R SUBBIAN Vs. SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) THE petitioner is working as Assistant in the Office of the Assistant Divisional Engineer, Highways and Rural Works, Aruppukottai, Virudhunagar District.

(2.) THE petitioner was appointed as Junior Assistant in the Tamil Nadu Port Department in pursuance to his selection by the Tamil Nadu Public Service Commission. The services of the petitioner were regularised with effect from 16.6.1980 and he was declared to have cleared probation on 15.6.1982. The petitioner was promoted to the post of Assistant on 9.1.1984 and granted Selection Grade with effect from 25.3.1994.

(3.) THE petitioner was relieved from the Maritime Board on 15.9.2000 and joined the Highways Department on 22.9.2000. Government Order No.133, Highways Department dated 18.9.2000 was issued, absorbing the petitioner in the Department of Highways and Rural Works, but the petitioner was placed at the bottom of seniority list in the post of Assistant in Highways Department.