P SUNDAR Vs. GOVERNMENT OF TAMILNADU

JUDGEMENT

(1.) The issue involved in these Writ Petitions relates to the fixation of ratio for the promotion to the post of Assistant Executive Engineer in the Tamil Nadu Agricultural Engineering Service between graduate engineers and diploma holders. Pursuant to the orders passed by the Hon'ble Supreme Court in S.L.P (C) Nos. 34239 to 34240 of 2011 dated 20.2.2013, these Writ Petitions have been remanded to this Court for being heard and being disposed of without being influenced by any of the observations made in these Writ Petitions in the earlier orders passed by the learned Single Judge dated 8.3.2010 and the order of the Division Bench, dated 29.9.2011.

(2.) The Writ Petitions have been filed for a declaration to declare Rule 2(b) of the Special Rules for Tamil Nadu Agricultural Engineering Service Rules, as being illegal and unconstitutional and to direct the official respondents to consider the Writ Petitioners for notional promotion as Assistant Executive Engineer with retrospective effect with monetary benefits.

(3.) The facts which are necessary for resolving the controversy in issue, is as stated hereunder: