G. MANIKANDAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) BY consent of the learned counsel appearing on either side, the writ petition itself is taken up for disposal.

(2.) THE petitioner, seeking promotion as Junior Engineer, has come forward to file this writ petition seeking a Writ of Mandamus to forbear the 3rd respondent from appointing respondents 4 to 6 in the post of Assistant Engineers by direct recruitment by overlooking petitioner's seniority in the post of Skilled Assistant Grade II in pursuance to the approval granted to the Agenda in Na.Ka.No.10850/2013/MC 8 dated 12.11.2013 until the consideration of the petitioner's name for promotion to the post of Junior Engineer by considering his representation dated 25.11.2013..

(3.) LEARNED counsel appearing for the petitioner submitted that the resolution passed by the 3rd respondent Corporation is contrary to the decision rendered by this Court. Respondent No.3 has wrongly fixed the ratio between Junior Engineers and Assistant Engineers. Therefore, the prayer sought for by the petitioner will have to be granted.