D PANNER SELVAM Vs. CHIEF ENGINEER

JUDGEMENT

(1.) THE petitioner has filed the writ petition to call for the records and to quash the order passed by the respondent, in reference number May.pa.3/70930/93-2, dated 5.9.94, reverting the petitioner from the post of Agricultural Engineering Foreman to that of Assistant Agricultural Engineering Foreman, for want of vacancy.

(2.) IT has been stated by the petitioner that he was appointed as an Assistant Driller in the year 1984 and he was promoted as an Assistant Agricultural Engineering Foreman, with effect from 11.6.92. In the year 1993, a temporary panel for promotion to the post of Agricultural Engineering Foreman was drawn and the name of the petitioner was found at Rank No.4. Based on the said panel, the petitioner was promoted as an Agricultural Engineering Foreman, by an order, dated 30.7.1993. Though, the name of the petitioner was also found in the regular panel, dated 22.3.94, by an order of the first respondent, dated 5.9.94, the petitioner was reverted from the post of Agricultural Engineering Foreman to that of Assistant Agricultural Engineering Foreman, due to want of vacancy.

(3.) ON such submissions being made, the writ petition is closed as no further orders are required to be passed. However, the petitioner is permitted to make such a representation as prayed for, if so advised, and it is open to the respondent to pass appropriate orders thereon, on merits and in accordance with law. No costs.