D.SASIKUMAR Vs. DIRECTOR, ELEMENTARY EDUCATION

JUDGEMENT

(1.) The matter is taken up through web hearing. The grievances of the writ petitioners herein are one and the same and the issues that arise for consideration for this Court is also the same and identical. Therefore, both the writ petitions are disposed of by a common order as under.

(2.) The facts in W.P.No.14946/2020 are stated hereunder in order to understand the backdrop that gave rise to the filing of the present writ petitions by both the petitioners and ultimately, the conclusion to be arrived at by this Court will hold good for both the writ petitions.

(3.) The petitioner herein was appointed as Secondary Grade Teacher on 04.12.2006. After successfully completing his probation, he joined Chennimalai Union on 02.06.2009. The petitioner was a graduate in English and also obtained B.Ed. Degree. He was therefore, qualified for promotion to the post of B.T. Assistant (English). According to the petitioner in 2013, he came within the zone of consideration for promotion and his name was also included in the seniority list in the year 2013 in Chennimalai Union.