T. YESUDAS Vs. STATE OF KERALA

JUDGEMENT

(1.) PETITIONER in writ petition having lost before the Single Judge has filed the writ appeal challenging the provision providing eligibility for U.D. Typists and Stenographers for selection to the post of Assistant Commercial Tax officer on acquiring one year experience as U.D Clerk. The appellant as U.D. Clerk challenged the Government order providing facility for stenographers and U.D. Typists to acquire the qualification for appointment as Assistant Commercial Tax officer which is one year service as U.D. Clerk. Appellant is challenging the judgment of the learned Single Judge upholding Government order. Government Pleader has opposed the writ appeal contending that all the 3 categories are eligible and only because stenographers and U.D. Typists do not get an opportunity to function as U.D. Clerk they are given one year post for gaining experience.

(2.) AFTER going through the judgment and after considering the contentions raised by both sides we do not find any merit in the writ appeal because all what is wanting in stenographers and U.D. typists for promotion to the post of Assistant Commercial Tax officer is lack of experience as U.D. Clerk which is position in the administrative grade below the Assistant Commercial Tax officer. It is only to provide a facility to acquire experience as U.D Clerk the Government order provides for appointment of Stenographers and U.D. Typists as U.D. Clerks for one year. We do not find any merit in the challenge against the Government orders. Consequently writ appeal is dismissed.