S SASISIVANANDAM Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) The writ petition is filed to call for the records pertaining to the order of the first respondent herein passed in his Proceedings No. VI4/12918/2002 dated 4.10.2002 rejecting the petitioner's request for inclusion of his name in the panel of Rural Welfare Officers Grade-I fit for promotion as Extension Officer drawn for the year 2002 in the appropriate place and the consequential order passed by the second respondent herein rejecting the petitioner's appeal petition in his Proceedings No. Na.Ka.3556/2003/C3, dated 21.4.2003 and quash the same and consequentially, direct the respondents to include the petitioner's name in the panel of Rural Welfare Officers Grade-I fit for promotion as Extension Officers drawn for the year 2002 in the appropriate place, above his immediate junior, and consequentially further direct the respondents to promote the petitioner as Extension Officer with effect from 7.4.2003, the date of promotion of his immediate junior with all consequential monetary and service benefits.

(2.) It is the case of the petitioner that the petitioner was appointed as Surveyor-cum-Draughtsman on consolidated pay in the Survey Department by order dated 15.3.1983. Thereafter, the petitioner was granted time scale of pay. As per the Government policy, the petitioner was redeployed from Survey Department to Social Welfare and Nutritious Meal Programme Department by G.O.Ms.No. 308, Social Welfare and Nutritious Meal Programme Department dated 11.6.1990.

(3.) Thereafter, he was appointed as Junior Assistant in Srivaigundam Panchayat Union, Thoothukudi District by order dated 18.9.1990. In the year 1992, he passed all the Departmental Tests for promotion for the post of Assistant. The Government issued G.O.12, Social Welfare and Nutritious Meal Programme Department dated 20.1.1998 regularising the service of the petitioner as Junior Assistant retrospectively with effect from 18.9.1990.