P. SUBRAMANIAN Vs. REGISTRAR GENERAL, CHENNAI

JUDGEMENT

(1.) The Review Application has been instituted to review the order dtd. 6/9/2021 passed in W.P.No.29662 of 2019.

(2.) The claim of the review petitioner originated on account of denying promotion to him over and above his Senior to the cadre of Sherishtadar.

(3.) Mr.Balan Haridas learned Counsel for Ms.S.SuryaDevi appearing on behalf of the review petitioner would mainly contend that the review petitioner possess the preferential qualification of Master of Law. However, the senior, who was promoted to the post of Sherishtadar was not possessing the said qualification.