T SREEDHAR Vs. DIRECTOR OF RURAL DEVELOPMENT SAIDAPET

JUDGEMENT

(1.) HEARD the learned counsel appearing for the petitioner and the learned Government Advocate for the respondents.

(2.) THIS writ petition is directed against the order of the third respondent, dated 11.03.2005 and also for a direction against the respondents to accord appropriate placement to the petitioner on the basis of his regular promotion as Assistant with effect from 10.05.1985 and to confer all monetary and service benefits.

(3.) IN the counter affidavit filed by the respondents, while it is stated that the petitioner was appointed as Junior Assistant with effect from 22.02.1979 as per the proceedings of the Collector dated 04.05.1982, it is admitted that he was promoted as Assistant on 10.05.1985 and given selection grade with effect from 10.05.1995 as per the rules. It is stated that as per the new service rules which were introduced from 12.04.1984 with retrospective effect from 01.06.1979, all the appointments including the promotions made as on 01.06.1979 and thereafter, were treated as purely temporary and the same shall be reviewed, revised and regularised according to the new service rules.