TAMIL NADU ELECTRICITY BOARD, ACCOUNTS AND EXECUTIVE STAFF UNION Vs. TAMIL NADU GENERATION AND DISTRIBUTION CORPORATION LTD

JUDGEMENT

(1.) The amendment to the educational qualification effected by the 1st respondent Board in proceedings dated 24.05.2014 is under challenge in this writ petition. Of course, communications issued by the 2nd respondent in letters dated 22.05.2015 and on 28.05.2015 are also questioned in this writ petition. However, direction is sought for to direct the respondents to consider the employees with minimum general educational qualification for appointment to the post of Junior Assistant/Administration and Junior Assistant/Accounts through internal selection.

(2.) The writ petitioner is Tamil Nadu Electricity Board Accounts and Executive Staff Union, and members of the writ petitioner's Union are employed in the category of Group-IV services of the Board. The grievances set out in this writ petition is that by virtue of the impugned amendment issued in respect of proceedings dated 24.05.2014, the prospects of the members of the writ petitioner's Union for further promotion in the post of Junior Assistant is barred. In other words, the members of the writ petitioner's Union are qualified for promotion to the post of Junior Assistant and their future prospectus are restricted on account of the transition of Higher qualification for appointment to the post of Junior Assistant through amendment issued by the respondent on 24.05.2014.

(3.) The learned Senior Counsel Shri.R.Krishnamoorthy appearing on behalf of the writ petitioner's Union raised a point that the members of the writ petitioner's Union are the existing employees working in Group-IV services and they are continuing in the same post for fairly a long time and therefore the only avenue for promotion left is to the post of Junior Assistant and thus their chances in this regard cannot be barred and the same will create frustration in the minds of the employees.