V. SUMATHI Vs. SECRETARY, GOVERNMENT SCHOOL EDUCATION

JUDGEMENT

(1.) This writ petition has been filed to call for the records of the third respondent proceedings in Na.Ka.4793/A3/2020 dated 24.07.2020 and the consequential order of the fourth respondent in Na.Ka.2114/Al/2020 dated 06.08.2020 and quash the said proceedings and consequently, direct the respondents to include the names of the petitioners for appointment to the post of Junior Assistant by taking into consideration the fact that the petitioners' substantive appointment to the post of Office Assistants and there is no further promotion from the post of Lab Assistant in accordance with Rule 3(g) of the Tamil Nadu Ministerial Services.

(2.) The petitioners herein were originally appointed to the post of Office Assistant on various dates during the year 2007-10. After serving for some time, all of them were promoted as Lab Assistant in the year 2013-15 and as on date they have been working as Lab Assistant in the School Education Department.

(3.) Originally, the post of Office Assistant was a feeder category for promotion to the post of Record Clerk or Lab Assistant and further promotion avenue is the post of Junior Assistant in the Tamil Nadu Ministerial Service. The Government has issued G.O.Ms.No.15 dated 21.02.2002 by amending the then existing Tamil Nadu Ministerial Services vide rule 3(g) whereby 20% of the post of Junior Assistant was directed to be filled up recruitment by transfer from persons in service other than the Tamil Nadu Ministerial Services who are in categories having no promotional post or even after more than one promotion would still be in a category carrying scale of pay less than that of Junior Assistant.