S. PURUSHOTHAMAN Vs. REGISTRAR

JUDGEMENT

(1.) Heard the Learned Counsel for the Petitioner and the Learned Counsel for the First Respondent/Registrar General, High Court, Madras.

(2.) In regard to the Second Respondent, Court Notice was served as early as on 12.03.2018, yet, he has not appeared either in person or through the Learned Counsel.

(3.) According to the Petitioner, he submitted a Representation dated 27.03.2017 addressed to the First Respondent/Registrar General, High Court, Madras, wherein, he had stated that Madras High Court Service Rules were recast and reissued to be effective from 01.12.2015 and the Revised Relevant Rules for following the ratio while making promotion to the category of 'Librarian' runs as under:-