V T KANCHANAMANI Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) THE present writ petition is directed against the impugned order passed by the first respondent, in Government letter No.22895/T & A.I/99-4 Finance, (T & A.I.) Department dated 13.7.99 and also sought for a consequential direction to promote the petitioner as Accountant with retrospective effect and also grant consequential benefits.

(2.) THE petitioner was appointed as Typist in the year 1974 by Tamil Nadu Public Service Commission and after her selection she was allotted to Treasuries and Accounts Department. From the date of joining on 4.10.74, she has satisfactorily performed her service and her services were regularized with effect from 4.10.1974. Further, she was declared to have satisfactorily completed the period of probation as on 29.10.76. Subsequently, the petitioner had also passed the Departmental and Special Tests prescribed for promotion to the post of Accountant in May 1977 and thereby she had become eligible for promotion to the post of Accountant. But, as per the Rule 37 of Tamil Nadu Ministerial Service, Typists and Steno-Typists selected by the Tamil Nadu Public Service Commission on single paper test shall not be eligible for promotion as Assistant or for transfer as Junior Assistant, unless they pass the Competitive Examination for Group IV (Full test) conducted by the Tamil Nadu Public Service Commission.

(3.) IN the above circumstances, the petitioner made a representation in the year 1999 to the first respondent/Government department, praying to relax Rule 37 of the Tamil Nadu Ministerial Service and to give retrospective effect to her promotion as Assistant with effect from 1977 along with consequential benefits for the lapse committed by the Tamil Nadu Public Service Commission in not conducting (Full test) from 1976 to 1983.