M.RAMAKRISHNAN Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) The relief sought for in the present writ petition is to call for the records relating to the order of the second respondent made in Letter No.023277/HR6/SETCTN/2015 dated 06.07.2015 to quash the same and consequently, direct the respondents to revise and refix the pay of the petitioner as Selection Grade Assistant Manager on the basis of Time Bound Promotion w.e.f., 18.12.2001 as per Government orders in force at the time of retirement and to extend all retiral, pension and pensionary benefits thereto forthwith.

(2.) It is the case that the petitioner was initially appointed as Chargeman on 15.02.1969 and later, he was promoted as Foreman on 15.10.1976. Thereafter, he was promoted as Assistant Engineer w.e.f. 28.06.1986 and then promoted as Assistant Manager on 18.12.1995 and superannuated on 31.05.2006.

(3.) The learned counsel for the petitioner submitted that two similarly placed persons like that of the petitioner have filed writ petitions in W.P.Nos.30384 of 2007 & 30672 of 2007 respectively before this Court and by order dated 23.11.2011, this Court disposed of the said writ petitions. Against the said orders, the respondents therein have filed W.A.Nos.898 & 800 of 2012 before this Court and the same was dismissed on 14.06.2012. He further submitted that the petitioner made a representation dated 28.04.2015 to the second respondent requesting to grant Time Bound Promotion, however, the same was rejected on the ground that Time Bound Promotion cannot be considered, since, the Government Order No.107, Transport (D) Department, dated 05.07.2006 had been issued only after the date of his retirement on 31.05.2006. He therefore prayed that the impugned order passed by the second respondent may be set aside.