T. SANKARARAGHAVAN Vs. TAMIL NADU ELECTRICITY BOARD

JUDGEMENT

(1.) Instant writ petition, is for a certiorarified mandamus, to quash the order of the Chief Engineer/Personnel, Tamil Nadu Electricity Board, Chennai, sole respondent, in letter No.043533/117/G1/G11/2006-6, dated 6/11/2007 and consequently, direct the respondent, to apply the seniority, as on 9/1/1986.

(2.) Facts in brief as set out, in the writ petition, are as follows:-

(3.) Vide, proceeding, dated 9/1/1986, respondent Board regularised the services of Assistant Divisional Engineers to Category I Division II of Class II. In the proceeding, seniority was fixed and petitioner was ranked at 189 and Mr.V.K.Ramasamy was placed at 190. Even though the petitioner had passed the mandatory accounts test, by May 1972, itself, even prior to the appointment of the said V.K.Ramasamy, petitioner was placed below Mr.V.K.Ramasamy.