S.SEKAR Vs. PRINCIPAL SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) COMMON ORDER These writ petitions are filed to issue a Writ of Certiorari, to quash the impugned proceedings of the first respondent, dated 16.04.2015 and the consequential order passed by the second respondent, dated 23.04.2015 insofar as the petitioners are concerned.

(2.) Since all these writ petitions are filed challenging the impugned order of first respondent, dated 16.04.2010 and the consequential order passed by the second respondent, dated 23.04.2015, these writ petitions are taken up together and disposed of by this common order.

(3.) The petitioners in W.P.(MD)Nos.7048 and 7050 of 2015 are the Junior Engineers and the petitioner in W.P. (MD)No.7049 of 2015 is the Assistant Engineer and are working in the second respondent Corporation. It is not in dispute that the petitioners are in the feeder category and were also included in the panel prepared for promotion to the post of Assistant Executive Engineer in the year 2014-15. The said panel was prepared on 13.11.2014 and in the said panel, the petitioner in W.P.(MD)No.7048 of 2015 was placed as first and the petitioners in W.P.(MD)Nos.7049 and 7050 of 2015 were placed as fifth and ninth position. It is also admitted that all the petitioners were given promotion to the post of Assistant Executive Engineer.