P. JAYAMMAL Vs. THE STATE OF TAMIL NADU

JUDGEMENT

(1.) THE petitioner prays for issuance of a writ in the nature of Certiorari, to quash the orders dated 23.05.2001, 04.02.2004 with a consequential relief in the nature of writ of mandamus, directing the respondents to promote the petitioner as Assistant from the date her junior Sengottaiyan, was promoted with all consequential benefits. The State of Tamil Nadu established a House of Tamil Culture in Tamil Nadu House, New Delhi vide G.O. Ms. No. 1648 dated 22.08.1980 issued by the Education Department. The Government was also pleased to sanction one post of Superintendent/Receptionist and one of post of Librarian and one post of Typist. The expenditure of this establishment including salary was directed to be debited to the same head to which the expenditure of staff of Tamil Nadu House, New Delhi was debited.

(2.) THE petitioner was appointed as Typist on 28.02.1983 under Rule 10(a)(i) of General rules of Tamil Nadu State and Subordinate Rules in the scale of Rs. 350 -600/ -. Thereafter, an office order dated 06.07.1987 was issued directing the petitioner to perform the duties of Telex Operator in Tamil Nadu House in the absence of Telex Operator.

(3.) THE Resident Commissioner, Tamil Nadu House vide order dated 7.2.1989 addressed to Tamil Nadu Government stating therein, that the three wings in the House of Tamil Nadu, viz., Reception, Liaison and House of Tamil Culture under the control of Resident Commissioner, were treated as one unit for the purpose of recruitment, promotion etc. On availability of vacancies, the members of staff of all the three wings were transferred based on the seniority and experience etc. Letter dated 7.02.1989 recognised that three wings of Tamil Nadu House constituted a common cadre for the purpose of promotion.