LAWS(MAD)-2009-1-377

T GOVINDAN Vs. STATE INDUSTRIES PROMOTION

Decided On January 05, 2009
T.GOVINDAN Appellant
V/S
STATE INDUSTRIES PROMOTION CORPORATION OF TAMIL NADU, MANAGING DIRECTOR Respondents

JUDGEMENT

(1.) THESE three writ appeals are directed against the common order dated 26.7.2005 in W.P.Nos.7718, 8983 and 8984 of 1998 whereby the learned Single Judge negatived the challenge made by the petitioners to the circular issued by the first respondent on 3.6.1998 prescribing the procedure for assessment of merits for the purpose of promotion to the post of Assistant Manager in the State Industries Promotion Corporation of Tamil Nadu. Background facts:

(2.) SINCE the factual matrix involved in all the three writ petitions are similar in nature, the averments as found in W.P.No.8983 and 8984 of 1998 are taken to narrate the background facts.

(3.) SUBSEQUENT to the finalisation of the promotion list the appellants filed writ petitions challenging the circular dated 3.6.1998 as well as the promotion list published by the first respondent on 17.6.1998 promoting respondents 2 to 5 as Assistant Mangers in the Corporation.