JOHN DE BRITTO Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) THE Judgment of the court was delivered by Mrs.Prabha Sridevan, J. THE writ petition is the appellant.

(2.) THE closure of a Government of Tamil Nadu Enterprise resulted in employees being rendered jobless. One such employee filed the above petition.

(3.) WITH regard to the movement to Selection Grade, the learned counsel for the appellant submitted that admittedly the appellant had entered into service on 12.5.1978. Therefore, he automatically moved to Selection Grade after a lapse of ten years i.e. on 12.5.1988. This was not given to him inspite of repeated representation like the letter dated 20.11.1991 filed in the paper book. The learned counsel but the appellant also referred to the case of one K.Purushothaman, which is filed in the paper book and which refers to the proceedings in respect of the said employee, where the said employee is moved to Selection Grade on the completion of ten years of continuous regular service. A reading of the order would show that only availment of leave with loss of pay and not past performance would postpone the movement the Selection Grade. Learned council for the appellant submitted that there was no reason as to why the appellant should be treated differently and not moved to Selection Grade, when he had completed ten years of regular service.