M.VETRIVELU Vs. M.MOHAMMED RAFFI

JUDGEMENT

(1.) This Writ Appeal is directed against the order of the Writ Court made in W.P(MD)No.20174 of 2015, dated 25.7.2015.

(2.) The appellant herein is the second respondent in the said Writ Petition. The Writ Petitioners challenged the seniority list prepared for promotion to the post of Junior Engineer Grade-I. The Writ Petitioners are functioning as Junior Engineer Grade-II, from which position promotion is given to the post of Junior Engineer Grade-I. It is seen that for filling up the post of Junior Engineer Grade-II, a ratio of 3:1 is followed from the diploma-holders and non-diploma holders respectively.

(3.) The grievance of the Writ Petitioners was that there was no common seniority list prepared among Junior Engineer Grade-II, which post is being filled up from diploma holders and non- diploma holders at the ratio of 3:1. Therefore, they contended that the impugned seniority list prepared without preparing a common seniority list, cannot be sustained as it would affect their promotional avenue to the post of Junior Engineer Grade-I.