A. MUNIAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The relief sought for in the present writ petition is to quash the order dtd. 1/11/2016 passed by the second respondent, declining the request of the writ petitioner to provide ratio of 2:1 for appointment to the post of District Inspector of Physical Education between the promotee and direct recruits to the post of Physical Director Grade-I.

(2.) The petitioner was initially appointed as Physical Education Teacher in the School Education Department. He was promoted to the post of Physical Director Grade-II on 9/7/2009 and thereafter holding the post of Physical Director Grade-I. The petitioner was allowed to retire from service during the pendency of the present writ petition.

(3.) The grievance of the writ petitioner is that the ratio of 2:1 is to be provided for the purpose of appointment to the post of District Inspector of Physical Education between promotee and direct recruits from the post of Physical Director Grade-I. Since there is no ratio was fixed, the petitioner lost his opportunity for promotion to the post of District Inspector of Physical Education.