LAWS(MAD)-2006-8-240

K RAJENDIRAN Vs. CORPORATION OF MADRAS

Decided On August 29, 2006
K. RAJENDIRAN Appellant
V/S
CORPORATION OF MADRAS Respondents

JUDGEMENT

(1.) THE petitioner has joined the service of the first respondent as Computer-cum-Clerk on 20.08.1987.

(2.) THE grievance of the petitioner is that the third respondent was appointed as Deputy Communication Officer with the first respondent, ignoring the seniority and eligibility of the petitioner herein.

(3.) THE counsel for petitioner during the course of arguments has produced the order of this Court in W.A.No.326 of 1997.