R. POORNACHANDRAN Vs. SECRETARY TO GOVERNMENT TRANSPORT

JUDGEMENT

(1.) This writ petition is filed seeking to quash the order passed by the 3 rd respondent-The Managing Director, The Tamil Nadu State Transport Corporation, Coimbatore Division and consequently seeks for a direction to promote the petitioner to the post of Senior Assistant Engineer from 2/9/2007.

(2.) It is averred in the writ petition that the petitioner joined service in the respondent Transport corporation as company trainee in 1993. His service was regularized as Junior Engineer with effect from 2/9/1995. In the year 1994 Cherran Transport was bifurcated and new transport corporation was formed and due to the bifurcation and subsequent merger, the petitioner's promotion was affected and the petitioner got his promotion to the post of Assistant Engineer on 1/5/2003 against his entitlement for promotion on 2/9/2001.

(3.) It is further averred by the petitioner that after completion of 12 years service as Junior Engineer/Assistant Engineer, the employees were given the benefit of Senior Assistant Engineer 's scale of pay. Since the petitioner became Junior Engineer on 2/9/1995, he was promoted to the post of Assistant Engineer in the year 2003, therefore, in the year 2007, he ought to have been given the Senior Assistant Engineer 's scale of pay.