(1.) By way of the present Writ Petition, the Petitioner is making two fold prayers namely restoration of his designation as General Manager (Geo Technology) and protection of his remuneration and for regularization of his service.
(2.) The broad contour of the facts of this case is that pursuant to the advertisement dtd. 16/2/2008, the Petitioner participated in the interview and got selected as Geographic Information System (GIS) Expert. The Petitioner was appointed on tenure basis on 27/2/2008 at the consolidated remuneration of Rs.14,000.00. His services have been extended from time to time and the remuneration was also increased to Rs.45,000.00.
(3.) On 8/3/2019, the Opposite Party No.2 in its 32nd meeting had taken the following decision:-