K.KARTHIKEYAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The order of cancellation issued in respect of re designation of the petitioners as Assistant Engineers in proceedings dated 14.08.2018 is under challenge in the present writ petition. A consequential direction is sought for to direct the respondents to restore the re-designation of the petitioners to the post of Assistant Engineer with all service benefits.

(2.) The learned counsel for the writ petitioners states that the writ petitioners were initially appointed as a Junior Tradesman and they were subsequently promoted as Assistant Tradesman. All the writ petitioners are fully eligible for further promotion to the post of Junior Engineer as well as Assistant Engineer, as the writ petitioners have completed Diploma Course and thereafter B.E Degree Course in Engineering.

(3.) Thus the writ petitioners are fully qualified to hold the post of Junior Engineer as per the common service rules which is in force. It is contended that the writ petitioners ought to have been re-designated as General Foreman on par with one Mr.Senthil Kumar, and granted the benefit of General Trademen and thereafter to the post of Assistant Engineer. Since Mr.Ponnambalam was granted the benefit of re designation to the post of Assistant Engineer, the same benefit should be extended to the writ petitioners also.