B. SIVAKUMAR Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) These Writ Petitions have been filed by the petitioners, praying for the issuance of a Writ of Certiorarified Mandamus, to call for the records relating to the impugned proceedings issued by the 3rd respondent Corporation in Na.Ka.No.C1/8401/2011 dated 22.01.2018, Na.Ka.No.C1/8401/2011 dated 24.01.2018 and Na.Ka.No.8401/2011/C1 dated 29.01.2018 and quash the same and consequently direct the 3rd respondent Corporation to give promotion to the post of Junior Engineer based on the seniority and eligibility of the petitioners with effect from 16.09.2009 with all consequential monetary benefits including arrears of salary to the petitioners within a reasonable time to be fixed by this Court.

(2.) Since the facts and the issue involved in both the Writ Petitions are common, they are taken up together and being disposed of vide this common order.

(3.) The petitioners were appointed as Wiremen on 20.12.1989 in the erstwhile Erode Municipality. After the upgradation of the 3rd respondent as Erode Corporation, the Government issued orders in G.O.(Ms.) No. 206 Municipal Administration and Water Supply Department dated 22.10.2008 for the purpose of grouping of staff pattern and for promotion and creation of additional posts etc. On the basis of the Government Order, the 3rd respondent Corporation grouped the posts of Electrician Grade I as Technical Assistant Wireman as Skilled Assistant Grade-I from 16.09.2009. Subsequently, the petitioners were promoted to the posts of Technical Assistant on 9.10.2009. Thereafter, the petitioners submitted their representations to the 3rd respondent Corporation to promote them to the next higher post, i.e. Junior Engineer as per Service Rules notified in G.O.(Ms.) No.237 dated 26.09.1996. However, their representations were not disposed of, but they continued to work as Technical Assistants from 09.10.2009.