R V SWAMINATHAN Vs. TAMIL NADU ELECTRICITY BOARD

JUDGEMENT

(1.) The first petitioner is an employee under the Tamilnadu Electricity Board. At the time of filing of the writ petition he WAS employed as Accounts Officer having been promoted to the said post in January 1996. The petitioner No.2 is Tamil Nadu Electricity Board Finance and Accounts Officers Association. The writ petition has been filed for issuance of a writ of Certiorarified Mandamus for quashing the Ref.No.011366/136/R1-3/97 dated 29.08.1997 promoting the respondents 3 to 14 as Deputy Financial Controller.

(2.) Under the Tamil Nadu Electricity Board Service Regulations, under Division VI for Category 4, the post of Deputy Financial Controller are filled up by promotion from Accounts Officer Category 1 Division VIII in Class II if suitable candidates are not available for promotion by direct recruitment.

(3.) In the present case, the first petitioner was promoted as Accounts Officer in January 1996. Many of such officers are also working as Accounts Officer. Such persons would have become eligible for being promoted as Deputy Financial Controller after completion of two years of service as Accounts Officer.