K. SHANMUGANATHAN Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) This Writ Appeal has been filed as against the order dated 25.10.2018 passed in W.P.No.22939 of 2018, whereby, the learned Single Judge dismissed the said Writ Petition filed by the appellant herein.

(2.) The appellant has filed the above WP No. 22939 of 2018 to quash the Order passed by the first respondent in G.O.Ms.No.83, Highways and Minor Ports (HK2) Department, dated 11.10.2017, insofar as it ignores the period of service rendered from the date of initial appointment in the Tamil Nadu State Construction Corporation (TNSCC) and subsequently in the Rural Development Department on deputation, is concerned, and consequently to direct the respondents to pass appropriate orders to consider the service rendered by the appellant/writ petitioner from the date of initial appointment as 'service period' for all service benefits with all attendant and consequential benefits including the right to consider the appellant/writ petitioner for promotion as Assistant Divisional Engineer, within a time frame that may be fixed by this Court.

(3.) Before traversing into the legal questions involved in this appeal, it is appropriate to state the brief facts as follows: