S.S.S. PRAHALATHAN Vs. SECRETARY

JUDGEMENT

(1.) The order of rejection, dtd. 12/7/2016, passed by the fifth respondent and the consequential order dtd. 10/5/2019, passed by the seventh respondent, rejecting the claim of the petitioner for reckoning the period of services rendered by him as Junior Drafting Officer in Tamil Nadu Water Supply and Drainage Board (for brevity "TWAD Board") are under challenge in this writ petition.

(2.) The petitioner is working as Assistant Executive Engineer in Rural Development and Panchayat Raj Department. He joined in the Department on 24/11/2007 as Assistant Engineer through Tamil Nadu Public Service Commission and his services were regularized and at present, he is working as Assistant Executive Engineer.

(3.) The petitioner states that he served as Junior Drafting Officer in TWAD Board from 5/5/1993 to 23/11/2007. The petitioner, while working as Junior Drafting Officer in TWAD Board, appeared in the selection process for recruitment to the post of Assistant Engineer conducted by the Tamil Nadu Public Service Commission. It is specifically stated that the petitioner obtained permission from TWAD Board to participate in the selection process. The petitioner was subsequently selected and appointed as Assistant Engineer in the Rural Development and Panchayat Raj Department and thereafter, he resigned the post of Junior Drafting Officer and got relieved himself from TWAD Board and joined in the Rural Development and Panchayat Raj Department as Assistant Engineer.