S. JAGANNATHAN Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) This Writ Petition has been filed challenging the order passed by the first respondent dated 22.02.2018 and for a consequential direction to promote the petitioner to the post of Junior Engineer with effect from 01.01.2008 and as Assistant Executive Engineer with effect from 01.01.2018.

(2.) The petitioner entered into service as NMR staff in the year 1986. His services were not regularized and therefore, he filed O.A.No.1010 of 1996 before the Administrative Tribunal and the Tribunal allowed the application and directed the respondents to regularize the service of the petitioner. The said order was challenged before this Court in W.P.No.29806 of 2003 by the respondents and the Writ Petition was dismissed and it was confirmed upto the Supreme Court.

(3.) The petitioner was, thereafter, regularized by virtue of G.O. Ms. No.82 dated 04.05.2012 with effect from 18.11.1993 in the post of Technical Assistant. Since such post was not available, supernumerary post was created by the Department in the year 2014. The post of Technical Assistant was re designated as Supervisor and the petitioner was continuing his service in the said post.