A MANDJINY Vs. PONDICHERRY VETERINARY COLLEGE SOCIETY

JUDGEMENT

(1.) This intracourt appeal is directed against the order dated 20.12.2016 in the Writ Petition in W.P.No.587 of 2011, whereby and where under, the learned Single Judge, while negativing the plea made by the appellant for setting aside the order dated 28.12.2010, giving promotion to the third respondent, directed the respondents 1 and 2 to consider his case for promotion, after granting him relaxation.

(2.) The learned counsel for the appellant contended that the appellant was placed senior to the third respondent and as such, the second respondent was not correct in promoting the third respondent to the post of Farm Assistant. According to the learned counsel, the third respondent was given relaxation in the matter of qualification. By adopting the very same yardstick, the appellant should have been promoted to the post of Farm Assistant, taking into account his seniority position.

(3.) The learned counsel appearing on behalf of the respondents 1 and 2, while justifying the order passed by the second respondent dated 28.12.2010, contended that a reasonable procedure was adopted by the competent authority taking into account the total number of posts and the candidates eligible for consideration. The third respondent passed SSLC and as such, he was given relaxation in the matter of qualification. Since the appellant was only VIII Standard, he was not given promotion. According to the learned counsel, the case of the appellant would be considered in case there is a vacancy in the post of Farm Assistant.