M THANGAVELU Vs. DISTRICT COLLECTOR MADURAI DISTRICT

JUDGEMENT

(1.) THE petitioner joined service as Office Assistant on 01.02.1974 in Sedapatti panchayat Union. He was promoted as Record Clerk on 19.05.1992. G.O.No.963 Rural Development and Local Administration Department, dated 28.01.1990, provides that 10% Junior Assistant posts in the department could be filled up by promotion from the cadre of Record Clerks, if they satisfy the qualification and other conditions prescribed in the Rules.

(2.) THE qualification prescribed as per the rules is a pass in S.S.L.C. The petitioner passed S.S.L.C. in 1986. While so, pursuant to the demands made by the Office Assistants, Rural Welfare woman organizers and night watchmen to consider them also for promotion to the post of Junior Assistants, G.O.No.189, Rural Development and Local Administration Department, dated 10.06.1997, was issued providing the Office Assistants, Rural Welfare Woman organizers and night watchmen also to be considered for promotion to the post of Junior Assistants in the 10% quota besides the Record Clerks,.

(3.) THE Respondents filed counter affidavit.