G. GEETHA Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) The present Writ Petition has been filed with the following prayer;

(2.) The facts and circumstances which gave rise to the filing of the Writ Petition, are stated hereunder:

(3.) Mr.N.G.R.Prasad, learned counsel appearing for the petitioner would submit that the respondents 1 and 2 have deliberately delayed drawing up of panel after retirement of Dr.R.Sarumathi on 31.5.2019 only with a view to include the 3 rd respondent in the panel and facilitate his appointment as DCE ignoring the seniors, despite their eligibility in all aspects. According to the learned counsel, if panel had been drawn up as envisaged in the G.O.Ms.No. 368, dated 18.10.1993, the 3 rd respondent could not have come within the zone of consideration at all, and only the following names could have come up for consideration viz., Sl. No. Name Date of Retirement Date of Retirement as per G.O.(Ms) No.51 dated 7.5.2020 1 Freeda Gnanarani D. 30.06.2020 30.06.2021 2 Manimegalai S. 31.07.2020 31.07.2021 3 Geetha G. 30.06.2022 30.06.2023 4 Parameswari K. 31.07.2020 31.07.2021 5 Mythili C.V. 31.05.2022 31.05.2023