DEVANDRAN L Vs. SUPERINTENDING ENGINEER CHENNAI ELECTRICITY DISTRIBUTION CIRCLE TAMIL NADU ELECTRICITY BOARD

JUDGEMENT

(1.) In W.P. No. 24987/2006, the petitioner has challenged a charge memo, dated June 27, 2006, issued by the Executive Engineer (Operation and Maintenance), Tamil Nadu Electricity Board, Chennai.

(2.) In W.P. No. 26857/2008, the petitioner has challenged the order, dated June 12, 2008 of the Chief Engineer (Personnel), Tamil Nadu Electricity Board, Chennai, first respondent herein and consequently prayed for a direction to the first respondent to consider and include his name in the panel to the post of Foreman Grade I, dated June 26, 2006 and promote him as Foreman Grade-I with all attendant benefits, placing his name just above his junior and for further orders.

(3.) In the latter writ petition, the petitioner has challenged his non-inclusion in the panel to the post of Foreman Grade I, dated June 26, 2006, due to the pendency of disciplinary proceedings, which is challenged in the former writ petition. As the petitioner's right to be included in the said panel depends upon the outcome of the writ petition, challenging the disciplinary proceedings and the pleadings being common, both the writ petitions are taken up together and disposed of by a common order.