S. RANGANATHAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The present Writ Petition has been filed challenging the impugned proceedings of the second respondent dated 26.09.2018 and for a consequential direction to the respondent to promote the petitioners to the post of Grade-II Librarian based on 2016-17 panel with all consequential benefits.

(2.) The case of the petitioners is that the first petitioner was initially appointed as a Record Clerk in the District local library at Chennai in the year 1999 and the second petitioner was appointed in the District local Library at Cuddalore in the year 1996. The petitioners studied Two Years Foundation Course from Madurai Kamaraj University and Annamalai University respectively and completed the same.

(3.) The petitioners, thereafter, acquired necessary qualifications to be considered for promotion to the post of Librarian Grade-III. It is to be kept in mind that during the relevant point of time, this Two Years Foundation Course was considered to be equivalent to +2 by virtue of G.O.Ms.No.528, Personnel and Administrative Reforms Department, dated 18.05.1985 and G.O. Ms.No.219, Personnel and Administrative Reforms Department, dated 30.03.1988.