T NARASIMHAVARMAN Vs. REGISTRAR OF CO-OPERATIVE SOCIETIES NO 170 PERIYAR E V R HIGH ROAD KILPAUK CHENNAI

JUDGEMENT

(1.) THE petitioners have filed the present writ petition seeking to challenge the circular of the respondent dated 10.05.2007 in so far as including the 1998 qualified Senior Inspectors over and above the name of 1995 qualified Senior Inspectors and for a consequential direction to the respondent to effect promotion as Co-operative Sub-Registrars as per the order of seniority prepared pursuant to the panel made on 08.08.1995 and thereafter, thereafter consider the promotions of subsequently eligible Senior Inspectors as per their regular order of seniority.

(2.) THE writ petition was admitted on 06.11.2007. Pending the writ petition, this Court has granted an order of status-quo on 08.02.2008. Subsequently, the petitioners were directed to be given promotion to the post of Co-operative Sub-Registrar, vide order dated 29.04.2008. However, it was to be made subject to the result of the writ petition.

(3.) HEARD the arguments of Mr.A.Amalraj, learned counsel for the petitioners and Mr.E.M.S.Natarajan, learned Government Advocate for the respondent.