T GANESAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The petitioners were initially working as Gang Mazdoor in the Highways Department. They were promoted as Road Inspector Grade - II on 22.07.1981 and 01.10.1980 respectively. However, they were reverted subsequently after about one year due to want of vacancy. Again they were promoted as Road Inspector Grade - II. As on 21.04.2000 and 22.06.1999, they rendered a total service of five years in the post of Road Inspector Grade - II.

(2.) The Road Inspectors Grade - II, who have rendered five years of service are eligible for promotion to the post of Road Inspector Grade - I depending on the vacancies that would arise in the post of Road Inspector Grade-I. On completion of five years service as Road Inspector Grade - II, such employees should come under the zone of consideration.

(3.) However, the Divisional Engineers of Ariyalur, Sivagangai, Paramakudi, Namakkal and Cuddalore promoted all the Road Inspectors Grade-II as Road Inspectors Grade - I, on completion of five years of service, irrespective of vacancies.