ALAMELUAMMAL Vs. DIRECTOR OF ELEMENTARY EDUCATION

JUDGEMENT

(1.) ON 13.07.1988, the petitioner was appointed as a Secondary Grade Teacher in Sedapatti Panchayat Union in Madurai District. The petitioner sought transfer to Chellampatti Union on request. Accordingly, she was transferred to Chellampatti Union on 25.06.1992. Before she joined in Chellampatti Union, the fourth respondent came to Chellampatti Union from some other union on 11.09.1991. Likewise, the fifth respondent came to Chellampatti Union on 01.10.1992. The petitioner has not claimed any relief against the sixth respondent, during the course of argument on the ground that the sixth respondent is senior to her.

(2.) IT is not in dispute that when the petitioner came to Chellampatti Union on 25.06.1992, she was a regular employee as her probation was successfully declared on 12.07.1990 with effect from 13.07.1988. But the fourth respondent was on probation, when she came to Chellampatti Union on 11.09.1991 i.e. though the fourth respondent came to Chellampatti Union earlier to the petitioner, she has to be considered as junior, as she was only on probation. On 15.10.1994, she was regularised with effect from 01.09.1992 on successful completion of probation.

(3.) WHEN the fourth respondent was promoted as Middle School Headmistress in 2007, the petitioner has filed this writ petition questioning the combined seniority list dated 01.01.2007 of B.T.Assistant, Tamil Pandits and Elementary School Headmistress, as the fourth respondent is shown at Serial No.4, while the petitioner is shown at Serial No.6 and the fifth respondent at Serial No.5. The petitioner has also questioned the promotion given to the fourth respondent by an order dated 21.07.2007 as Middle School Headmistress and the fourth respondent joined duty on 24.07.2007 as Middle School Headmistress.