B. PARTHASARATHY Vs. PRINCIPAL SECRETARY CUM COMMISSIONER

JUDGEMENT

(1.) THE petitioner has come up with this writ petition challenging the promotion of the third respondent as Assistant Divisional Engineer(Electrical), in the respondent Corporation, by means of the impugned order.

(2.) THE facts of the case would be as follows:

(3.) SO far as the third respondent is concerned, according to him, he was promoted by having regard to the fact that he had completed five years of experience as Assistant Engineer. According to him, he became eligible for promotion, on completion of five years of service as Assistant Engineer, on 8.5.2000 itself. Thus, according to the respondents, going by the date of eligibility of the third respondent for promotion to the post of Assistant Divisional Engineer, he became eligible as early as, on 8.5.2000, whereas, the petitioner became eligible only on 27.11.2004. Therefore, according to the respondents, the third respondent was promoted and not the petitioner as against the ninth vacancy.