LAWS(MAD)-2009-4-198

SUPERINTENDING ENGINEER Vs. S DURAISAMY

Decided On April 27, 2009
SUPERINTENDING ENGINEER Appellant
V/S
S. DURAISAMY Respondents

JUDGEMENT

(1.) THE respondent-writ petitioner, working as Commercial Assistant in Salem Electricity Distribution Circle of the Tamil Nadu Electricity Board (for short, 'the TNEB'), along with 30 persons, were transferred to the post of Wireman, vide order, dated 5.2.2007 issued by the first appellant-Superintending Engineer, Salem Electricity Distribution Circle, as per B.P.No,256, dated 12.12.2005. THE said order dated 5.2.2007 having been set aside by the learned single Judge, the present Writ Appeal was preferred by the appellants-TNEB.

(2.) THE case lies on a narrow compass as evident from the relevant facts stated hereunder.

(3.) THE respondent-writ petitioner, by representation dated 28.4.2006, thereafter, submitted his option, the English version of which reads as follows: "From S.Duraisamy SR/2637 Commercial Assistant O & M/Karipatty To THE Executive Engineer O & M/East Salem-636 014. Through Proper Channel Sir, Sub: Electricity-Karipatty O & M- Promotion as Line Inspector- single channel-requested-Reg. ---- I am working as Commercial Assistant in Karipatty O & M Section. I request I may be promoted as Line Inspector instead of Commercial Assistant Please. Yours faithfully, Sd/- ...... S.Duraisamy. Date: 28.4.06 Station: Salem."