M RAJIV SURESH Vs. TAMIL NADU ELECTRICITY BOARD

JUDGEMENT

(1.) HEARD both sides.

(2.) IN w.P.No.13715 of 2009, the petitioner, who was working as a Commercial INspector in the respondent TNEB has filed the writ petition, seeking to challenge the order of the second respondent dated 1.7.2009 and after setting aside para 2 of the said order, he seeks for a further direction to select him for further promotion to the post of Assistant Engineer (Electrical) as he was in possession of a Post Graduate Degree recognized by the Government of Tamil Nadu and the University Grants Commission. The said qualification also satisfies Regulation 94 of the Tamil Nadu Electricity Board Service Regulations.

(3.) THE two writ petitions were admitted on 21.7.2009. Pending the writ petitions, an interim stay was granted. Subsequently, two applications were taken out by two individuals, seeking for impleading them as party respondents. THEy were also impleaded by this court as third respondents vide order, dated 1.12.2009. THEy had also filed applications to vacate the stay order, which are yet to be numbered. However, since the counsels have expressed some urgency, the matters were taken up with the consent of both sides. On behalf of the respondent Board, a counter affidavit has also been filed.