CHAIRMAN TAMIL NADU ELECTRICITY BOARD CHANNAI Vs. ER R MANOHARAN AEE ELECL SHIFT INGUR ERODE DISTRICT

JUDGEMENT

(1.) THIS writ appeal has been filed against the order of the learned single Judge dated October 30, 2002 passed in W. P. No. 21374 of 2001, by which the learned single Judge allowed the writ petition.

(2.) THE writ petition was filed for quashing the order dated April 24, 2000 passed by the chief Engineer (Distribution), Tamil Nadu electricity Board, Erode Division (3rd respondent in the writ petition) directing that the next annual increment of the petitioner shall be withheld for two years without cumulative effect. The petitioner further prayed for a direction to promote him as per the original seniority list w. e. f. October 1, 2000 the date on when his juniors were promoted, with all consequential benefits.

(3.) THE petitioner appealed against the order dated April 24, 2000, but the same was rejected, and hence he filed the writ petition.