MANUEL LOURENCO D'COSTA Vs. BOARD OF TRUSTEES

JUDGEMENT

(1.) By this petition, the petitioner has sought the following reliefs :

(2.) Briefly, the case of the petitioner is as under :

(3.) It is the case of the petitioner that the petitioner being senior to respondent No.2 and since respondent No.1 had not communicated the adverse remarks against the petitioner, the same could not have been taken into consideration by the DPC for refusing promotion to the post of Assistant Traffic Manager and consequently, the appointment of respondents No.2 and 3 and more particularly of respondent No.2 in the year 2006 is patently unsustainable inasmuch as in the year 2006, the petitioner was qualified to be appointed as Assistant Traffic Manager, since he had obtained graduation degree in the year 2004 itself.