R NARAYANASAMY Vs. DEPUTY CHIEF INTERNAL AUDIT OFFICER

JUDGEMENT

(1.) The petitioner has filed the present writ petition seeking to quash the proceedings of the first and second respondents in memo dated 25.10.2010 and 06.02.2011 and consequently direct the respondents to repay the amount of Rs.1,97,093/- (with interest) recovered from him.

(2.) The service matrix of the petitioner that are necessary for the determination of this writ petition are us under:-

(3.) The petitioner was one among the 18 Record Clerks who have joined into Boards service from Madurai Corporation Electrical undertaking. As per Boards norms, the sanction of Record Clerk posts for section officers is not permissible and the Record Clerk is sanctioned only for the central office of the circles. Out of 18 Record Clerk absorbed by the Board from Madurai Corporation Electrical Undertaking, 9 Record Clerks who are employed in section officers, where the post were not permissible, represented for conversion as Commercial Assistant. The Board has decided to consider the request of 9 Record Clerks and conversion of the post of 9 Record Clerks as Commercial Assistants and ordered by abolishing the post of Record Clerk including 5 vacant posts and to accord relaxation of rules relating to qualification in favour of the Record Clerks who did not possess the required qualification for the said post.