R GOVINDASAMY Vs. ADDITIONAL DIRETOR

JUDGEMENT

(1.) All these Writ Petitions came to be posted together before this Court on being specially ordered by the Hon'ble Chief Justice vide order dated 19.11.2012, as the issues raised in these Writ Petitions are identical. In Writ Petition No. 21473 of 2011, the petitioner challenges an order passed by the 1st respondent Additional Director General of Prison dated 28.10.2011, wherein and by which he sought for promotion from the post of Grade I Warder to the post of Assistant Jailor/Chief Head Warder. The relief claimed by him was denied by the impugned order dated 28.10.2011. The petitioner earlier sent a representation on 22.11.2010 and thereafter filed W.P. No. 6458 of 2011 seeking for a direction to consider his representation. This Court directed the representation to be considered vide order dated 18.8.2011. It was informed that there is no scope for grant of promotion to the post of Assistant Jailor, since the petitioner has failed in old SSLC and his request cannot be considered for promotion.

(2.) The contention of the petitioner was that 10th Standard in the old Pattern is equal to the new pattern of SSLC. Even in the call letter given to him, it has been stated that 10th Standard is equivalent to old SSLC. The said Writ Petition was admitted on 14.8.2012. Pending the Writ Petition, in the application for grant of interim stay and direction, only Notice was ordered.

(3.) Subsequently, W.P. Nos. 23951 to 23960 and 23617 of 2012 came to be filed by the petitioners with identical prayers, namely their representations dated 11.8.2012 and 16.8.2012 submitted for promotion to the post of Assistant Jailor based on the educational qualification held by them should be considered.