P PAZHANISAMY Vs. CHIEF SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) THIS order shall govern the above two writ petitions.

(2.) W. P. NO. 39676 of 2005 has been brought forth by the petitioner, seeking for the issue of a writ of certiorarified mandamus to call for the records relating to the order No. 6-1-115/pasic/estt/pf/96, dated 03. 12. 2005 passed by the third respondent and to quash the same and consequently, to direct the third respondent to promote the petitioner as Assistant General Manager with effect from 19. 1. 1998 and further consider him for promotion to the post of Deputy General Manager with all consequential monetary and other service benefits by providing promotion as method of recruitment for the post of Deputy General Manager, Karaikal and also to declare the Recruitment Rules for the post of DGM Karaikal in so far as the method of Recruitment by Deputation is concerned as illegal and consequently direct the respondents to amend the same on par with Recruitment Rules to the post of Deputy General Manager which provides for promotion from the grade of Assistant General Manager in the Corporation with five years service in Inputs/seeds/horticulture (OR) Transfer on deputation in the grade of Deputy Director in the Agriculture Department with five years experience in the field of Inputs/seeds/horticulture/marketing.

(3.) W. P. NO. 824 of 2006 has been brought forth seeking for the issue of a writ of certiorari to call for the records relating to the order No. A/12017/12/2005/ag/a1, dated 21. 12. 2005 passed by the first respondent and to quash the same.