K.S.MAHARADEVI Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) The petitioner is working as Assistant Engineer in Depot. 84, Area -VII, in the Chennai Metro Water Supply & Sewerage Board, Korattur Office, Chennai. The petitioner was appointed as priority candidate in the year 2007. It is the further averment of the petitioner that till 2010, no seniority list was drawn by the 2nd respondent for making promotion to the higher post. On 23.11.2010, a seniority list of Asst. Engineers was prepared by the said Board and the same was communicated to all Asst. Engineers for the purpose of raising objections. According to petitioner, she submitted her objections through proper channel on 13.12.2010 and subsequently, a revised seniority list of Asst. Engineers was published. Once again the petitioner submitted her objections before the said board, but the second respondent has not considered her objections. However, the said seniority list was once again revised and published on 14.06.2013 and the same was communicated to all the Asst. Engineers. It is further the avernment of the petitioner that seeking some clarification, on 06.09.2013 the petitioner submitted further objection and sought some clarifications from the Board. However, the objections were not considered and replied, but the second respondent finalized and confirmed the seniority list of Asst. Engineers dated 14.06.2013 and has approved a panel of Asst. Engineers for making promotion to the post of Asst. Executive Engineers. Hence, left with no other option, the petitioner approached this Court by filing this writ petition with the above said prayer.

(2.) Though very many grounds have been raised in the writ petition, however, when the matter is taken up, learned counsel appearing for the petitioner submitted that it would be suffice if this Court directs the respondents to consider the objections raised by the petitioner to the seniority list published and pass orders within a particular time frame.

(3.) On the above contention, this Court heard the learned Special Government Pleader appearing for the respondents, who has no objections to such a direction being passed.