MANAGING DIRECTOR TAMILNADU Vs. K MANI

JUDGEMENT

(1.) This appeal by the Tamil Nadu Water Supply and Drainage Board (TWAD Board) is directed against the order dated 25.03.1998 in W.P.No.2035 of 1989, filed by the respondents herein.

(2.) The respondents filed the writ petition for a direction to the appellant Board to pass appropriate orders providing for promotion to the post of High Transmission Operator to be created in the place of existing post of Electrical Supervisor of Electrical Superintendent Grade-I in line with G.O.Ms.No.1407, Public Works Department, dated 02.09.1988, applicable to the holders of permanent posts in Tamil Nadu Engineering Subordinate Service and Temporary post holders as High Transmission Operators in Electrical Branch of Public Works Department.

(3.) The learned Single Judge after hearing the parties allowed the writ petition, by directing the appellant to promote all the respondents to the post of Electrical Supervisor with effect from 01.09.1981, and grant the difference of pay scale and other attendant benefits together with interest at 12% per annum from the date of promotion till the date of payment. It was further observed that if the said post of Electrical Supervisor is not in existence, the appellant was directed to create four super numerary posts protecting their salary and status and promote them in the said posts. The appellant, TWAD Board being aggrieved by allowing of the writ petition with the directions aforementioned, has filed this appeal.