V MUTHURANI Vs. DISTRICT COLLECTOR RAMNAD DISTRICT

JUDGEMENT

(1.) THE petitioners are employed as conductress in various Panchayat Union Schools in Thirupullani Panchayat Union, Ramanathapuram District. THEy are employed as conductress from 1975. THEy were regularised in service in 1985 on completion of 10 years of service.

(2.) THE grievance of the petitioners is that in their entire career they do not have any promotional avenues. THEy joined as conductress and have to retire as conductress. Though G.O.No.189 Rural Development Department dated 10.06.1997 provides 10% reservation for the post of Office Assistant, Record Clerk, Night Watchman etc., in the matter of promotion to the post of Junior Assistant, the conductress are not given such promotional chance. According to the petitioners, the scale of pay of conductress and the scale of pay of the Office Assistant, is one and the same. THE petitioners have sought direction to the respondents to consider them for promotion to the post of Junior Assistant.

(3.) ON the other hand the learned counsel for the respondents submits that in the absence of any Rules providing for promotion, the petitioners are not entitled to seek promotion to the post of Junior Assistant.