V RAJAMOHAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The petitioner has approached this Court, seeking the following relief:

(2.) The case of the petitioner is that he was a qualified Engineer in Mechanical Engineering and was selected and appointed to the post of Junior Engineer in the 3rd respondent Transport Corporation in 1985. He was promoted to the post of Assistant Engineer and further to the post of Senior Assistant Engineer and was granted Selection Grade Assistant Engineer and had rendered 25 years of service in the State Transport Corporation, Salem, Dharmapuri Region.

(3.) While serving in the State Transport Corporation, the petitioner after obtaining due permission participated in the selection for appointment to the post of Motor Vehicle Inspector Gr.II conducted by the Tamil Nadu Public Service Commission, vide its notification dated 18.04.2007. After completion of the selection process, the petitioner was selected for appointment to the post of Motor Vehicle Inspector Gr.II and an appointment order was issued on 15.10.2009 by the 2nd respondent.