P.KANNAIYRAM Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) It is the case of the petitioner that on completing +2, the petitioner joined the 2nd respondent Corporation on 20.12.1985 as Conductor. After obtaining permission from the concerned authority, the petitioner pursued his studies and obtained, graduate, post-graduate and Post-Graduate Diploma in Public Relations. It is the case of the petitioner that on his completion of higher studies, he is eligible for special increment as well as promotion to the post of Junior Checking Inspector under the special quota for graduates. It is the further case of the petitioner that he is entitled to promotion and special increment from 1993, the date on which he completed his post-graduation. Though the petitioner was granted promotion as Senior Conductor and Special Grade Conductor, however, the said promotions were on regular basis and not on the basis of special quota for graduate persons.

(2.) It is the further case of the petitioner that though proposal was initiated by the respondents, however, no action was taken, which prompted the petitioner to file W.P. No.17144/12 praying for a direction to the respondents to dispose of the representation filed by the petitioner. Though this Court directed the respondents to dispose of the petitioner's representation within a period of eight weeks, however, the said order was not complied with, which prompted the petitioner to file a contempt petition. Pending the contempt petition, order was passed on the said representation of the petitioner.

(3.) Since even after repeated representations and inspite of guidelines issued by the respondents, the petitioner was not granted special increments nor promotion was granted to him, though the petitioner was eligible for both the benefits even during 1993. In the above circumstances, though many persons were granted similar benefit, the petitioner alone having been not extended the benefit, the petitioner has come before this Court by filing the present petition.