INSPECTOR GENERAL OF REGISTRATION Vs. G. SENTHIL KUMAR

JUDGEMENT

(1.) The Government is the appellant preferring this appeal aggrieved by the order passed in W.P.No.25686 of 2012 dated 11.02.2020. The issue relates to the educational qualification for the purpose of promotion as Sub Registrar Grade I from Sub Registrar Grade-II.

(2.) The writ petitioner had passed his S.S.L.C., in the year 1996 and H.S.C., in 1998. He obtained M.A., Degree in Sociology from Annamalai University through Open University stream during 2002-2004. After passing out the examination conducted by the Tamil Nadu Public Service Commission (TNPSC), he was appointed as Sub Registrar GradeII on 20.02.2009. He was under probation for two years and completed the same on 20.03.2011. He had also cleared the departmental examination and qualified himself to be included in the panel for promotion to the post of Sub Registrar Grade-I for the year 2011-2012. Though the panel was drawn, the name of the writ petitioner was not found in the same, but persons junior to him were named in the panel. Therefore, he made a representation to the first respondent, which was considered by the second respondent in Letter NO.15490/K/2011-2, dated 10.02.2012, stating that the promotion as Sub Registrar Grade-I should be considered in terms of G.O.Ms.No.107, Personnel and Administrative Department, dated 18.08.2009 and G.O.Ms.No.116 of the same Department dated 18.08.2009. The first respondent had rejected the request of the writ petitioner on 27.03.2012, based on the said letter. Aggrieved by the above said orders of rejection, the writ petition was filed. The writ Court allowed the writ petition challenging which the instant appeal is filed by the Government.

(3.) Heard the learned counsels on either side and perused the materials available on record.