DHANASEKARAN Vs. SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) HEARD the learned counsel appearing for the petitioners and the learned Government Advocate appearing on behalf of the first and second respondents.

(2.) IT is submitted by the learned counsel appearing for the petitioners that all the three petitioners have been working as Assistant Engineers, Selection Grade, in the Panchayat Union, Nagapattinam. In spite of the fact that all the three petitioners have been qualified to be promoted as Assistant Divisional Engineers, they have not been considered for such promotion. However, the persons who were junior in rank to the petitioners have been promoted.