V RAJENDRAN Vs. DIRECTOR OF SCHOOL EDUCATION

JUDGEMENT

(1.) ORIGINAL application No. 9120 of 1998 was filed before the Tamil Nadu Administrative Tribunal prayer to call for the records made in the impugned order in No.Na.Ka.No.87555/C4/98 dated 20.8.98 on the file of the respondent and direct the respondent include the names of the petitioner in the appropriate place as per seniority and to revise the Panel for promotion to the post of High School Headmaste. Since the Tamil Nadu Administrative Tribunal was abolished, the original application was re-transferred and numbered as writ petition.

(2.) THE petitioners are B.T. Assistant with the Tamil Nadu Education Department. THEy are recruited through the Tamil Nadu Public Service Commission and were regularised with effect from date of appointment which was in the year 1970. While preparing the panel for promotion to the post of Headmaster of the High School, the period from the date of entry in the service was not taken into consideration and it is only the date of on which the seniority was fixed by Tamil Nadu Public Service Commission that was considered and therefore the petitioners have lost a considerable period of time in their service, which would have yielded to them certain benefits at the time of promotion.