A FRANCIS Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE writ appeal is directed against the order passed by a learned single Judge of this Court dated 23.4.2007 in W.P.No.43454 of 2006.

(2.) HEARD the learned counsel on either side and perused the materials placed on record.

(3.) THE further case of the petitioner/appellant is that the professionals who were recruited in the Board have not completed their full period of service and they had voluntarily retired on completion of 20 years of their service. THEy are, V. Venkateswaran, Chief Controller of Finance, R.Sathiaseelan, Financial Analyst and Kamaraj, Controller of Finance (Internal Audit). It is further submitted that though his representation was not considered, the cases of some other employees who were not qualified for promotion and who made representations to upgrade their post were considered by the Board. THE details of the same are given hereunder: