S.N.JAYASIMHAN Vs. INSURANCE REGULATORY DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) Since the petitioner in both the Writ Petitions is one and the same and the point involved in both the Writ Petitions is intertwined both the Writ Petitions are disposed of by this common order.

(2.) (a) Seeking a declaration that the action of the respondent authorities in not promoting him to the post of Senior Joint Director on par with the other candidates who were issued promotion as illegal and arbitrary, and seeking a consequential direction to the respondents to declare that the petitioner is entitled to promotion to the post of Senior Joint Director with effect from 10.01.2014, the petitioner filed Writ Petition No.16911 of 2014.

(3.) The facts in brief as culled out from the affidavit filed in support of the Writ Petitions are as follows: