 28.4.99 and appropriate decision may be taken within a period of three months from the date of receipt of copy of this order. No costs. Consequently WPMP No.14022/2002 is closed.