TAMINADU GOVERNMENT EDUCATION DEPARTMENT B WING Vs. STATE OF TAMILNADU REP. BY ITS SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) THE petitioner has approached this Court with the prayer for issuance of writ in the nature of prohibition, restraining the respondents from effecting any promotion except by preparing a combined seniority list as contemplated in G.O.Ms.No.1052 of the Education department, dated 8.11.1991.

(2.) THE learned counsel for the petitioner at the time of argument stated that G.O.Ms.No.1052 dated 8.11.1991 has nothing to do with the members of Tamilnadu Government Education department 'B' wing Ministerial Association (Non teaching staff) and is not relevant to the case.

(3.) IN pursuance to the take over of the schools, the non-teaching staff working in district board schools were absorbed in the Government service in the education department. On absorption, the absorbed teachers and non teaching staff were treated as separate cadre.