K GOVINDAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE petitioner was working as an Engineer in the fourth respondent Municipality. He filed O.A.No,5547 of 1997 before the Tamil Nadu Administrative Tribunal seeking for a direction to the first respondent State of Tamil Nadu to create the post of Electrician Grade II and subsequently promoting to the said post.

(2.) THE Original Application was admitted on 23.7.1997. Even during the pendency of the Original Application, he filed W.P.No,26238 of 2001 for the relief of considering his representation dated 6.9.2007. This Court by an order dated 21.1.2002 directed the Municipality to consider his case for appointment to the post of Electrician Grade III. By a reply dated 22.3.2002, the fourth respondent informed the petitioner that though the petitioner may have all the qualifications to hold the post of Electrician Grade II, the Municipality did not have such a post and therefore his request cannot be considered.