S SUBRAMANIAN Vs. SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) The petitioner has approached this Court seeking the following reliefs:

(2.) The petitioner was recruited as Fireman in a selection conducted by the Tamil Nadu Uniformed Service Recruitment Board and appointed on 09.09.1996. For the post of Fireman, there were two channels of promotion as under:

(3.) According to the petitioner, the Government has issued G.O.Ms.No.352, Home (Pol.17) Department, dated 14.05.2012, upgrading 273 Driver Mechanics as Station Officer (Transport). By the said action, all the persons who were holding the post of Fireman Driver Mechanic as on 14.05.2012, came to be upgraded as Station Officers (Transport). In view of the en masse upgradation, prospects of promotion to the post of Driver Mechanic from the post of Fireman (Driver) became slim and remote. On the other hand, there prospects of promotion in other channel viz., Fireman to Leading Fireman Assistant Station Officer Station Officer, were bright and possible.