M.GOWTHAMAN Vs. RAMESH

JUDGEMENT

(1.) This intra court appeal is filed challenging the order of the learned Single Judge insofar as the appointment of the appellant to the post of Assistant Technical Officer (Library) and the consequential promotion to the post of Technical Officer was held to be illegal, inasmuch as the learned Judge was of the view that the appellant did not possess the requisite qualification for his appointment as Assistant Technical Officer (Library) and further directed re-computation of the pension and to recover excess amount paid to the appellant and also deny the increments in the post of Technical Officer (Library). The learned single Judge further directed that the appellant shall not be entitled to his experience as Library Officer to take future appointment. Aggrieved, the appellants have challenged the order of the learned Single Judge in this appeal.

(2.) Brief facts:

(3.) Certificate course in Library and Information Science.