G KANDASAMY Vs. COMMISSIONER

JUDGEMENT

(1.) IN both these writ petitions, the challenge is to the promotion of 2nd respondent on the grounds that petitioners were senior to him as per date of joining with the Salem Municipality which was subsequently up-graded to the Corporation.

(2.) AS the common question of law and facts are involved in these cases these are being disposed of by a common order.

(3.) THE petitioner was appointed as workmen with the Salem Municipality on 14.03.1990. THE Salem Municipality was upgraded as Corporation in 1994. Service Conditions of the employees of the Corporation are governed by the Tamil Nadu Municipal Corporation Service Rules, 1996. Under the rules the Technical posts in the Engineering and Water Supply Department falls into three categories.