K MEENAKSHI SUNDARAM Vs. MANAGING DIRECTOR CHENNAI

JUDGEMENT

(1.) THE petitioner has approached this Court with a prayer for issuance of a Writ in the nature of Certiorari, to quash the seniority list drawn by the 1st respondent herein vide his proceedings No.Admn/A3/19250/89 dated 24.4.1995.

(2.) THE petitioner participated in the written test conducted on 12.11.1988 and also in the interview held on 12.12.1988. THE petitioner was selected and appointed as Officer " Law in the pay scale of 1420-85-2100-100-3100. He was directed to join duty on or before 10.11.1989. In pursuance to the selection, the petitioner joined the 3rd respondent office. After completing the training period successfully, the petitioner was issued a letter appointing him regularly with effect from 16.12.1989. THE petitioner was on probation for a period of one year. However, in view of the report submitted with regard to the conduct of the petitioner, the period of probation was further extended by one year and thereafter the petitioner stood confirmed as Officer-Law.

(3.) A reading of the order shows that no reasons have been given, nor it has been disclosed as what were the rules to frame the seniority prior to 24.4.1995. No seniority list was placed by the respondents. The order passed by the 1st respondent rejecting the representation of the petitioner, on the face of it is a non-speaking which does not disclose any reasons, nor it discloses rules and regulations to seniority.