T MATHAVAN AND ETC Vs. PRINCIPAL SECRETARY AND COMMISSIONER OF REVENUE ADMINISTRATION, CHEPAUK, CHENNAI-5 AND ETC

JUDGEMENT

(1.) In these batch of Writ Petitions, the petitioners are directly recruited Assistants holding posts in the Revenue Department. In W.P. (MD) No. 1797 of 2010, the petitioners have come forward with a prayer seeking for a declaration declaring that the Special Rules for the Tamil Nadu Revenue Subordination Service in respect of Annexure III in item II as illegal and seek for a direction to modify the rule. They have also given two options to the State Government to modify the rule, in essence, the petitioners, who are holding the post of Assistants and who also completed the training as a Firka Revenue Inspector for two years, are eligible for being promoted to the post of Deputy Tahsildars, but wanted the eligibility service of five years as Assistants to be reduced to four years to enable them to get appointed by transfer to the new service into the post of Deputy Tahsildar. They also wanted the first available vacancy to be given to them.

(2.) In W.P. (MD) No. 4085/2010, the petitioner has sought for a Mandamus, directing the third respondent to send him for police training before 30.04.2010 so as to enable him to become eligible to be included in the panel for Tahsildars for the year 2010.

(3.) In W.P. (MD) Nos. 1579 and 1580 of 2011, the petitioners have sought for a Mandamus, directing the first respondent to send them for Magisterial Training.