R J A RAVEENDRAN Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) This writ petition has been filed to issue a writ of certiorarified mandamus, to call for the records pertaining to the order of the first respondent in Lr.No.2703/M.C4/2001-2 dated 03.04.2001 and to quash the same and to direct the respondents to promote the petitioner to the post of Public Relations Officer, Madurai Corporation.

(2.) The brief facts that are necessary for the diposal of this writ petition is as follows:

(3.) The learned counsel submitted that there are instances where in similar cases, when there was no qualified person available in the department, and when the juniors were holding the post continuously and they were appointed as Public Relations Officer (Rural). Therefore the petitioner can be appointed as PRO under the rules.