S VIJAY Vs. SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) THE petitioners have come up with these writ petitions challenging an order, by which they have been transferred from Chennai and posted to Regional Forensic Sciences Laboratories at Coimbatore and Trichy respectively, on promotion.

(2.) I have heard Mr.Ravi Shanmugam, the learned counsel for the petitioners, Mr.L.S.M.Hasan Fizal, learned Government Advocate for the respondents 1 and 2 and Mr.C. Selvaraju, learned Senior Counsel for respondents 3 to 9.

(3.) WHILE the petitioner in the first writ petition holds the qualification of M.Sc. and M.Phil in Physics and was selected and appointed through the Tamil Nadu Public Service Commission as Scientific Assistant Grade II in the Physics Group, on 18.8.1999, the petitioner in the other writ petition holds the qualification of M.Sc. in Physics and was also selected and appointed on the same date in the Physics Group. Both of them are happy about the promotion given to them by the order impugned in the writ petitions, but, challenge only their posting to different groups, on the ground stated above.