P.P. THOMAS S/O. PAILY Vs. COCHIN PORT TRUST, THE CHAIRMAN, COCHIN PORT TRUST AND CHIEF MECHANICAL ENGINEER

JUDGEMENT

(1.) APPELLANT is working as Assistant Foreman(Power House) in Cochin Port Trust. Being aggrieved by the denial of promotion to him to the post of Foreman(PH), the appellant filed the writ petition under Article 226 of the Constitution, praying for the following reliefs:

(2.) IT was contended by the appellant before the learned Single Judge that the qualifications possessed by him were equivalent to those prescribed in the Recruitment Rules for promotion to the post of Foreman(PH). However, his employer refused to recognize his qualifications as equivalent to the requisite qualifications prescribed under Ext. P5 Recruitment Rules and denied him promotion. Challenging the above decision reflected in Ext. P21 and P22 the Writ Petition was filed.

(3.) IT is beyond controversy that the qualifications of the appellant are SSLC with NAC(National Apprenticeship Certificate) issued by the Indian Navy. The qualifications prescribed for promotion to the post of Foreman(PH) under Ext. P5 Recruitment Rules are extracted here under.