V JAYAPAUL Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) THIS judgement shall dispose of the following writ petitions, viz., as common question of law and facts are involved in these two writ petitions. However, for the sake of brevity, the facts are being taken from W.P.No.48532 of 2005.

(2.) THE petitioner was appointed as Electrician Grade II in Engineering Establishment of Tiruppur Municipality on 31.8.85.

(3.) IN view of the fact that the chances of promotion to the post of Electrical Superintendent Engineer are remote the petitioner filed a representation with the respondent to consider the petitioner for appointment to the post of Assistant Engineer, by transfer being qualified B.E. Graduate.