V B SHANMUGASUNDARI Vs. GOVERNMENT OF TAMILNADU

JUDGEMENT

(1.) THE prayer in the present writ petition is for a writ of mandamus to direct the respondents to reckon the seniority of the petitioners in the cadre of Steno-Typist from the date of their initial appointment and grant promotion to them with all consequential benefits.

(2.) THE post of Junior Assistant originally fell under Category 14 of the Tamil Nadu Ministerial Service and the post of Typist and Steno-Typist fell under Category 7. THE post of Assistant, falling under Category 12 of the Tamil Nadu Ministerial Service, was considered to be a promotional post for the feeder categories of Junior Assistants/Typists/Steno-Typists.

(3.) BASED on the orders of this Court, the Government of Tamil Nadu issued G.O.Ms.No.24, Home (Cts.V) Department, dated 09.01.2009, and decided to provide promotional avenues for supervisory cadre for Steno-Typist Grade-II in the Tamil Nadu Judicial Ministerial Service, for the reason that the post of Steno-Typist Grade 1 was not existing in the Tamil Nadu Judicial Ministerial Service. Thus, Steno-Typists Grade-III were already granted opportunity as Assistants in the Tamil Nadu Judicial Ministerial Service, vide High Court Circular, dated 13.03.2002. Accordingly, the Government pointed out that persons who had worked as Steno-Typist Grade-II between 01.8.1992 and 21.02.2001 in the Tamil Nadu Judicial Ministerial Service would alone be considered for promotion as Superintendents.