P.CHANDRASEKARAN 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 third respondent's order made in Letter No.14154/D/2009-2 dated 30.06.2010 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., 01.07.1999 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 Assistant Foreman on 18.01.1982 and later, he was promoted as Assistant Manager on 01.07.1993. Thereafter, he was retired on 21.01.2006.

(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 05.01.2012 for Time Bound Promotion, however, the same was rejected by the third respondent on the ground that Time Bound Promotion cannot be considered, since, the Boards of the State Transport Undertakings have not recommended the cases of retired officers subsequent to the issuance of revised guidelines for the Time Bound Promotion from Assistant Manager to Senior Grade Assistant Manager. He therefore prayed that the impugned order passed by the third respondent may be set aside.