P VAITHYALINGAM Vs. COMMISSIONER OF SUGARS

JUDGEMENT

(1.) Heard the learned counsel appearing for the parties.

(2.) The petitioners, two in number, have filed this writ petition for issuance of Certiorarified Mandamus for quashing the proceedings in R.C. No: 18890/G1/96 dated 17.9.1997 of respondents 2 to 4 and to give a further direction to the first respondent to promote the petitioners to the post of Deputy Chief Engineer with all consequential benefits.

(3.) The petitioners, who are diploma holders, were appointed as Assistant Engineers under the Commissioner of Sugars. It is the case of the petitioners that though they are seniors to respondents 2, 3 and 4, the respondents 2 to 4 were given promotion to the post of Deputy Chief Engineers ignoring the claim of the present petitioners. According to the counsel for the petitioners, petitioners had the required qualification and experience of 11 years as contemplated and yet they were illegally ignored in the matter relating to promotion.