V.T. LOGANATHAN PALS FLAT, NUNGAMBAKKAM, CHENNAI Vs. DR. AMBEDKAR TRANSPORT CORP. LTD. REP. BY ITS MANAGING DIRECTOR, AYANAVARAM, CHENNAI,

JUDGEMENT

(1.) Writ petition No: 19400 of 1996 is filed by one V. T. Loganathan challenging the order of reversion. The petitioner joined as a Junior Assistant in the year 1973, was promoted as an Assistant in the year 1982, was further promoted as Senior Assistant in the year 1988 and was ultimately promoted to the post of Superintendent by an order dated 02.04.1996. For the post of Superintendent, the selection committee had selected him. However, to his utter dismay he received an order dated 17.12.1996 wherein his promotion was cancelled by the order of a Managing Director. The order does not speak of any reason. It merely directs the petitioner to work as a Senior Assistant in the same place and service as he was working earlier before his promotion. The learned counsel for the petitioner points out that the promotion was after a selection because the post of Superintendent is a supervisory cadre post which depends on the selection and not merely on the basis of seniority. In that view, the learned counsel for the petitioner invites my attention to the promotion order dated 2.4.96 which clearly speaks of the promotion being granted. One other significant thing is that he is treated to be a probationer for a period of two years.

(2.) The learned counsel for the petitioner therefore urges that this is patently incorrect, arbitrary and illegal order in law. The matters do not stop here.

(3.) In this writ petition one A. Dhanasekaran, C. J. Vijayakumar and P. Ganesan have got themselves impleaded. Not stopping at this the said three persons have also filed a writ petition in W.P. No: 13472 of 1998 challenging the promotion order dated 2.4.96 in favour of Mr. Loganathan, the petitioner in the earlier mentioned writ petition. In the second writ petition viz. W.P.13472 of 1998, the prayer is in the following terms,