P R JAYABALAN Vs. TAMIL NADU ELECTRICITY BOARD

JUDGEMENT

(1.) The petitioner has filed this writ petition seeking issuance of Writ of Certiorarified Mandamus calling for the records of the third respondent made in Memo No.11782 - 1081 - 621 - file.50 - 2006 dated 20.11.2006, to quash the same and to consequentially direct the respondents to restore the seniority of the petitioner as it was in the provisional list dated 01.07.1999 published by the third respondent.

(2.) The case of the petitioner is that he joined the service of the respondents as Helper on 26.08.1987 and was given promotion as Commercial Assistant on 26.08.1992. The petitioner was transferred from Avanashi Division to Coonoor Division with his seniority intact in 1994. In the meanwhile, the respondents Board abolished the post of Assistant Commercial Inspector and provided for direct promotion to Commercial Inspector from Commercial Assistant.

(3.) The petitioner would further state that consequent to the abolition of Assistant Commercial Inspector post, vide order dated 04.02.1995, he was informed by the third respondent that he was selected for inclusion in the approved panel for promotion to the post of Commercial Inspector and the petitioner's seniority was fixed at Item No.35 below one R.Sivaraj and above one N.Murugan. Thereafter, the respondents vide B.P.No.106 dated 09.04.1996, combined the post of Wireman and Commercial Assistant into a common cadre and Line Inspector and Commercial Inspector into a common cadre.