M. INBARAJ Vs. GOVERNMENT OF TAMIL NADU
LAWS(MAD)-2022-7-300
HIGH COURT OF MADRAS
Decided on July 18,2022

M. INBARAJ Appellant
VERSUS
GOVERNMENT OF TAMIL NADU Respondents

JUDGEMENT

- (1.)This Writ Petition has been filed seeking for a Mandamus to direct the respondents to re-designate Fitter/Skilled Assistant Grade-II as Skilled Assistant Grade-I, Assistant Foreman, Supervisor (Maintenance) on putting 10, 20 and 30 years of service in the cadre of Skilled Assistant GradeII/Fitter/Electrician respectively, as per the classification contemplated in G.O.Ms.No.338, Finance (Paycell) Department dtd. 26/8/2010 with all consequential benefits.
(2.)The petitioners state that they were initially appointed as Fitters as well as Electricians in Panchayat Unions for maintenance of water supply for the entire Panchayat Unions situated in the State of Tamil Nadu. All the petitioners are certificate holders, i.e. ITI qualified in various trade like Fitters and Electricians and they possess a minimum general qualification of SSLC (pass). The maintenance of water supply in the Panchayat Union was taken over from the TWAD Board and it was handed over to the respective Panchayat Unions.
(3.)The grievance of the petitioners is that they are serving as Fitters for several years and no promotional avenues are contemplated and therefore, they have made representations to re-designate the posts of Skilled Assistant Grade-II as Skilled Assistant Grade-I, which has not been considered. Thus, the petitioners are constrained to move this writ petition.


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