(1.) THIS writ petition has been filed praying to quash the proceedings of the second respondent, in No. PERS-II/1007/1406/90 (PU)/4063 dated 2nd July 2003 and consequently direct the respondents to fix and determine the seniority of the petitioner in the cadre of Airport Manager, reckoning the petitioner as deemed to have been promoted as airport Manager with effect from 30. 04. 1996.
(2.) THE brief facts leading to the filing of this writ petition are as follows :
(3.) THE Deputy General Manager (Law) of the Airports authority of India (International Airports Division) filed a counter affidavit on behalf of the respondents herein and stated that as per rules, candidates who have fulfilled the criterion of 3 years experience in the lower cadre are called for promotion and no relaxation has been given to the petitioner in the case of promotion from the post of assistant Airport Manager to the post of Airport Manager. In the counter, he also brought to the notice of the Court, the correct date of joining of the petitioner in the trivandrum Airport as 15. 06. 1995.