P.RAVI Vs. CHIEF ENGINEER (AGRICULTURAL ENGINEERING)

JUDGEMENT

(1.) With the consent of both sides, this Writ Petition is taken up for final disposal.

(2.) The relief sought for in the present writ petition is to call for the records relating to the impugned order of the respondent in Se.Mu.No.Me.Pa.2/53050/2012 dated 18.02.2013 and quash the same in so far as the petitioner is concerned and direct the respondent to retain the petitioner in the post of Junior Engineer (Agricultural Engineering) and grant him all consequential benefits.

(3.) It is the case that the petitioner was working as Junior Engineer in the Office of the Assistant Executive Engineer (Agricultural Engineering), Udumalpet, Tiruppur District. He was initially appointed as Junior Draughting Officer on 05.05.1984 and thereafter, promoted as Junior Engineer (Agricultural Engineering) on 01.12.2006. Then, he was regularized in the post of Junior Engineer with effect from 01.12.2006 by the order issued by the Chief Engineer (Agricultural Engineering), Chennai in Me.Pa.2/1085/2008 dated 30.05.2008. As per the said order, within five years from the date of regularization of the service, the petitioner should pass the following Departmental Tests: