STATE OF TAMIL NADU Vs. R. SASIPRIYA

JUDGEMENT

(1.) Leave granted.

(2.) The present two sets of appeals arise from the judgment and Order dtd. 23/7/2024 passed in Writ Appeal No. 996 of 2015, and the Order dtd. 4/10/2024 passed in Review Application No. 249 of 2024, by the High Court of Judicature at Madras [Hereinafter referred to as "the High Court"], whereby the High Court allowed the writ appeal filed by one R. Sasipriya and dismissed the review application filed by T. Gnanavel.

(3.) The aforesaid Writ Appeal bearing No. 996 of 2015 was directed against the order dtd. 19/4/2012 passed by the learned Single Judge dismissing W.P. No. 4704 of 2005, which challenged Government Order in G.O. (D) No. 19, Municipal Administration and Water Supply (MC IV) Department, dtd. 18/1/2005 [Hereinafter referred to as "G.O. (D) No. 19"], granting relaxation of the Service Rules in favour of T. Gnanavel, thereby enabling him to be promoted to the post of Assistant Engineer with effect from 14/4/1997 notionally, with monetary benefits from 26/10/1998. A consequential relief was also sought for a direction to the Commissioner, Coimbatore City Municipal Corporation, to implement the 3:1 ratio in the matter of promotion to the post of Assistant Executive Engineer and to promote the writ petitioner (R. Sasipriya) to the said post in the Coimbatore Corporation.