T.MALARVIZHI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) This batch of writ petitions challenges Rule 10(b)(b) of Special Rules for the Tamil Nadu Highways Engineering Service as amended by G.O.Ms.No.49, Highways and Minor Ports (HK1), dated 02.4.2018 and punished in the Tamil Nadu Government Gazette dated 04.04.2018.

(2.) The petitioners are working as Junior Engineers, Overseers and Senior Draughtsmen belonging to the Tamil Nadu Highways Engineering Service. The Engineering Service in the Highways Department consisting of Tamil Nadu Highways Engineering Service and Tamil Nadu Engineering Subordinate Service having different hierarchy. The senior most of the Tamil Nadu Highways Engineering etc, batch Service is Junior Engineer, who is a Diploma Holder. The junior most of Tamil Nadu Highways Engineering Service is an Assistant Engineer who is a degree holder. The post of Assistant Engineer is filled by direct recruitment by a competent examination.

(3.) As per Section 17 of the Tamil Nadu Highways Engineering Service, the appointment to the post of Assistant Engineer is as under: