LAWS(MAD)-2012-7-209

S THAMEEM ANSARI Vs. STATE OF TAMIL NADU

Decided On July 19, 2012
S THAMEEM ANSARI Appellant
V/S
STATE OF TAMIL NADU Respondents

JUDGEMENT

(1.) THE petitioner entered into service as Demonstrator on 27.03.1978. The post of the petitioner was re-designated as Junior Chemist by amendment of service rules. The next channel of promotion from the post of Demonstrator/Junior Chemist is to the post of Chemist.

(2.) THE eligibility condition for promotion was Diploma with two years service as Junior Chemist/Demonstrator. The petitioner was qualified to be promoted as Chemist, on completion of two years service as Junior Chemist/Demonstrator.

(3.) THE petitioner joined the promoted on 20.04.1993. The promotion of the petitioner was on regular basis without any representation by the petitioner.