N RUKMANI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE petitioner joined the Tamil Nadu Secretariat Services as Junior Assistant in 1966. She was promoted as Assistant and later redesignated as ASO in 1969. She was further promoted as Under Secretary with effect from 16.4.1993.

(2.) THE third respondent sent a letter dated 03.09.1993 directing her to go to Dindigul for training for promotion to the post of Deputy Secretary. THE petitioner sent a reply dated 07.09.1983 expressing her inability to go for Dindigul for training as her husband was a heart patient requiring regular care and also her elder daughter was in advance stage of pregnancy. She wanted the third respondent to depute her to Chengalpattu District whenever the vacancy arises.

(3.) THE seniors in other departments sought upgradation on par with their juniors in the Finance Department. THE Government conceded the request of the seniors and issued G.O.Ms.126, P&AR (U.SPl.) Department, dated 29.05.1998 providing the benefit of upgradation of pay for seniors on par with their juniors in the Finance Department, who joined before 28.01.1994. THE said Government Order contained an Appendix I, wherein the details of seniors in a unit to be upgraded on par with their juniors in Finance Unit in higher post was enclosed. THE name of the petitioner stands at Sl.No.63 in the category of persons to be upgraded as Joint Secretary to Government.