C M ANBARASAN Vs. GOVERNMENT OF TAMIL NADU,

JUDGEMENT

(1.) This writ petition has been filed by the petitioner seeking a writ of certiorarified mandamus calling for the records relating to the impugned order of the first respondent issued in Letter No.3047/MNK2/2011-2, dated 23.06.2011 and to quash the same and consequently, direct the respondents to promote the petitioner as P.G. Assistant (English).

(2.) The petitioner was appointed as a part-time Vocational Instructor on 07.01.1985 and is now working as General Mechanist Vocational Grade-I Instructor in Government Higher Secondary School, Jayankondam. He had Higher Secondary and I.T.I. Qualification at the time of appointment and subsequently, he acquired B.A. (English) in Annamalai University. He has also passed B.Ed. in Indira Gandhi National University and M.A. (English).

(3.) According to the petitioner, pursuant to the order of this Court in W.P.Nos.9780 of 1995 and 14027 of 1996, the Government absorbed 1049 Grade II Vocational Instructors, including the petitioner, into Grade-I Vocational Instructor post and granted B.T. Assistant scale of pay from 05.10.1996. The petitioner has completed his probation on 04.10.1998 and received selection grade from 05.10.2006.