T V PALANI Vs. STATE

JUDGEMENT

(1.) THE petitioner was initially appointed as Junior Assistant in Town Panchayat Department in the year 1962. After several accelerated promotions, he was promoted as Municipal Commissioner Grade " III with effect from 28.05.1990 vide G.O.Ms.No.466, Municipal Administration and Water Supply Department, from the feeder post of Selection Grade Executive Officer in the Town Panchayat Service.

(2.) THE Municipalities are classified in ascending order as Grade"III, Grade " II, Grade " I, Selection and Special Grade Municipalities. THE Municipal Commissioners Grade"III are to be promoted as Municipal Commissioners Grade-II and also to other categories. THEre are also other feeder posts for promotion to the post of Municipal Commissioner Grade"III and Grade"II etc. However, no regular panel for promotion to the post of Grade-II Municipal Commissioner was issued since 1989. THE other feeder posts namely Superintendents in the office of the Commissioner of Municipal Administration and the Assistant Section Officers of the Secretariat were preferred to the post of Municipal Commissioner Grade"II on the basis of working arrangements. This led to irregular appointments to the post of Municipal Commissioner Grade"II and also to other categories.

(3.) WHILE so, the Government issued an order in G.O.(2D) No.30, Municipal Administration and Water Supply Department, dated 25.03.1996 posting the petitioner to Alandur Municipality, which is a Selection Grade Municipality.