S SUKUMARAN Vs. STATE OF TAMIL NADU REP BY SECRETARY TO GOVERNMENT MUNICIPAL ADMINISTRATION AND WATER SUPPLY DEPT

JUDGEMENT

(1.) THE petitioners have approached this Court with a prayer for issuance of a writ in the nature of Certiorari, to quash G.O.Ms.No.125, Municipal Administration and Water Supply Department dated 27.05.1999, thereby to set aside the appointment of the third respondent.

(2.) THE petitioners passed SSLC, and joined the service of Thanjavur Municipality. THE Government of Tamil Nadu issued an Order dated 12.10.1979, for regularizing the services of the employees, who had completed 10 years of service. THE petitioners, having completed 10 years of service, were ordered to be regularized.

(3.) THE petitioners were not holding the feeder category post for promotion to the post of Junior Assistant, therefore, they have no claim for being promoted to the post, in preference to respondent no.3, who was appointed by way of direct recruitment.