G VIJAYAMMA Vs. GOVT OF TAMIL NADU

JUDGEMENT

(1.) HEARD both the learned counsel appearing for the petitioner and the learned Additional Government Pleader appearing for the respondents.

(2.) THIS writ petition has been filed under Article 226 of the Constitution of India, seeking an order in the nature of writ of mandamus directing the first respondent to promote the petitioner as Grade I Malayalam Pandit from 01.04.1975 based on the G.O.Ms.469, Education Department, dated 22.03.1975 whereby concession given to other languages is extended to Malayalam Pandits and consequently direct the respondents to pay the petitioner all benefits taking into account the service of the petitioner from 01.04.1975.

(3.) THE petitioner had sent several representations to the respondents to promote her service from 01.04.1975 as Grade I Malayalam Pandit. THE petitioner made written representation to the respondents for her services to be converted as Grade I from 05.10.1970, that was recommended by the respondents 2 and 3 as early as 1991, but no orders were passed, hence, the petitioner was constrained to file this writ petition.